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S.D. College vs State Of U.T. Chandigarh And Anr
2023 Latest Caselaw 8269 P&H

Citation : 2023 Latest Caselaw 8269 P&H
Judgement Date : 25 May, 2023

Punjab-Haryana High Court
S.D. College vs State Of U.T. Chandigarh And Anr on 25 May, 2023
                                                        Neutral Citation No:=2023:PHHC:076008-DB




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
225
                                2023:PHHC:076008-DB
                                Civil Writ Petition No.3455 of 2021
                                Date of Decision: May 25th, 2023
S.D. College, Chandigarh
                                                                       ...Petitioner
                                    Versus

State of U.T. Chandigarh and another
                                                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
       HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     Mr. Akshay Bhan, Senior Advocate
             with Mr. Akhilesh Barak, Advocate
             for the petitioner.

             Mr. Anil Mehta, Senior Standing Counsel, U.T. Chandigarh
             with Mr. Sumeet Jain, Additional Standing Counsel
             U.T. Chandigarh.

AUGUSTINE GEORGE MASIH, J. (ORAL)

Learned senior counsel for the petitioner does not press the present writ petition in the light of the judgment passed by the Hon'ble Supreme Court in Civil Appeal No.4964 of 2021 titled as Estate Officer, U.T. Chandigarh and another Versus Charanjit Kaur, decided on 07.09.2021. He, however, states that two representations dated 18.06.2020 (Annexure P-29) and 28.08.2020 (Annexure P-31) have been submitted by the petitioner, which may be considered and a decision taken thereon within some specified time.

Mr. Mehta, learned Senior Standing Counsel for U.T. Chandigarh states that the decision on the said representations would be taken within a period of three months from today.

In the light of the above, the present writ petition is disposed of binding the respondents to the schedule as stated by the learned Senior Standing Counsel.

                                       (AUGUSTINE GEORGE MASIH)
                                               JUDGE


May 25th, 2023                        (HARPREET SINGH BRAR)
Puneet                                         JUDGE
                   Whether speaking/reasoned: Yes
                   Whether Reportable:        No

Neutral Citation No:=2023:PHHC:076008-DB

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