GURSIMRAT SINGH RANDHAWA Vs. GURU NANAK DEV UNIVERSITY AND OTHERS
LAWS(P&H)-2016-2-496
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2016

Gursimrat Singh Randhawa Appellant
VERSUS
Guru Nanak Dev University And Others Respondents

JUDGEMENT

- (1.) Cm No. 491-LPA of 2016 The civil miscellaneous application has been filed by the appellant to allow him to appear in Minor-I of 4th semester and compartment exams of Examination of Minor-I of 2nd semester LLB examinations commencing from 15.02.2016.
(2.) The main appeal is also listed for hearing today. The appeal itself is taken up for hearing. In the circumstances, no order is being passed in the civil miscellaneous application
(3.) The civil miscellaneous application stands disposed of. LPA No. 1684 of 2015;


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