NITIN Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) CMP No. 19730/2013 in CWP No. 9048/2013CMP No. 19740/2013 in CWP No. 9051/2013CMP No. 19747/2013 in CWP No. 9055/2013

(2.) RESPONSE be filed within a period of four weeks and rejoinder within two weeks thereafter. List on 9.1.2014.

(3.) WE clarify that if possible on that date, the petition itself shall be finally heard on merits.