Manoj Kumar vs Hpsebl & Others
2021 Latest Caselaw 806 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2664 of 2020

.

Date of Decision : February 3, 2021

Manoj Kumar ...Petitioner.

Versus

HPSEBL & others ...Respondents.

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 No. For the petitioner : Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate.

For the respondent : Mr. Surinder Saklani, Advocate, for

respondents No. 1 and 2.

Mr. Vijender Katoch, Advocate, for respondent No. 3.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Anoop Chitkara, Vacation Judge. (Oral)

Learned Senior Counsel for the petitioner, on

instructions, submits that he may be permitted to withdrawn the

writ petition. Such request is innocuous and as such not opposed.

In view of the above, the writ petition is dismissed as

withdrawn. Pending miscellaneous applications, if any, also

stand disposed of accordingly.

Copy dasti.

(Anoop Chitkara), Vacation Judge.

February 3 , 2021 (PK)

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