ARUSHI Vs. SHAHEED UDHAM SINGH COLLEGE & TECHNOLOGY

JUDGEMENT

(1.) This is an application filed for grant of leave under Rule 3-A(i) of Chapter 6, Part B, Volume V of Punjab and Haryana High Court Rules and Orders to file the present petition.

(2.) In view of averments made in the application, the same is allowed and leave is granted under the aforesaid Rules and Orders to file the present petition.