Himachal Pradesh High Court
Surinder Kumar Kaushal vs . Hpu & Ors. on 19 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Surinder Kumar Kaushal Vs. HPU & Ors.
CWP No. 2338/202219.04.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.
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Mr. Surender Verma, Advocate, for respondents No. 1 and 2.
CWP No. 2338/2022 & CMP No. 4275/2022 Issue notice. Mr. Surender Verma, Advocate, appears and waives service of notice on behalf of respondents No. 1 and 2. Notice be issued to respondents No. 3 to 5 returnable for 21.06.2022, on taking steps within two days. Reply, if any, be filed before the next date of hearing. List on 21.06.2022.
In the meanwhile, the respondents are restrained from taking any coercive action against the petitioner in the form of levying pecuniary penalty or from canceling the registration of the petitioner in the LLB Course being pursued by him.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19th April, 2022 (raman) ::: Downloaded on - 20/04/2022 20:06:20 :::CIS