Maj (Retd.) Prem Singh Kharwal vs Union Of India And Others
2021 Latest Caselaw 1346 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 1101 of 2021.




                                                                        .

                                   Date of decision: 25.02.2021.


    Maj (Retd.) Prem Singh Kharwal                               .....Petitioner.





                                   Versus
    Union of India and others                                 .....Respondents.



    Coram

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

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No
    For the Petitioner              :     Mr. Rajiv Rai, Advocate.


    For the Respondents/:                  Mr.    Balram       Sharma,
    UOI                                    Assistant Solicitor General
                                           of India.




    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that on

account of certain technical defects in the petition, he may

be permitted to withdraw the petition, with liberty to file the

same before appropriate Forum/Court. The prayer being

innocuous is allowed.

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

2. Accordingly, the writ petition is dismissed as

withdrawn, so also all the pending application(s), with

.

liberty as prayed for.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) Judge

25th February, 2021.

(krt)