Himachal Pradesh High Court
Mmu vs State Of H.P And Others on 9 March, 2026
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
.
MMU versus State of H.P and others CWP No. 626 of 2021 09.03.2026 Present: Mr. K.D.Shreedhar, Senior Advocate with Ms. of Sneh Bhimta, Advocate, for the petitioner. Mr. Y.P.S. Dhaulta, Additional Advocate rtGeneral, for respondents.
Mr. Hirdaya Ram, Advocate, for proposed respondents.
CMP No.23950/2024 Heard. In view of judgment rendered on 20.08.2024 in LPA No. 57 of 20204 (Dr. Gunraj Singh Mehta and others versus State of Himachal Pradesh and others), the application is allowed. Applicants are impleaded as respondents No. 6 to 22. Amended memo of parties is taken on record. Necessary correction be carried out in cause title. Application stands disposed of.
CWP No. 626/2021
Mr. Hirdya Ram, learned counsel for newly impleaded respondents submits that in view of decision of Hon'ble Court in LPA No.57 of 2024, more particularly, paras No. 21 & 22 whereby the judgment dated 24.06.2021 rendered in CWP No.626 of 2021 (Maharishi Markandeshwar University and another versus State of H.P and others) has been set- aside only to the extent of direction no.(b) issued under para- 5 thereof, the newly impleaded respondents be given four ::: Downloaded on - 09/03/2026 20:33:53 :::CIS .
weeks time to file reply only relating to aforesaid direction No.
(b). Prayer is accepted. The aforesaid respondents may file of their reply in view of above. List thereafter.
rt Jyotsna Rewal Dua
Judge
March, 09, 2026
(yogesh)
::: Downloaded on - 09/03/2026 20:33:53 :::CIS