Himachal Pradesh High Court
Manav Bharti University vs The State Of Himachal Pradesh And Others on 28 March, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.: 8624 of 2012
Date of Decision: 28.03.2018
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______________________________________________________________________
Manav Bharti University ....Petitioner.
-Versus-
The State of Himachal Pradesh and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner: Mr. Ramakant Sharma, Advocate.
For the respondents: Mr. Desh Raj Thakur, Additional Advocate
r General, with Mr. Kamal Kant, Deputy
Advocate General and Mr. Rajat Chauhan
Law Officer.
Ajay Mohan Goel, Judge (Oral):
Mr. Ramakant Sharma, learned counsel for the petitioner submits that with the efflux of time, the present petition has been rendered infructuous. Accordingly, the petition is disposed of as infructuous. Miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge March 28, 2018 (bhupender) Whether the reporters of the local papers may be allowed to see the Judgment?
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