Punjab-Haryana High Court
Cbse Affiliated Schools Association vs State Of Punjab And Another on 19 January, 2023
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-12141-2017
Date of decision : 19.01.2023
CBSE Affiliated Schools Association .......Petitioner
Versus
State of Punjab and another ....Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. H.L. Tikku, Senior Advocate, with
Mr. Manav Bajaj, Advocate, for the petitioner.
Mr. Avinit Avasthi, Asst. Advocate General, Punjab.
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RAVI SHANKER JHA, CHIEF JUSTICE ( Oral ) Learned Senior counsel for the petitioner submits that in view of subsequent amendments in the Punjab Regulation of Fee of Unaided Educational Institutions Act, 2006, the petition may be disposed of as infructuous, leaving all the legal issues involved therein open for adjudication in appropriate proceedings.
As prayed, the petition is disposed of as having been rendered infructuous. However, all the legal issues involved in the petition are kept open for adjudication in appropriate proceedings.
( RAVI SHANKER JHA ) CHIEF JUSTICE ( ARUN PALLI ) JUDGE January 19, 2023 ndj Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 21-01-2023 01:59:24 :::