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Iase University vs State Of Haryana And Ors Department Of ... on 23 September, 2016

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

                                                        1

     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 WP No. 14191/2011 14/12/2011 in RA No. 455/2011 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: 23/09/2016 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 Upadhyay,Adv.
                                        Ms. Veena Minocha,Adv.
                                        Mr. Arvind Minocha,Adv.

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

                                        Mr. Satish Kumar,Adv.

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

Heard.

SLP(C)NO.5809 OF 2013:

Counter affidavit has been filed by the respondents. 17:04:15 IST Reason: Rejoinder affidavit, if any, be filed by the petitioner within four weeks from today.

SLP(C)NO.5872 OF 2013:

Counter affidavit has been filed by respondents no.1 to 3 only. Remaining respondents may do so within four weeks finally. Rejoinder affidavit, if any, be filed by the petitioner within four weeks thereafter. Post after eight weeks.

(MAHABIR SINGH)                                              (VEENA KHERA)
 COURT MASTER                                                 COURT MASTER