Himachal Pradesh High Court
Mmu & Anr. vs . H.P. Private Education Institutions on 9 May, 2023
Bench: Jyotsna Rewal Dua, Satyen Vaidya
MMU & Anr. Vs. H.P. Private Education Institutions Regulatory Commissioner & Ors.
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CWP No. 4878 of 2022 09.05.2023 Present: Mr. K.D.Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioners.
Mr. Naresh Kaul, Advocate, for respondents No.1 and 2.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for respondent No.4.
Mr. Mukesh Kumar, Advocate vice counsel for r respondents No. 5 and 6.
Learned counsel for respondent No.3 states that the reply on behalf of respondent No.3 is not necessary.
Learned counsel for the petitioners does not intend to file any rejoinder.
At the request of learned vice counsel for respondents No.5 and 6, list the matter on 24.05.2023.
Jyotsna Rewal Dua Judge Satyen Vaidya Judge May 9, 2023 (R.Atal) ::: Downloaded on - 09/05/2023 20:45:19 :::CIS