Punjab-Haryana High Court
Ram Lal And Others vs Kurukshetra University on 18 February, 2013
Bench: A.K. Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Letters Patent Appeal No.377 of 2013 (O&M)
DATE OF DECISION: February 18, 2013
Ram Lal and others
.....Appellants
versus
Kurukshetra University, Kurukshetra and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN, JUDGE
Present: Mr.K.K. Gupta, Advocate for the appellants
..
A.K. SIKRI, C.J.: (Oral)
1. This appeal is preferred against orders dated 13.2.2013 passed by the learned single Judge whereby notice of motion is issued for 11.3.2013 to the respondents. Submission is that appellant had also made a prayer for staying the impugned order vide which they are sought to be reverted. Even notice in that application has not been issued.
2. Since the stay application is still pending, we are not inclined to entertain this appeal at this stage. We make it clear that notice would be issued even in the stay application and that shall be taken for consideration by the learned single Judge on 11.3.2013. With these observations, the appeal is dismissed.
( A.K. SIKRI )
CHIEF JUSTICE
February 18, 2013 (RAKESH KUMAR JAIN)
pc JUDGE