Supreme Court - Daily Orders
Iase University vs The State Of Haryana Through Secretary ... on 18 August, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.27 COURT NO.4 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). 5827/2013
(Arising out of impugned final judgment and order dated 05/08/2011
in CWP No. 14191/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
IASE UNIVERSITY Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with office report)
Date : 18/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Shiram Tripathi, Adv.
Mr. Himanshu Upadhyay, Adv.
Ms. Ruby Sharma, Adv.
Mr. Arvind Minocha,Adv.
For Respondent(s) 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
One week's time is granted to learned counsel for the petitioner to file an application for deletion of names of respondent nos. 5 & 17.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.08.20 15:58:00 IST (Rajni Mukhi) (Rajinder Kaur) Reason: Sr. P.A. Court Master