Punjab-Haryana High Court
Sonu Swami @ Sonia Gautam vs Vice Chancellor on 21 August, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
CWP No. 11779 of 2008 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CWP No.11779 of 2008
Date of decision: 21.8.2008
Sonu Swami @ Sonia Gautam ..Petitioner
Versus
Vice Chancellor, Kurukshetra University ...Respondents
and others.
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Inderjit Sharma, Advocate, for the petitioner.
Mr. Anurag Goyal, Advocate, for respondents No.1 & 2.
Mr. R.V.S. Chugh, Advocate, for respondent No.3. Ashutosh Mohunta, J. (oral) Learned counsel for the petitioner states that as the name of the petitioner has been allowed to be changed from Sonia Gautam to Sonu Swami, therefore, this writ petition has been rendered infructuous.
The aforementioned fact is not disputed by the learned counsel appearing for the respondents No.1 & 2.
In view of the statement made by learned counsel for the petitioner, the writ petition is dismissed as infructuous. The respondents are now directed to issue the revised detailed mark-sheet as well as all other documents giving the correct name of the petitioner.
(ASHUTOSH MOHUNTA) JUDGE (RAJAN GUPTA) JUDGE August 21, 2008 CWP No. 11779 of 2008 2 'rajpal'