Full Judgment Text
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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.