Hem Raj vs Hpseb And Another
2021 Latest Caselaw 3532 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 2869 of 2019
                                                         Decided on: 04.08.2021




                                                                                       .

        Hem Raj                                                                   .......Petitioner
                                                     Versus
        HPSEB and another                                                   ......Respondents





        Coram
        The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
        The Hon'ble Mr. Justice Satyen Vaidya, Judge.





        Whether approved for reporting?1 No.
        For the petitioner:                        Mr.     Surender                       Sharma,
                                                   Advocate.
        For the respondents:                       Mr. Vikrant Thakur, Advocate.

                                                   (Through video conferencing)

         Tarlok Singh Chauhan, J. (Oral)

Learned counsel for the petitioner states that he is

under instructions not to press the present petition. His

statement is taken on record. Consequently, the instant petition

is dismissed as not pressed, so also the pending application(s) if

any.

                                                                ( Tarlok Singh Chauhan )





                                                                          Judge


        August 04, 2021                                             ( Satyen Vaidya )
               (naveen)                                                    Judge

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.