Punjab-Haryana High Court
Gurbir Singh Gill vs Union Of India And Ors on 24 May, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-12068-2018 (O & M)
Date of decision: 24.05.2018
Dr. Gurbir Singh Gill .... Petitioner
V/s
Union of India and ors. ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. D.S. Patwalia, Sr. Advocate, with Ms. Gurjot Grewal,
Advocate, and Mr. Gaurav Rana, Advocate, for the petitioner.
Mr. Arun Gosain, Central Govt. Counsel, for UOI.
Mr. M.S. Longia, Advocate, for respondent No.2.
Mr. Sehaj Bir Singh, Advocate, for respondent No.3.
*****
Rajan Gupta, J. (Oral)
Petitioner has impugned order dated 02.05.2018, Annexure P-22, whereby registration of the petitioner with regard to additional qualification of MD acquired by him from university of Buckingham (U.K.), has been cancelled.
Learned counsel for respondent No.3, at the outset, submits that the Council is considering withdrawal of said order. If any, fresh order is to be passed, opportunity of hearing shall be afforded to the petitioner.
In view of the above, present petition has been rendered infructuous and is dismissed as such.
(RAJAN GUPTA)
May 24, 2018 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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