Rayat College Of Law vs Panjab University on 22 July, 2013

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Punjab-Haryana High Court

Rayat College Of Law vs Panjab University on 22 July, 2013

Bench: Rakesh Kumar Jain

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                    AT CHANDIGARH
                                    ****
                                              R.A. No.263 of 2013 in
                                              C.W.P. No.15033 of 2013
                                              Date of Decision:22.07.2013

            Rayat College of Law
                                                                           .....Petitioner
                               Vs.

            Panjab University, Chandigarh
                                                                           .....Respondent

            CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR JAIN

            Present:-          Mr. Amar Vivek, Advocate for the applicant- respondent.

                                                  ****


            Rakesh Kumar Jain, J. (Oral)

This is an application seeking review of a part of the order dated 16.7.2013 which reads thus:-

"The respondent is on caveat through Mr. Arun Luthra, Advocate, who has very fairly conceded, after instructions received from the Dean Colleges, Chandigarh, Panjab University, Chandigarh for setting aside the order dated 6.7.2013 (Annexure P.14)."

Notice in the application.

Mr. Pranav Chadha, Advocate, who is present in Court, accepts notice on behalf of the non-applicant- petitioner.

Counsel for the applicant- respondent submitted that instead of the aforesaid paragraph, the following paragraph may be inserted in the order dated 16.7.2013.

"The specific instructions to the counsel for the respondent are Renu that the respondent has no objection if the petitioner is allowed 2013.07.23 11:43 I attest to the accuracy and integrity of this document Chandigarh R.A. No.263 of 2013 in C.W.P. No.15033 of 2013 -2- to appear and show cause before the Core committee and assures the committee that the deficiencies if any pointed out by the committee to the petitioner, would be removed by the petitioner within the stipulated period fixed by the committee. In the meantime, however the petitioner may make the admissions to the current session, without payment of any late fee."

Counsel for the non-applicant- petitioner has shown no reluctance to the aforesaid prayer made by the applicant as it is submitted that he has wrongly made the concession, otherwise, remaining part of the order dated 16.7.2013 would remain the same.

After hearing learned counsel for the parties and keeping in view the facts and circumstances mentioned in the application, the same is hereby allowed in the manner indicated above.

            July 22, 2013                                    ( RAKESH KUMAR JAIN )
            renu                                                      JUDGE




Renu
2013.07.23 11:43
I attest to the accuracy and
integrity of this document
Chandigarh

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