Himachal Pradesh High Court
Dr. Desh Raj Thakur vs Himachal Pradesh University on 29 April, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.2438 of 2015
Date of decision: 29.04.2015
Dr. Desh Raj Thakur .....Petitioner
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Versus
Himachal Pradesh University ..... Respondent
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioner: Mr. Vikrant Thakur, Advocate.
For the respondent: Mr. J.L. Bhardwaj, Advocate.
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Mansoor Ahmad Mir, Chief Justice (oral)
Learned counsel for the petitioner stated at the Bar that the respondent has not complied with the directions dated 25th September, 2013, passed in CWP No.2429 of 2013-C and connected matters. He seeks permission to withdraw the writ petition with liberty to file contempt petition.
2. Accordingly, we permit the petitioner to withdraw the writ petition with liberty to file contempt petition. It is made clear that the period of limitation shall not come in the way of the writ petitioner.
3. The writ petition is disposed of as withdrawn with liberty as prayed for. Pending application(s), if any, also stand(s) disposed of.
( Mansoor Ahmad Mir )
Chief Justice
April 29, 2015 ( Tarlok Singh Chauhan )
(vt/tilak) Judge
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