Wisdom Education Society vs H.P. Private Educational ...
2021 Latest Caselaw 312 HP

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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 38 of 2021 Date of Decision: 6th January, 2021

Wisdom Education Society .....Petitioner Versus H.P. Private Educational Institutions Regulatory Commission & anr.

......Respondents

Coram The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the petitioner:

r Mr. K.D. Shreedhar, Sr. Advocate with Mr. Bhuvnesh Sharma, Advocate.

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

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

A perusal, of, the scribed instructions, placed on record, by Mr.

Naresh Kaul, the learned counsel, appearing on behalf of respondent No.

1/Regulatory Commission, discloses that, the latter, has, upon, a review

petition, becoming preferred therebefore, by the writ petitioner, and

wherethrough, he cast a challenge, to, the jurisdiction, of, the Commission

concerned, to, make the impugned order, it has, proceeded to accept the

review petition, and has also, further directed him to make a legal recourse,

before the appropriate forum.

2. In the face of the afore scribed instructions, placed on record,

and copy whereof also stands supplied, by the learned counsel, for the

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

Regulatory Commission, to, the learned counsel for the writ petitioner, the

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latter seeks permission, of, this Court, to, withdraw the extant writ petition.

Permission granted. Consequently, the extant writ petition is disposed of, so

also pending applications, if any.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) th 6 January, 2021. Judge (raman/CS)