Supreme Court - Daily Orders
Iase University vs State Of Haryana And Ors Department Of ... on 4 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.38 COURT NO.7 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 : 04/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Himanshu Upadhyaya,Adv.
Mr. Arvind Minocha,Adv.
Ms. Ruby Sharma,Adv.
For Respondent(s) Dr. Monika Gusain,Adv.
Mr. Gautam Sharma,Adv.
Mr. Samar Vijay Singh,Adv.
Mr. Anupam Yadav,Adv.
Mr. Satish Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post for hearing on a non-miscellaneous day after the summer vacation.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.01.05 16:16:57 IST Reason:Rejoinder affidavit, if any, may be filed in the meantime.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR