Jitender Kumar vs Union Of India & Others
2021 Latest Caselaw 254 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                      .
                                  CWP No. 1445 of 2020-E





                                  Date of Decision : January 5 , 2021

    Jitender Kumar                                                ...Petitioner.





                                  Versus

    Union of India & others.                                      ...Respondent.





    Coram:
    The Hon'ble Mr. Justice Ajay Mohan Geol, Judge.

    Whether approved for reporting?1               No.

    For the petitioner          : Mr. Bhuvnesh Sharma, Advocate.

    For the respondent          : Mr. Balram Sharma, Senior                         Panel
                                  Counsel, for respondent No. 1.


                                 Mr. Bipin C. Negi, Senior Advocate, with
                                 Mr.   Nitin   Thakur,    Advocate,   for
                                 respondents No. 2 and 3.




        COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE





    Ajay Mohan Goel, Judge. (Oral)

CMP No. 152 of 2021

This application has been filed with a prayer that

the petitioner may be permitted to withdraw the petition.

The application is disposed of in terms of the prayer made

therein.

CWP No. 1445 of 2020

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

Petition is allowed to be withdrawn. Petition is

accordingly dismissed as withdrawn. Interim order dated

.

23.6.2020 stands vacated.

(Ajay Mohan Goel),

Judge.

    January 5 , 2021 (PK)




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