Himachal Pradesh High Court
Bhartendu Shubam Pathak vs . H.P. National Law on 22 February, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Bhartendu Shubam Pathak vs. H.P. National Law University CWP No.637 of 2023 .
22.02.2023 Present: Mr. Jiya Lal Bhardwaj, Senior Advocate with Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
CMP No.1407/2023Rejoinder filed.
Matter heard again for some time. It is revealed from the record that the respondent-University has not placed on record the proceedings, vide which, a decision was taken to allow the students to have remedial classes during the month of December, 2022 or/and during January and February, 2023. This Court is of the view that perusal of such documents will be necessary for adjudication of the application filed on behalf of the University.
Learned counsel for the University seeks time to place on record the relevant documents. Needful be done on or before the next date.
List on 24.2.2023.
( Satyen Vaidya ) February 22, 2023 (KS) Vacation Judge ::: Downloaded on - 22/02/2023 20:32:03 :::CIS