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Himachal Pradesh High Court

Sunder Nagar Integrated Rural ... vs Professor Anil D Sahasrabudhe And ... on 12 October, 2017

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA COPC No. 175 of 2017 Decided on: October 12, 2017

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Sunder Nagar Integrated Rural Development Association NAULKHA and another ................Petitioners Versus Professor Anil D Sahasrabudhe and others ..........Respondents

------------------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?

------------------------------------------------------------------------------------- For the petitioners : Mr. Arjun Lal, Advocate.

For the respondents : Mr. Vijay Arora, Advocate, for respondents No.1 and 2.

None for respondent No.3.

------------------------------------------------------------------------------------- Sanjay Karol, Acting Chief Justice (oral):

In view of judgment of even date passed in CWP No. 849 of 2017 titled Sunder Nagar Integrated Rural Development Association NAULKHA and another versus All India Council of Technical Education and others, we refrain from pursuing the matter any further.

2. In view of above, present petition is disposed of. Notices are discharged.

(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge October 12, 2017 (vikrant)

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Whether the reporters of the local papers may be allowed to see the judgment? .