AKSHEY BHARDWAJ Vs. PUNJAB UNIVERSITY
LAWS(P&H)-2014-7-510
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2014

Akshey Bhardwaj Appellant
VERSUS
PUNJAB UNIVERSITY Respondents

JUDGEMENT

G.S. Sandhawalia, J. - (1.) CM No. 8027 of 2014 in CWP No. 5879 of 2014
(2.) APPLICATION under Order 1 Rule 10 CPC has been filed for impleading the applicant -Hitesh Chopra as respondent No. 4 in the present case. Counsel for the applicant does not press the present application on the ground that the applicant was at Sr. No. 180 in the merit list and would have a right for admission if the petitioners are not granted admission.
(3.) ACCORDINGLY , application is dismissed as not pressed, with liberty to file fresh writ petition. CWP No. 5879 of 2014;


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