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Iase University vs State Of Haryana And Ors Department Of ... on 30 June, 2016

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.1                            COURT NO.1                   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)                No(s).       5809/2013

     (Arising out of impugned final judgment and order dated 14/12/2011
     in RA No. 455/2011 14/12/2011 in WP No. 14191/2011 passed by the
     High Court Of Punjab & Haryana At Chandigarh)

     IASE UNIVERSITY                                                     Petitioner(s)

                                                   VERSUS

     STATE OF HARYANA & ORS.                            Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP and interim relief and office report)

     WITH

     SLP(C) No. 5827/2013
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

     Date : 30/06/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)              Mr.   Himanshu Upadhayay, Adv.
                                    Mr.   Shivam Tripathi, Adv.
                                    Mr.   Arvind Minocha,Adv.
                                    MS.   Veena Minocha, Adv.

     For Respondent(s)              Mr. Samar Vijay Singh, Adv.
                                    Mr. Gautam Sharma, Adv.
                                    Dr. Monika Gusain,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the respondents to file counter affidavit in SLP (C) No. 5827 of 2013 within six weeks finally.

Rejoinder, if any, be filed within four weeks thereafter.

Post after ten weeks.

     (Shashi Sareen)                                                    (Veena Khera)
       AR-cum-PS                                                        Court Master