H.V. JAVA RAM vs. INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LTD.

Case Type: Not Found

Date of Judgment: 15-12-1999

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Full Judgment Text

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: MS. MONIKA BHASIN Vs. RESPONDENT: MAHARISHI DAYA NAND UNIVERSITYAND 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) 173 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) 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.