S.M.S Chahal vs Punjabi University And Ors
2024 Latest Caselaw 6926 P&H

Punjab-Haryana High Court

S.M.S Chahal vs Punjabi University And Ors on 2 April, 2024

2024: PHHC:043646
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
247
CWP-11803-2018 (O&M)
Date of decision: 02.04.2024
S.M.S. Chahal
....Petitioner
Versus
Punjabi University and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present:- Mr. D.S. Patwalia, Sr. Advocate with
Ms. Rishu Bajaj, Advocate for the petitioner
Mr. Arun Gupta, DAG Punjab
KReRREK
AMAN CHAUDHARY. J. (ORAL)

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of the orders dated 01.08.2017, 20.09.2017, 14.11.2017, 15.12.2017, 29.01.2018, 20.02.2018, 28.03.2018 and 20.04.2018 vide which the respondents have ordered the petitioner to vacate the accommodation in the university campus.

2. Learned Senior counsel for the petitioner submits that the present petition has been rendered infructuous as the matter stands settled and may be

disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.04.03 18:15

| attest to the accuracy and authenticity of this order/judgment