SUMEET MALIK AND OTHERS Vs MAHARISHI DAVANAND UNIVERSITYROHTAK AND OTHERS
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PETITIONER: SUMEET MALIK AND OTHERS
Vs.
RESPONDENT: MAHARISHI DAVANAND UNIVERSITYROHTAK AND 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) 186 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) No. 9776 of 1995)], these appeals are disposed of in terms of the order passed in Nitasha Paul’s case. No further order is necessary in this case.