Himachal Pradesh High Court
Yuv Raj Bhardwaj vs Himachal Pradesh University And Others on 22 December, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2962 of 2016
Decided on: December 22, 2016.
.
Yuv Raj Bhardwaj ..........Petitioner.
Versus
Himachal Pradesh University and others .......Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
Whether approved for reporting?
of
For the Petitioner: Mr.Tara Singh Chauhan, Advocate.
For the Respondents: Mr.J.L. Bhardwaj, Advocate.
Mansoor Ahmad Mir, C.J. (Oral)
rt Learned counsel for the petitioner stated that the writ petition may be disposed of in terms of order, dated 8th December, 2016, passed by this Court in the instant writ petition. His statement is taken on record.
2. In view of the above, we dispose of the writ petition in terms of order dated 8th December, 2016 passed in the instant writ petition, by providing that the petitioner shall do the needful, as required under order dated 8th December, 2016, within two weeks from today. Pending CMPs, if any, also stand disposed of.
(Mansoor Ahmad Mir) Chief Justice.
22nd December, 2016. (Sandeep Sharma) (Tilak) Judge ::: Downloaded on - 15/04/2017 21:47:24 :::HCHP