Himachal Pradesh High Court
Sunder Nagar Integrated Rural Dev. ... vs . State Of Hp & Ors. on 6 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sunder Nagar Integrated Rural Dev. Association Vs. State of HP & ors.
CWP No.3221 of 2022 .
6.7.2022 Present:- Mr. Ajay Kumar, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General with M/s Vinod Thakur & Shiv Pal Manhans, Additional. Advocates General and M/s Bhupender Singh Thakur & Yudhvir Singh Thakur, Dy. Advocates General for respondents-State.
Mr. Surinder Sharma, Advocate, for respondent No.3.
No.4.
r to Mr. Ajay Shandil, Advocate, vice counsel for respondent Mr. Vijay Kumar Arora, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, CGSC for respondent No.6.
Learned counsel for respondent No.3 states that petitioner intends to start three different courses, therefore, respondent No.3 is required to finalize the syllabi and thereafter inspection of the institution with regard to physical verification of infrastructure/other facilities shall be taken. His statement is taken on record.
In view of the aforesaid, we deem it proper to adjourn the case for 3.8.2022. As regards the course of B.Pharma is concerned, it is informed that the admissions are likely to start from next week.
In this view of the matter and for this limited purpose, list on 13.7.2022.
( Tarlok Singh Chauhan) [[[ Judge (Chander Bhusan Barowalia) Judge 6th July, 2022 (Guleria) ::: Downloaded on - 07/07/2022 20:03:21 :::CIS