Decided On: 26Th February vs The Chief Executive Officer And ...
2021 Latest Caselaw 1437 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                                             .
                                               CWP No.1131 of 2021





                                   Decided on: 26th February, 2021
    __________________________________________________________________
    Shiwalik Educational Society                         ....Petitioner.
                                   Versus





     The Chief Executive Officer and others          ......Respondents.
    __________________________________________________________________
    Coram
    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.





    Hon'ble Mr. Justice Ravi Malimath, Judge.
    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:                        Mr. Mohar Singh, Advocate.

    For the respondents:                       Mr. Basant Pal Thakur, Advocate,

                                               for respondent No.1-Bank, with
                                               Mr. Parveen Kumar Arora, AGM,
                                               Parwanoo Urban Co-operative Bank
                                               Ltd., Parwanoo, District Solan, H.P.


                                               Mr. Surender Sharma, Advocate, for
                                               respondent No.2.

    Ravi Malimath, Judge (Oral)

The petition is dismissed as withdrawn with a

liberty to pursue such remedies as available in law.

2. The pending miscellaneous application(s), if any,

shall also stand dismissed.

(L. Narayana Swamy) Chief Justice

(Ravi Malimath) Judge February 26, 2021 (Bhardwaj)

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