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PETITIONER: MS. MONIKA BHASIN

       Vs.

RESPONDENT: MAHARISHI DAYA NAND UNIVERSITYAND OTHERS

DATE OF JUDGMENT:       23/01/1996

BENCH: AHMADI A.M. (CJ) BENCH: AHMADI A.M. (CJ) SEN, S.C. (J) PARIPOORNAN, K.S.(J)

CITATION:  1996 SCC  (2) 108        JT 1996 (2)   173  1996 SCALE  (1)SP33

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Special leave granted.      In view  of our  judgment in Nitasha Paul’s case [Civil Appeal No  2310 of  1996 (Arising  out of S.L.P. (C) 9776 of 1995)], this  appeal is  disposed of  in terms  of the order passed in Nitasha Paul’s case, No further order is necessary in this case.