RAJ PAL VERMA Vs. CHANCELLOR OF MEERUT UNIVERSITY RENAMED AS CH CHARAN SINGH UNIVERSITY RAJ BHAWAN LUCKNOW
LAWS(SC)-1997-5-39
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
May 01,1997
RAJ PAL VERMA
Appellant
VERSUS
CHANCELLOR OF MEERUT UNIVERSITY (RENAMED AS CH.CHARAN SINGH UNIVERSITY),RAJ BHAWAN,LUCKNOW
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Intervention application is dismissed.
(3.) Here is a classic case of delay defeats justice. This appeal by special leave arises from the order of the Division Bench of the Allahabad High Court, made on November 28, 1994 in Writ Petition No. 38070/94.;
(2.) Intervention application is dismissed.
(3.) Here is a classic case of delay defeats justice. This appeal by special leave arises from the order of the Division Bench of the Allahabad High Court, made on November 28, 1994 in Writ Petition No. 38070/94.;
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