http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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.