Shivalik Educational Welfare ... vs State Of Himachal Pradesh & Anr
2021 Latest Caselaw 1911 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWPs No. 3669 & 3677 of 2020 Decided on: 09.03.2021

.

_______________________________________________________________

CWP No. 3669 of 2020

Shivalik Educational Welfare Society ..... Petitioner

Versus State of Himachal Pradesh & anr. ......Respondents

CWP No. 3677 of 2020

Guru Dronacharya Society ..... Petitioner

Versus State of Himachal Pradesh & anr. ......Respondents

_______________________________________________________________

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

Whether approved for reporting? _______________________________________________________________ For the petitioner(s): Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur,

Mr. Vikas Rathore and Mr. Shiv Pal Manhans, Addl. AGs, Mr. J.S. Guleria and Mr. Bhupinder

Thakur, Dy. AGs.

Tarlok Singh Chauhan, Judge(oral)

Mr. Nitin Thakur, learned counsel for the

petitioner(s) states that he is under instructions not to press

the instant petitions. Consequently, the instant petitions are

dismissed, as not pressed.

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

Pending application(s), if any, stand(s) disposed

of.

.

(Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia)

Judge March 09, 2021 (raman/virender)

r to