Himachal Pradesh High Court
Arni University vs State Of H.P. & Others on 24 November, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1254 of 2020
Decided on: 24.11.2020
.
Arni University ...Petitioner
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?
For the petitioner: Mr.P.P. Chauhan, Advocate.
For the respondents: Mr.Ashok Sharma, Advocate General with
Mr.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General.
(Through Video Conferencing)
L. Narayana Swamy, Chief Justice.(Oral)
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a fresh petition.
Accordingly, the writ petition is disposed of as withdrawn with liberty as prayed for along with pending application(s), if any.
( L. Narayana Swamy), Chief Justice ( Anoop Chitkara), Judge November 24, 2020 ( vt ) ::: Downloaded on - 25/11/2020 20:21:07 :::HCHP