Keshav Ram vs H.P. University & Anr
2024 Latest Caselaw 10222 HP

Himachal Pradesh High Court

Keshav Ram vs H.P. University & Anr on 24 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No. 660/2024

.

Decided on: 24.07.2024

Keshav Ram .....Petitioner

Versus

H.P. University & Anr. ......Respondents

............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner: Mr. Mandeep Chandel, Advocate.

For the respondents: Ms. Archana Dutt, Advocate, for respondent No.1.

Ms. Leena Guleria, Deputy Advocate General, for respondent No.2.

Jyotsna Rewal Dua, J

The respondent No.1 has already passed the

consideration order on 30.11.2023. In view of this, learned counsel for

the petitioner sought permission to withdraw the present Execution

Petition as the petitioner intends to avail the remedy as may be

available to him in law for assailing the consideration order. Granting

such liberty, the present execution petition is dismissed as withdrawn.

Whether reporters of the local papers may be allowed to see the judgment? yes

The pending miscellaneous application(s), if any, also

stand disposed of.

.

                                                     Jyotsna Rewal Dua
                                                           Judge
    July 24, 2024





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