Supreme Court - Daily Orders
Jagmohan Singh Bhatti vs Panjab University, Chandigarh . on 14 March, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.43 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No(s).
18306/2014
(Arising out of impugned final judgment and order dated 06/02/2014
in CWP No. 2228/2014 and order dated 17/02/2014 in CMA No.
1678/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
JAGMOHAN SINGH BHATTI Petitioner(s)
VERSUS
PANJAB UNIVERSITY, CHANDIGARH AND ORS. Respondent(s)
(Office report on default)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person (Not present)
For Respondent(s)
The Court made the following
O R D E R
The special leave petition is dismissed for non-prosecution.
(SAPNA BISHT) (S.S.R. KRISHNA) SR.P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.03.15 14:09:20 IST Reason: