CHAMAN KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) VIDE order dated 16th May, 2012, notice issued in the instant petition and listed on 21st May, 2012. The petitioner did not serve upon the respondent no. 2/Ramjas College. Therefore, fresh notice was issued for 21st May, 2012 and the respondent no. 2 was given liberty to file counter affidavit to the instant petition and CM for stay as well.

(2.) THE petitioner moved a fresh application vide CM No. 7157/2012 and seeking direction to restrain the respondents from taking any coercive action against the petitioner, till the next date of hearing i.e, 19th July, 2012.

(3.) SINCE learned counsel appearing for the parties have extensively argued the application as well as the petition. Therefore, with the consent of the learned counsels, the main petition is taken for final disposal. Consequently, date already fixed on 19.07.2012 stands cancelled.