__________________________________________________________________ vs The State Of H.P. And Others
2021 Latest Caselaw 84 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.6309 of 2020




                                                                              .
                                  Decided on: 2nd January, 2021





    __________________________________________________________________
    Kishori Lal
                                                                                ......Petitioner
                                      Versus





    The State of H.P. and others
                                                                          ......Respondents
    __________________________________________________________________
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether    approved for reporting?

    ______________________________________________________

    For the petitioner:                  Mr. Ajay Sharma, Advocate.
    For the respondents:                 Mr. Ashok Sharma, Advocate General,
                                         with Mr. Vinod Thakur, Mr. Vikas
                                         Rathore & Mr. Shiv Pal Manhans,


                                         Additional  Advocates     General and
                                         Ms. Seema Sharma, Mr. Bhupinder
                                         Thakur & Mr. Yudhvir Singh Thakur,
                                         Deputy Advocates General.




                                         (Through Video Conferencing)





    Tarlok Singh Chauhan, Judge                   (Oral)

Learned counsel for the petitioner states that in

view of the instructions supplied by the respondents, his

client will now be required to challenge the notification as

mentioned in the instructions and therefore, he may be

permitted to withdraw the present writ petition. The prayer

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

being innocuous, is allowed.

2. Consequently, the present writ petition is

.

disposed of as having been withdrawn with liberty as

aforesaid. Pending miscellaneous application(s), if any, also

stand disposed of.

                                            (Tarlok Singh Chauhan)





                                                    Judge


                                             (Jyotsna Rewal Dua)
                         r                         Judge
    January 02, 2021

         (V.Himalvi/Mukesh)