Arun Krishnan And Anr. vs Union Of India & Ors.
2018 Latest Caselaw 5968 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                         Judgment Reserved on: 26.04.2018
%                        Judgment Pronounced on: 01.10.2018

+           W.P.(C) 2665/2018, C.M. APPL.10866/2018
ARUN KRISHNAN AND ANR.                           ......Petitioners
              Through: Sh. Gaurav Bhardwaj, Advocate.
              Versus
UNION OF INDIA & ORS.                            ....Respondents
              Through: Ms. Monika Arora, Standing Counsel for JNU
              with Mr. Harsh Ahuja, Mr. Kushal Kumar and Mr. Vibhu
              Tripathi, Advs.
              Mr. Chander Shekhar, Adv. for UGC.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE A.K.CHAWLA
S.RAVINDRA BHAT, J.

The writ petition is partly allowed. For detailed judgment WP(C) 3032/2017 may be referred to.

S. RAVINDRA BHAT (JUDGE)

A.K.CHAWLA (JUDGE)

OCTOBER 01, 2018