______________________________________________________ vs Manav Bharti University & Ors
2023 Latest Caselaw 18884 HP

Himachal Pradesh High Court

______________________________________________________ vs Manav Bharti University & Ors on 5 December, 2023

Bench: M. S. Ramachandra Rao, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                   CWP No.5041 of 2020
                                   Decided on: 5th December, 2023
    ______________________________________________________
    Justice for Manav Bharati University Students' Association




                                                                         .
                                                            .....Petitioner





                                      Versus
    Manav Bharti University & Ors.





                                                 ...Respondents
    _______________________________________________________
    Coram




                                               of
    The Hon'ble Mr. Justice M. S. Ramachandra Rao, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1
                     rt
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:        Mr. Ishan Sharma, Advocate.

    For the respondents:                  Ms. Kanta Thakur,                     Advocate,       for
                                          respondent no.1


                                          Mr. Naresh Kaul, Advocate for respondent
                                          no.2.

                                          Mr. Anup Rattan, Advocate General with




                                          Mr. Rakesh Dhaulta & Mr. Pranay Pratap
                                          Singh, Additional Advocates General and





                                          Mr. Arsh Rattan & Mr. Sidharath Jalta,
                                          Deputy     Advocates       General,  for





                                          respondents no.3 to 5-State.


    M.S.Ramachandra Rao, Chief Justice (Oral)

Counsel for the petitioner seeks permission to withdraw

the petition with liberty to file afresh, if need so arises. Granting such

liberty, the petition is dismissed as withdrawn.

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

2. Pending miscellaneous application(s), if any, also stand

disposed of.

(M. S. Ramachandra Rao)

.

                                                    Chief Justice





                                                      (Jyotsna Rewal Dua)





    December 5, 2023                                       Judge
         R.Atal




                                      of
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