Umesh Kumar Naik vs Bhakra Beas Management Board & Ors
2021 Latest Caselaw 1943 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 709 of 2021 Decided on: 09.03.2021

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Umesh Kumar Naik ..... Petitioner Versus Bhakra Beas Management Board & ors. ......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: Mr. Vinay Kuthiala, Sr. Advocate with Mr. D.S. Verma, Advocate.

For the respondents: Mr. N.K. Sood, Sr. Advocate with

Mr. Aman Sood, Advocate.

Tarlok Singh Chauhan, Judge(oral)

Record produced.

2. Mr. D.S. Verma, learned counsel for the petitioner

states that he is under instructions not to press the instant

petition. Consequently, the instant petition is dismissed, as

not pressed.

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

of.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 09, 2021 (CS/virender)

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