M.L.Girdhar vs Jawahar Lal Nehru Univeristy And ...
2008 Latest Caselaw 2315 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI


+                        LPA 206/2002


                                               Reserved on: 15.12.2008
%                                          Date of decision: 19.12.2008

M.L.GIRDHAR                                        ...APPELLANT

                     Through:    Mr.Rishikesh with Mr.Rajiv Dewan,
                                 Advocates.


                                  Versus


JAWAHAR LAL NEHRU UNIVERISTY AND ORS. ...RESPONDENTS

                     Through:    Mr. S.C.Dhanda, Advocate.

CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MOOL CHAND GARG

1.        Whether the Reporters of local papers
          may be allowed to see the judgment?             No

2.        To be referred to Reporter or not?              No

3.        Whether the judgment should be                  No
          reported in the Digest?

SANJAY KISHAN KAUL, J.

1. The present appeal is directed against the Order dated

16.08.2001 of the learned Single Judge (as he then was)

in CM 4980/2001 in WP(C) 201/1999. The writ petition

was disposed of by an Order dated 22.01.2001 on similar

terms as the Order dated 22.01.2001 in WP(C)

3538/1999. The impugned order dated 16.08.2001 is

also identical to the order of the same date passed on an

interim application in that writ petition. That appeal has

been disposed of by a separate order passed by us

today.

2. Learned counsel for the parties did not advance any

separated submissions in the present appeal but

submitted that the present appeal would abide by the

fate of LPA 2/2002 since the issues are almost similar.

That appeal has been dismissed by us in terms of an

Order passed today.

3. The present appeal is also thus dismissed for the reasons

recorded in LPA 2/2002 and copy of that Order be also

placed on the records of this file.

SANJAY KISHAN KAUL, J.

DECMEBER 19, 2008 MOOL CHAND GARG, J. dm