Punjab-Haryana High Court
Global Ignow Community College vs Indira Gandhi National Open University ... on 11 December, 2015
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
SAILESH RANJAN
2015.12.17 10:28
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8152 of 2014
Decided on : 11.12.2015
Global-IGNOU Community College
... Petitioner
Versus
Indira Gandhi National Open University & another
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present : Mr.S.P.Chahar, Advocate, for the petitioner.
Mr.Raghubir Tejpal, Advocate, for respondent No.1.
G.S. Sandhawalia , J. (Oral)
Counsel for respondent No.1 submits that the present writ petition has been rendered infructuous as the relief has been granted by the respondents.
Disposed of as having been rendered infructuous, with liberty to the petitioner to file a fresh petition, as the grouse of the petitioner is that the certificates issued by the respondents are only provisional.
(G.S. SANDHAWALIA)
DECEMBER 11, 2015 JUDGE
sailesh