Supreme Court - Daily Orders
Dr. Divya P. Wangoo vs The Director, Post Graduate Institute ... on 23 February, 2015
Bench: Anil R. Dave, R. Banumathi
ITEM NO.47 COURT NO.3 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). 196/2015
(Arising out of impugned final judgment and order dated 14/11/2014
in CWP No. 11972/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DR. DIVYA P. WANGOO Petitioner(s)
VERSUS
THE DIRECTOR, POST GRADUATE INSTITUTE OF
MEDICAL EDUCATION AND RESEARCH Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to appear and argue in person and
permission to file synopsis and list of dates and permission to
submit additional document(s) and interim relief and office
report)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Upon perusing the impugned Judgment and hearing the petitioner-in-person, we do not find any reason to interfere with the findings arrived at by the High Court.
Looking at the peculiar facts of the case, we quash the direction with regard to the costs.
The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.02.24 15:57:55 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar