Karam Chand vs Sh. Yunus & Anr
2021 Latest Caselaw 1858 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  COPC No. 56 of 2021




                                                                                   .
                                                  Decided on: 08.03.2021





    Karam Chand                                                             ...Petitioner
                                         Versus





    Sh. Yunus & Anr.                                                        ...Respondents
    __________________________________________________________________________
    Coram:
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.





                                                 No.
    Whether approved for reporting? 1

    For the Petitioner :                 Mr. Anubhav Chopra, Advocate, vice Mr.
                                  r      Mandeep Chandel, Advocate.

    For the Respondents : Mr. Ajay Chauhan, Advocate.

    Jyotsna Rewal Dua, Judge. (Oral)

Heard. The time period granted to the respondents-

Corporation for settling the retiral benefits of the petitioner is not

over as yet.

2. Under these circumstances, learned counsel for the

petitioner prays for withdrawing this petition with liberty to file

afresh at appropriate stage, if need arises.

3. Accordingly, the petition is dismissed as withdrawn

with leave and liberty as prayed for. Pending application, if any,

also stands disposed of.

                                                                     (Jyotsna Rewal Dua)
                8  th
                        March, 2021                                         Judge
                        (sanjeev)

Whether reporters of the local papers may be allowed to see the judgment? yes