Punjab-Haryana High Court
Harshman Sharma vs P.U. Through Its Vice Chancellor And Ors on 4 December, 2024
Neutral Citation No:=2024:PHHC:161941
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
202-1 CWP-4004-1998 (O&M)
Date of Decision: 04.12.2024
HARSHMAN SHARMA
... Petitioner
VERSUS
P.U. THROUGH ITS VICE CHANCELLOR AND ORS.
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: None for the petitioner.
Mr. Sukhpal Singh, Advocate for respondents No.1 to 3.
Ms. Apoorva Kinra, Advocate for Mr. Harsh Kinra,
Advocate for respondent No.4.
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VINOD S. BHARDWAJ, J. (ORAL)
Prayer in the present petition is for directing respondent No.2 to award University Medal/Prize at the University Annual Convocation alongwith a certificate showing therein the reason for which a Medal/Prize has been awarded; and also to award Shri Kartar Singh Chadda Gold Medal to the petitioner for standing first in the LL.B. Examination.
It is noticed from the perusal of the record that for the last five dates, the matter was adjourned on account of non-appearance on behalf of counsel for the petitioner; while on 14.05.2024, proxy counsel had appeared on behalf of the petitioner and had sought time to complete instructions. Thereafter, the matter has been taken up on two occasions, but the counsel for the petitioner chose not to appear before the Court. It seems that the petitioner is no more interested in pursuing the present petition.
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All other misc. application(s), if any, also stand(s) disposed of accordingly.
(VINOD S. BHARDWAJ)
DECEMBER 04, 2024. JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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