Supreme Court - Daily Orders
S.K Gupta vs Maharshi Dayanand University Rohtak on 25 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.52 COURT NO.13 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). 29708/2013
(Arising out of impugned final judgment and order dated 01/04/2013
in LPA No. 739/2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
S.K GUPTA Petitioner(s)
VERSUS
MAHARSHI DAYANAND UNIVERSITY ROHTAK Respondent(s)
(With prayer for interim relief and Office Report)
Date : 25/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. M.V. Krishnamani, Sr. Adv.
Mr. Navin Kumar, Adv.
Mr. Shekhar Kumar ,Adv.
For Respondent(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is dismissed.
(S.K. RAKHEJA) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2014.08.27
18:21:49 IST
Reason: