Supreme Court - Daily Orders
Governing Body Of Hindu College Sonepat ... vs R.C. Miglani . on 21 July, 2014
F ITEM NO.40 COURT NO.12 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). 17287/2014
(Arising out of impugned final judgment and order dated 19/03/2014
in LPA No. 202/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
GOVERNING BODY OF HINDU COLLEGE SONEPAT & ANOTHER Petitioner(s)
VERSUS
R.C. MIGLANI AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Govind Goel, Adv.
Dr. Kailash Chand, Adv.
Mr. Sanjay K. Yadav, Adv.
Mr. Ankit Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition.
The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.07.24
11:14:54 IST
Reason: