Board Of School Education Haryana vs Nitin And Others
2022 Latest Caselaw 1744 P&H

123
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                                   LPA-217-2022(O&M)
                                                   Date of decision : 16.03.2022

                                                   (Proceedings through V.C.)


Board of School Education                                      .....Appellant
                                  Versus
Nitin and others                                               ....Respondents

CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
        HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. K.K. Gupta, Advocate for the appellant.

AUGUSTINE GEORGE MASIH, J. (ORAL)

Learned counsel for the appellant states that the learned Single Judge has proceeded on the wrong assumptions that the result of the private respondents have been declared for the 10th Class and thereafter, their results were quashed/cancelled. He contends that as a matter of fact their result was never declared and, therefore, there was no question of quashing of their result. No relief was also sought by the private respondents in the writ petition which they had preferred.

In the light of the above, counsel for the appellant prays for withdrawal of the present appeal to approach the learned Single Judge by way of an application for the review of the judgment dated 10.01.2022 at the first instance.

In view of the above, the present appeal is permitted to be withdrawn with the liberty aforesaid.

                                          (AUGUSTINE GEORGE MASIH)
                                                  JUDGE



March 16th, 2022                                 (SANDEEP MOUDGIL)
ps-I                                                    JUDGE
Whether speaking/reasoned :       Yes              No
Whether Reportable :              Yes              No


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