23 January 1996
Supreme Court
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MS. SINDU BANSAL,D/O SHRI S.S. BANSAL, AND OTHERS Vs MAHARSHI DAYANAND UNIVERSITYROHTAK AND OTHERS


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PETITIONER: MS. SINDU BANSAL,D/O SHRI S.S. BANSAL, AND OTHERS

       Vs.

RESPONDENT: MAHARSHI DAYANAND UNIVERSITYROHTAK AND OTHERS

DATE OF JUDGMENT:       23/01/1996

BENCH: SUHAS C. SEN, K. S. PARIPOORNAN

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) No. 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.