Himachal Pradesh High Court
Tejender Thakur vs Himachal Pradesh University And ... on 20 March, 2023
Bench: Sabina, Satyen Vaidya
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Civil Writ Petition No.249 of 2023 Date of Decision : 20th March, 2023 Tejender Thakur ...... Petitioner Versus .
Himachal Pradesh University and Another ......Respondents Coram:
The Hon'ble Ms. Justice Sabina, Acting Chief Justice The Hon'ble Mr. Justice Satyen Vaidya, Judge.1
Whether approved for reporting?
For the Petitioner : Mr. Mohan Sharma, Advocate. For the Respondents : Mr. Neel Kamal Sharma, Advocate, for Respondent No.1.
Mr. Arsh Rattan, Deputy Advocate General, for Respondent No.2/ State.
Sabina, Acting Chief Justice (oral) Learned counsel for respondent No.1 has placed on record instructions received from the Registrar, Himachal Pradesh University, Shimla, wherein, the relief sought by the petitioner already stands granted to him.
2. In view of the instructions placed on record by learned counsel for respondent No.1, this petition has been rendered infructuous and is disposed of accordingly.
Pending miscellaneous application(s), if any, shall also stand disposed of.
( Sabina ) Acting Chief Justice ( Satyen Vaidya) Judge March 20, 2023 (ks) 1 Whether reporters of Local Papers may be allowed to see the judgment?
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