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WPMS/952/2021
2021 Latest Caselaw 1589 UK

Citation : 2021 Latest Caselaw 1589 UK
Judgement Date : 3 May, 2021

Uttarakhand High Court
WPMS/952/2021 on 3 May, 2021
             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.952 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Anil Anthwal, Advocate holding brief of Mr. M.K. Ray, Advocate for the petitioner.

The petitioner has filed this writ petition with a precise relief, that an appropriate direction may be issue to respondent no.2, to consider and decide the representation of the petitioner dated 08.12.2020, for the withdrawal of fee deposited by her, in favour of the respondents/institution.

Without expressing any opinion on the merits of the matter, this writ petition is being disposed of with a direction to the Registrar, Dehradun Institution of Technology (DIT), Dehradun Uttarakhand i.e. respondent no.2 herein to take a decision on the representation of the petitioner within a period of four weeks from the date of presentation of the certified copy of this judgment.

Subject to the above, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 03.05.2021 Arti

 
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