__________________________________________________________________ vs Himachal Pradesh Technical ...
2021 Latest Caselaw 1838 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.5300 of 2020




                                                                            .
                                   Decided on: 8th March, 2021





    __________________________________________________________________
    Private Technical Institutions Association
                                                          .....Petitioner.





                                              Versus

    Himachal Pradesh Technical University and another

                                                      .....Respondents.





    __________________________________________________________________
    Coram

    Hon'ble Mr. Justice Ravi Malimath, Judge.

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

    1 Whether    approved for reporting?
    ______________________________________________________
    For the petitioner:                       Mr. Dushyant Dadwal, Advocate.


    For the respondents:                      Mr. Dinesh K. Thakur, Advocate,
                                              for respondent No.1.
                                              Mr. R.S. Dogra, Senior Additional




                                              Advocate General with Mr. Ranjan
                                              Sharma & Mr. Anil Jaswal,





                                              Additional Advocates General and
                                              Mr. R.P. Singh, Deputy Advocate
                                              General, for respondent No.2-





                                              State.

    Ravi Malimath, Judge (Oral)

After arguing for some time, the learned counsel

for the petitioner seeks leave to withdraw this petition and to

approach the concerned respondent(s) for necessary relief.

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

His submission is placed on record.

2. The writ petition is dismissed as withdrawn with

.

such liberties as available to it in law. Pending miscellaneous

application is also dismissed accordingly.

                                             ( Ravi Malimath )
                                                   Judge




    March 08, 2021

    (Bhardwaj/Mukesh)
                             to           ( Jyotsna Rewal Dua )
                                                  Judge