LAWS(P&H)-2023-1-138

AMIT GEHLAWAT Vs. MAHARISHI DAYANAND UNIVERSITY, ROHTAK

Decided On January 12, 2023
Amit Gehlawat Appellant
V/S
MAHARISHI DAYANAND UNIVERSITY, ROHTAK Respondents

JUDGEMENT

(1.) As prayed for, the application is allowed.

(2.) As prayed for, the application is allowed.

(3.) Delay of 77 days in re-filing the present appeal is condoned.