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Himachal Pradesh High Court

Arni University vs . State Of H.P. on 8 November, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

.

Arni University vs. State of H.P. CWP No.8704 of 2023 08.11.2023 Present: Mr. K.D. Shreedhar, Senior Advocate, with of Ms. Sneh Bhimta, Advocate, for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General, with Mr. Sumit Sharma, rt Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1.

Mr. Vir Bahadur Verma, Advocate, for respondent No.2.

CWP No.8704 of 2023 Notice. Mr. Rajat Chauhan, learned Law Officer, accepts notice on behalf of respondent No.1­ State. Mr. Vir Bahadur Verma, learned counsel, accepts notice on behalf of respondent No.2. Issue notice to respondent No.3, returnable for 28.12.2023, on steps being taken within one week.

Having heard learned learned counsel for the parties, as this Court is satisfied that prima facie it appears that the impugned order has been passed by the Regulatory Commission without affording adequate opportunity to the applicant to put forth his ::: Downloaded on - 08/11/2023 20:33:15 :::CIS .

case, operation thereof is hereby stayed, i.e. the operation of the impugned orders dated 11.09.2023 and 05.10.2023 is stayed till further.

                               of
              rt                      (Ajay Mohan Goel)
                                            Judge

       November 08, 2023
             (Rishi)








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