Dr. Bushra Parveen vs University Of Delhi And Ors.
2018 Latest Caselaw 6556 Del

$~86
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11743/2018
       DR. BUSHRA PARVEEN                          Petitioner
                    Through: Mr. Rakesh Dhingra, Advocate

                          Versus

       UNIVERSITY OF DELHI AND ORS.                  Respondents
                     Through: Mr. Mohinder J.S.Rupal, Mr. Prang
                     Newmai & Ms. Slomita Rai, Advocates for
                     respondent No.1
                     Mr. Jasmeet Singh, Advocate for respondent
                     No.2-UOI

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 30.10.2018 C.M. 45485/2018 (u/S 151 CPC)

Allowed subject to all just exceptions.

W.P.(C) 11743/2018

For the relief sought in this petition, a Representation (Annexure P-

13) was made on 25th October, 2018. As per the averments made in this petition, there is no response to the said Representation.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-University to pass a speaking order on petitioner's Representation of 25 th October, 2018 (Annexure P-13) within six weeks and its fate be made known to

Page | 1 petitioner within two weeks thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

With aforesaid directions, this petition is disposed of. Dasti.

(SUNIL GAUR) JUDGE OCTOBER 30, 2018 r

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