ADESH UNIVERSITY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant Civil Miscellaneous has been filed by the State of Punjab seeking for vacation of stay granted vide order dated 18.6.2020, whereby the operation of corrigendum dated 19.5.2020 (P-15) was stayed qua the petitioner University, thereby permitting the petitioner University to charge the unrevised fees.

(2.) That this Court while issuing notice of motion and notice re: stay vide order dated 10.6.2019 formulated two issues. Response was sought from the respondent state on the said issues. Relevant order passed by this Court on 10.6.2019 reads as under:-

(3.) On 18.6.2020, despite the fact that on 10.6.2019 while issuing notice of motion and notice re: stay, the state in casual manner without seeing the gravity and urgency of the case, instead of filing an affidavit or addressing arguments on the issues, sought more time. On this account keeping in view the fact that time is essence in admission matters, this Court passed the following order: -