Gian Parkash Sharma vs Cantonment Board Subathu
2021 Latest Caselaw 1025 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2534 of 2019 Decided on: 08.02.2021

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Gian Parkash Sharma ......petitioner

Versus Cantonment Board Subathu ...... respondent ......................................................................................

Coram Ms. Jyotsna Rewal Dua, Vacation Judge. Whether approved for reporting?1

For the petitioner : Mr. Shashi Kant Sharma, Advocate.

For the respondent : r Mr. Balram Sharma, ASGI.

(through video conference)

Jyotsna Rewal Dua, Vacation Judge (Oral)

Learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to file afresh on the same

cause of action, if need so arises. Prayer being innocuous has not been

opposed by learned Assistant Solicitor General of India. Accordingly,

the petition stands dismissed as withdrawn with leave and liberty as

prayed for. Pending miscellaneous application(s), if any, shall also stand

disposed of.

Copy dasti.

Jyotsna Rewal Dua Vacation Judge 08th February 2021 (Rohit)

Whether reporters of the local papers may be allowed to see the judgment?