Lalit Narayah Mishra vs Dr. Parvinder Kaushal & Others
2021 Latest Caselaw 580 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       COPC No. 218 of 2020




                                                                                   .
                                                       Date of decision: 8.1.2021





    Lalit Narayah Mishra.                                                               ...Petitioner.
                                Versus
    Dr. Parvinder Kaushal & others.                                                 ...Respondents





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1





    For the Petitioner:                   None.

    For the Respondents:                  Mr.Avinash Jaryal, Advocate, for respondents
                                          No. 1, 2, 4 and 5, through Video Conferencing.

                                          No notice was issued to respondent No. 3.

                      Vivek Singh Thakur, Judge (oral)

In compliance of orders passed by this Court, University has

issued Transcript of Academic Record to Mr.Lalit Narayan Mishra,

photocopy whereof has been produced by Mr.Avinash Jaryal, Advocate,

representing appearing respondents. The same is taken on record.

Mr.Avinah Jaryal, Advocate further submits that Mr.Lalit Narayan Mishra has

telephonically confirmed receipt of original of Transcript of Academic

Record. Photocopy of receipt issued by petitioner has also been placed on

record.

2. It is also informed by official of the Registry of this Court that in

response to telephonic call made to Mr.Lalit Narayan Mishra, informing him

about calling of case in Court, he has confirmed the receipt of original

Transcript of Academic Record to his satisfaction.

3. In view of above, nothing survives to be adjudicated in the

present petition and the same is closed.

                                                                   (Vivek Singh Thakur),
     th
    8 January, 2021                                                      Judge.
           (Keshav)

Whether the reporters of the local papers may be allowed to see the Judgment? Yes