Arpana Chaudhary vs Himachal Pradesh Private ...
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.4301 of 2021 Decided on: 3rd August, 2021 _____________________________________________________

.

Arpana Chaudhary

.....Petitioner

Versus

Himachal Pradesh Private Educational Institutions Regulatory Commission & others

.....Respondents

_______________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice.

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

______________________________________________________ For the petitioner: Mr. Arush Matlotia, Advocate.

For the respondents: Mr.Naresh Kaul, Advocate, for respondent No.1.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice(Oral)

At the request of petitioner's counsel, the writ petition is

dismissed as withdrawn, with liberty to pursue such remedy as

available to her in law.

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

2. The pending miscellaneous applications are disposed

off accordingly.

.

                                           ( Ravi Malimath )
                                         Acting Chief Justice





                                         ( Jyotsna Rewal Dua )
    August 03, 2021                              Judge
          (vt)      r