Oil And Natural Gas Corporation ... vs State Of H.P. & Others
2021 Latest Caselaw 632 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 182 of 2018

.

Date of Decision : January 19, 2021

Oil and Natural Gas Corporation Ltd. ...Petitioner.

Versus

State of H.P. & Others ...Respondents

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Rahul Mahajan, Advocate.

For the respondents : Mr. Ajay Vaidya, Senior Additional

Advocate General.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge (oral).

The petitioner has filed CMP No.789 of 2021, for

withdrawal of the present writ petition with liberty to avail the

Amnesty Scheme introduced by the State Government. The

application is allowed. Leave and liberty as sought is granted. The

writ petition is accordingly dismissed as withdrawn. Pending

application(s), if any, are also closed.

(Anoop Chitkara), Vacation Judge January 19, 2021 (ps)

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