RAJBIR SINGH DALAL Vs. CHAUDHARI DEVI LAL UNIVERSITY
LAWS(SC)-2008-8-35
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
August 06,2008
RAJBIR SINGH DALAL
Appellant
VERSUS
CHAUDHARI DEVI LAL UNIVERSITY, SIRSA
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment and order dated 21.9.2006 of the High Court of Punjab and Haryana in CWP No. 6642 of 2005.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment and order dated 21.9.2006 of the High Court of Punjab and Haryana in CWP No. 6642 of 2005.
(3.) Heard learned counsel for the parties and perused the record.;
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