Himachal Pradesh High Court
Surender Kumar vs . Dav College Management Committee & ... on 7 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Surender Kumar Vs. DAV College Management Committee & Ors.
CWP No. 5704 of 2020 .
07.07.2023 Present: Mr. R.LChaudhary, Advocate, for the petitioner.
Mr. Vijay Chaudhary, Advocate, for the respondents.
CMP No. 8275 of 2023 & CWP No.5704 of 2020 Learned counsel for the petitioner has placed on record a copy of judgment dated 24.08.2022, passed by the Hon'ble Apex Court in Civil Appeal No. 5789 of 2022 (St. Mary's Education Society & Anr. Vs. Rajindra Prasad Bhargava & Ors.) and on that basis contended that the present petition instituted against the private educational institution is not maintainable in view of para-68 of the judgment Learned counsel for the petitioner seeks time to go through the same and to make his submissions.
At his request, list the matter on 18.07.2023.
Jyotsna Rewal Dua Judge July 7, 2023 (R.Atal) ::: Downloaded on - 07/07/2023 20:54:23 :::CIS