Punjab-Haryana High Court
Surinder Singh vs Guru Nanak Dev University on 31 July, 2014
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.13424 of 1995
Date of decision:- 31.07.2014.
Surinder Singh
......Petitioner
Versus
Guru Nanak Dev University, Amritsar and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Sube Sharma, Advocate for
Mr. A.P. Atma Ram, Advocate for
the petitioner.
Mr. Amrit Paul, Advocate for
respondent Nos.1 and 2.
Mr. Puneet Kansal, Advocate for
respondent No.3.
****
SABINA, J.
Learned counsel for the petitioner has submitted that this petition is liable to be transferred to the Educational Tribunal, Punjab, Chandigarh, as the dispute is now liable to be tried by the said Tribunal.
Accordingly, this petition is transferred to the Educational Tribunal, Punjab, Chandigarh for its disposal, in accordance with law.
(SABINA) JUDGE July 31, 2014.
sandeep sethi Sandeep Sethi 2014.07.31 15:29 I attest to the accuracy and integrity of this document