Supreme Court - Daily Orders
I.K. Gujral Formerly Known As Punjab ... vs Punjab Technical University ... on 18 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.12 COURT NO.3 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2016 in Civil Appeal No. 8819/2016
I.K. GUJRAL FORMERLY KNOWN AS PUNJAB TECHNICAL UNIVERSITY
THROUGH ITS VICE-CHANCELLOR & ANR. Appellant(s)
VERSUS
PUNJAB TECHNICAL UNIVERSITY NON-TEACHING
EMPLOYEES ASSOCIATION, JALANDHAR & ORS. Respondent(s)
(for clarification of court's order dated 22.8.2016 and office
report)
WITH
I.A. Nos.2 & 3 in C.A. No. 8805/2016
(With appln.(s) for modification and impleadment and exemption from
filing c/c of the impugned judgment and Interim Relief and Office
Report)
I.A. Nos. 1-3 & 4-6 in C.A. No. 8809-8811/2016
(With appln.(s) for modification and impleadment and Office Report)
Date : 18/11/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Kamal Sehgal, Adv.
Mr. Stinder S. Gulati, Adv.
Mrs. Kamaldeep Gulati, AOR
Mr. Tushar Bakshi, AOR
For Respondent(s) Mr. Nikhil Jain, AOR
Ms. Preeti Singh, Adv.
Signature Not Verified
Mr. Satya Prakash, Adv.
Mr. Harshit Sethi, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.11.18
16:28:38 IST
Reason:
Mr. Rameshwar Prasad Goyal,Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. Dhruv Kapur, Adv.
2
Mr. Siddharth Bhatia, Adv.
Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.
Mr. Uday B. Wavikar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we reject the prayer for adjournment and direct that the students shall appear in the examination to be conducted by the I.K. Gujral University formerly known as Punjab Technical University. Learned counsel for the concerned college shall send a list of the students by e-mail today. Be it stated, the students shall also undertake the examinations to be conducted by the Maharaja Ranjit Singh Punjab Technical University. The result of the examination shall not be published without leave of the Court.
Apart from the aforesaid, the interim order dated 7.10.2016 shall remain in force till next date of hearing.
Let the matter be listed in the second week of January 2017.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master