Subha Kumar Dash vs Delhi University And Ors.
2014 Latest Caselaw 6975 Del

$~26

* IN THE HIGH COURT OF DELHI AT NEW DELHI

              Judgment delivered on: 18th December, 2014

+       W.P.(C) 8973/2014

SUBHA KUMAR DASH                       ..... Petitioner
                Represented by: Mr. Sunil J. Mathews,
                Ms. Shikha Pandey and Ms. Reeja
                Varghese, Advs.

                           versus

DELHI UNIVERSITY AND ORS.                 ..... Respondents
                  Represented by: Mr. Yanmi Phazang,
                  Adv. for Mr. Mohinder J.S. Rupal, Adv.
                  for R1.
                  Mr. Mariar Putham, Sr. Adv. with
                  Mr. Romy Chacko, Adv. for R2 to R4.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CM. No.20519/2014 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed.

+ W.P.(C) 8973/2014

1. Vide the present petition, petitioner seeks setting aside the suspension order dated 11.12.2014 and prohibiting the respondent nos. 2 to 4 from taking any further actions against the petitioner.

2. Mr. Mariar Putham, Ld. Sr. Counsel appearing on behalf of the respondents noted above on advance notice submits that the suspension order dated 10.12.2014 has been withdrawn on 17.12.2014 and this fact has been conveyed to the petitioner.

3. In view of above, issue raised in the instant petition has become infructuous.

4. Accordingly, the petition is dismissed as infructuous.

CM. No.20518/2014 (for Stay) With the dismissal of the present petition, instant application has become infructuous and dismissed as such.

SURESH KAIT, J

DECEMBER 18, 2014 jg