Desh Bhagat University vs State Of Punjab And Others
2024 Latest Caselaw 8611 P&H

Punjab-Haryana High Court

Desh Bhagat University vs State Of Punjab And Others on 23 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

NISHA

2024.04.25 14:25

2024: PHHC:054864-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

104-1 CWP-28684-2023
Date of decision: 23.04.2024

DESH BHAGAT UNIVERSITY
...Petitioner
VERSUS

STATE OF PUNJAB AND OTHERS
...Respondents

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. A.S. Chadha, Advocate for the petitioner.

Mr. Amit Goyal, Addl. AG, Punjab. Ms. Mona Yadav, Advocate for

Mr. R.S. Kalra, Advocate

for respondent No.3-PNRC.

None for respondent No.4.

He 2 ie 2

DEEPAK SIBAL, J.(OQRAL)

(1) Learned counsel for the petitioner seeks to withdraw the present petition.

(2) Learned counsel appearing for the respondents have no objection

if the afore prayer of the petitioner is accepted.

(3) Dismissed as withdrawn. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 23, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

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