AJOY NATH RAY, ASHOK BHUSHAN, J. - (1.) THIS is an appeal against an interim order of an Hon'ble Single Judge dated 8.11.2006. By that order affidavits were called for and the matter was directed to be fixed in the week commencing 4.12.2006.
(2.) THE commencement of that week will be from Monday week. The interim order is very short and it is an unreasoned order of refusal of interim relief to the writ petitioner who is also the appellant before us.
(3.) BEFORE the 8th of November, the matter had once come up before his Lordship and records had been summoned, which were produced both on behalf of the Chaudhary Charan Singh University and its Vice Chancellor, both of whom have been represented before us by Mr. Khanna.;