Daleep Singh Kaith vs Himachal Pradesh Board Of School
2021 Latest Caselaw 3651 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.4345 of 2021 Decided on:05.08.2021

Daleep Singh Kaith ..........Petitioner

.

Versus Himachal Pradesh Board of School Education, Dharamshala ........Respondent

____________________________________________________ Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? For the petitioner : Mr. Virender Thakur, Advocate. For the respondent : Mr. Vir Bahadur Verma, Advocate.

r (Through Video Conferencing)

_________________________________________________ Ravi Malimath, Acting Chief Justice (Oral).

Petitioner's counsel seeks leave to withdraw this

petition. His submission is placed on record. Hence, the writ

petition is dismissed as withdrawn. Pending miscellaneous

application is disposed off.

                                                        ( Ravi Malimath )
                                                       Acting Chief Justice




                                                      ( Jyotsna Rewal Dua )
          August 05, 2021                                    Judge
            (Yashwant)

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