Punjab-Haryana High Court
Shiv Kumar vs Nirankari Baba Gurbachan Singh ... on 22 December, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2023:PHHC:165386
2023:PHHC:165386
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
127 CWP-29267 -2023 (O&M)
Decided on : 22.12.2023
SHIV KUMAR
. . .Petitioner
Versus
NIRANKARI BABA GURBACHAN SINGH MEMORIAL COLLEGE
AND ORS
. . . Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
PRESENT: Ms. Srija Chaudhary, Advocate and
Mr. Abhay Josan, Advocate and
Ms. Madhumitta Bhattacharya , Advocate for the petitioner.
Mr. Harish Nain, AAG, Haryana.
Mr. Sunil Panwar, Advocate for respondent No. 2.
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HARSIMRAN SINGH SETHI, J. (Oral)
After arguing for some time, learned counsel for the petitioner submits that the present petition may kindly be disposed of having been not pressed any further with liberty to the petitioner to approach the appropriate Forum i.e. the college Tribunal for the redressal of the grievance as raised by the petitioner in the present petition.
Ordered accordingly.
(HARSIMRAN SINGH SETHI) JUDGE 22.12.2023 Riya Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No Neutral Citation No:=2023:PHHC:165386 1 of 1 ::: Downloaded on - 23-12-2023 22:58:10 :::