Punjab-Haryana High Court
Vandana Sharma vs Guru Nanak Dev University on 22 October, 2009
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.9070 of 2009
Decided on : 22-10-2009
Vandana Sharma
.... Petitioner
VERSUS
Guru Nanak Dev University, Amritsar & others
.... Respondents
CORAM:- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL.
Present:- Mr. Rajeev K. Kapila, Advocate,
for the petitioner.
Mr. D.S. Patwalia, Advocate,
for respondent No.1.
Mr. Anil Chawla, Advocate,
for respondent No.2.
Mr. J.S. Puri, Addl. A.G., Punjab,
for respondent No.3.
SATISH KUMAR MITTAL, J (Oral).
Learned counsel for the petitioner states that in view of order dated 2.4.2009 (Annexure P-8) passed by this Court in C.W.P. No.2062 of 2008 tited as "Vandana Sharma Vs. Guru Nanak Dev University, Amritsar & others", the petitioner does not want to press this petition.
Dismissed as not pressed.
22nd October, 2009. (SATISH KUMAR MITTAL) Monika JUDGE