Sumeet Malik & Ors Vs. Maharishi Davan and University Rohtak & Ors [1996] INSC 117 (23 January 1996)

Ahmadi A.M. (Cj) 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:

HEAD NOTE:

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.

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