High CourtsSingle Bench(2018) 05 DEL CK 0214

PROF. JEET SINGH MANN vs NATIONAL LAW UNIVERSITY DELHI AND ORS

Delhi High Court · Decided on 16 May 2018

HON’BLE JUDGES
SUNIL GAUR
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 5254 OF 2018 & CM APPL. No. 20389 OF 2018

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Judgment

11 paragraphs · 188 words

SUNIL GAUR , J.

1.

To seek the relief as claimed in this petition, a Legal Notice/Final Reminder was sent by petitioner to Respondent-University (Annexure PX Colly).

According to petitioner, there is no response to the said Legal Notice/Final Reminder (Annexure P-X Colly).Â

2.

Despite service of advance notice, there is no appearance on behalf of respondent-University.

3.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the application with direction to the respondent-

University to give a speaking response to petitioner’s Legal Notice/Final Reminder (Annexure P-X Colly) while treating it to be a Representation

and let it be so done within a period of twelve weeks. The fate of said Representation be made known to petitioner within a period of two weeks

thereafter, so that petitioner may avail of the remedies as available in law, if need be. Â

4.

Respondent-University be apprised of this order forthwith to ensure its compliance.

5.

With the aforesaid directions, this petition and the application are accordingly disposed of. A copy of this order be given dasti to counsel for the

parties.