Akhil Sharma And Others vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3392 HP

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        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No.3101 of 2021
                                  Date of Decision: August 2, 2021




                                                                        .

    Akhil Sharma and others
                                                                         ...Petitioners.

                               Versus





    State of Himachal Pradesh and others
                                                                         ...Respondents.


    Coram:





    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1NO

    For the petitioners:   Mr. Adarsh K. Vashista, Advocate.
    For the respondent:
                       r   Mr. Nand Lal Thakur, Additional Advocate General,

                           Mr. Ram Lal Thakur, Assistant Advocate General and
                           Mr. Rajat Chauhan, Law Officer, for the State.

                           Mr. Neel Kamal Sharma, Advocate, for respondent No.4.



    Anoop Chitkara, Judge (oral)

Given the interim directions issued by this Court on 31.7.2021, it would be

necessary to file new writ petition. Mr. Neel Kamal Sharma, learned counsel for

respondent No.4/ University, also does not oppose such contention.

Given above, the present petition is disposed of with liberty to make

representation to the concerned authorities and also to come up before this Court in

case of any grievances. Pending application(s), if any, also stand disposed of.

Anoop Chitkara, Judge.

August 2, 2021 (ks).

Whether reporters of Local Papers may be allowed to see the judgment?