Punjab-Haryana High Court
Gagan-Ignou Community College vs Indira Gandhi National Open University ... on 20 January, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.890 of 2014
Date of decision:20.01.2014
Gagan-IGNOU Community College
....Petitioner
Versus
Indira Gandhi National Open University & others
......Respondents
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Ms.Satpreet Grewal, Advocate, for the petitioner.
*****
G.S.Sandhawalia J.(ORAL)
Admittedly, the petitioner has not approached the respondent- University regarding its grouse for not declaring the pending result of the College, for the academic years 2010-13.
After arguing for some time, counsel for the petitioner wishes to withdraw the present petition with liberty to, firstly, approach the University, by filing a detailed representation regarding their claims.
Dismissed as withdrawn, with the abovesaid liberty.
20.01.2014 (G.S.SANDHAWALIA)
sailesh JUDGE
Sailesh ranjan
2014.01.21 11:39
I attest to the accuracy and
integrity of this document