Supreme Court - Daily Orders
Harneet Kaur vs Baba Farid University Of Health ... on 6 November, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.64 COURT NO.7 SECTION IV-B
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.28714/2017
(Arising out of impugned final judgment and order dated 25-09-2017
in CWP No.19074/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARNEET KAUR Petitioner(s)
VERSUS
BABA FARID UNIVERSITY OF HEALTH SCIENCES FARIDKOT Respondent(s)
(FOR ADMISSION and I.R. and IA No.110621/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.110620/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Manoj Swarup, Adv.
Mr. Akshat Goel, AOR
Mr. Soheb Rahman, Adv.
Mr. Dushyant Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Manoj Swarup, learned counsel appearing for the petitioner seeks permission to withdraw this petition with liberty to file review petition before the High Court.
Permission, as sought for, is granted.
Liberty is also granted to the petitioner to apply for permission to continue study.
Accordingly, the special leave petition is dismissed as withdrawn with the aforesaid liberty.
Needless to state that in case the petitioner fails before the High Court, she is permitted to approach this Court once over again challenging the main order as well as the order passed in the Signature Not Verified Digitally signed by SANJAY KUMAR review petition.
Date: 2017.11.06 17:28:06 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER