Shiksha Bharti (Regd.) Society vs Union Of India And Others
2021 Latest Caselaw 588 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

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CWP No.4995 of 2013

Decided on: 08.01.2021

Shiksha Bharti (Regd.) Society .............Petitioner

Versus Union of India and others ........Respondents __________________________________________________________ Coram:

Hon'ble Mr. Justice Ravi Malimath, Judge. Whether approved for reporting?1 For the petitioner : Mr. Sanjeev Kumar Suri, Advocate. For the respondents r : Mr. Rajesh K. Sharma, Assistant Solicitor

General of India, for respondent No.1/Union of India.

Mr. B. Nandan Vashista, Advocate, for respondents No.2 & 3.

Ms. Ritta Goswami, Additional Advocate

General, for respondents No.4 & 5/State. (Through video conferencing) __________________________________________________________

Ravi Malimath, Judge (Oral).

Learned counsel for the petitioner intends to withdraw the

present petition. His statement is noted. Petition stands dismissed as

withdrawn.

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

disposed of.

(Ravi Malimath) January 08, 2021. Judge (Yashwant)

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