Himachal Pradesh High Court
Mmu & Anr. vs . H.P. Private Educational ... on 20 June, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
MMU & Anr. Vs. H.P. Private Educational Institutions Regulatory Commission & Ors.
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CWP No.7544 of 2023 20.06.2024 Present: Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioners.
Mr. Vishwajeet Singh, Advocate, for respondent No.1.
Mr. L.N. Sharma, Additional Advocate General with Mr. Sikander Bhushan and Ms. Leena Guleria, Deputy Advocates General, for respondents No.2 and 3.
Mr. Paresh Sharma, Advocate, for respondents No.4 and 5.
Respondent No.1 is stated to have filed reply.
Learned counsel for respondents No.4 and 5 states that reply on behalf of these respondents has also been filed.
Replies stated to have been filed by respondents No.1, 4 and 5 be placed in file, if in order.
At the request of learned Deputy Advocate General, four weeks' further time is granted to respondents No.2 and 3 to file reply.
List on 14.08.2024.
Name of learned Advocate General be reflected in the cause list henceforth.
Jyotsna Rewal Dua
June 20, 2024 Judge
Mukesh
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