Himachal Pradesh High Court
Manav Bharti University vs State Of Himachal Pradesh on 15 December, 2021
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 15th DAY OF DECEMBER, 2021
BEFORE
.
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No.4859 of 2020
Between:-
MANAV BHARTI UNIVERSITY,
VILLAGE LADDO, P.O. SULTANPUR,
(KUMARHATTI), DISTRICT SOLAN-173229, H.P.,
THROUGH RAJ KUMAR RANA,
S/O SH. JAGMAL SINGH, CHAIRMAN OF
MANAV BHARTI CHARITABLE TRUST,
R/O VILLAGE & POST OFFICE KURAK JAGIR,
TEHSIL & DISTRICT KARNAL, HARYANA,
PRESENTLY LODGED IN DISTRICT JAIL,
SOLAN, H.P., AGE 54 YEARS
......PETITIONER
(BY SH. N.S. CHANDEL, SENIOR ADVOCATE
WITH SH. RAJESH VERMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH,
THROUGH PRINCIPAL SECRETARY (EDUCATION)
TO THE GOVERNMENT OF HIMACHAL PRADESH
2. HIMACHAL PRADESH PRIVATE EDUCATIONAL
INSTITUTION REGULATORY COMMISSION,
BCS, NEW SHIMLA-171009,
THROUGH ITS SECRETARY
......RESPONDENTS
(SH. VIKRANT CHANDEL & SH. KUNAL THAKUR, DEPUTY
ADVOCATES GENERAL, FOR R-1,
SH. NARESH KAUL, ADVOCATE, FOR R-2)
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This petition coming on for hearing this day, the Court passed the
following:
ORDER
.
Learned counsel for the petitioner submits that he is under instructions to withdraw this petition at this stage on the ground that the respondent-State has appointed an Administrator for the University.
Learned counsel further prays that liberty to file fresh petition, if the necessity so arises in future, may be granted. The prayers are not opposed by the other side. Accordingly, the writ petition is dismissed as withdrawn at this stage with leave and liberty as prayed for. Pending miscellaneous application(s), if any, shall also stand disposed of.
Jyotsna Rewal Dua Judge December 15, 2021 Mukesh ::: Downloaded on - 31/01/2022 23:26:23 :::CIS