Date Of Decision: 3Rd March vs The Manager
2021 Latest Caselaw 1595 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.1267 of 2021.

Date of Decision: 3rd March, 2021. Munish Sharma .....Petitioner.

Versus The Manager, The Kangra Central co-operative Bank Ltd.

......Respondent.

Coram

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 No

For the petitioner:

                                    r        Mr. Vinod Thakur, Advocate.

          For the respondent:                Mr. Rakesh Thakur, Advocate.

Tarlok Singh Chauhan, Judge (oral).

After arguing for some time, learned counsel appearing for

the petitioner seeks permission of this Court to withdraw the instant petition

with liberty to assail the action of the respondent/competent authority. The

prayer being innocuous, not opposed by the learned counsel for the

respondent. Consequently, the instant petition is dismissed as withdrawn,

with liberty as prayed for. Pending application, if any, also stands disposed

of.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) 3rd March, 2021. Judge (raman/Bhardwaj)

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