Punjab-Haryana High Court
Sir Chhotu Ram Jat College Of Education ... vs The Ncte And Anr on 7 December, 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
105
CWP-17225-2017
Date of Decision : 07.12.2017
Sir Chhotu Ram Jat College of Education and others
..... Petitioners
Versus
National Council for Teacher Education and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Pankaj Maini, Advocate
for the petitioners.
***
AJAY TEWARI, J. (Oral)
It is not disputed that there is a remedy of appeal. After arguing for some time, counsel for the petitioners prays for permission to withdraw this petition with liberty to file an appeal and further prays that in view of the checkered history of this case the appellant authority may be directed to decide the appeal expeditiously.
Allowed as prayed for. Dismissed as withdrawn with the aforesaid liberty. The appellate authority is directed to decide the appeal expeditiously.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
December 07, 2017 JUDGE
ashish
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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