Jarmo Devi vs National Hydroelectric Power ...
2021 Latest Caselaw 2255 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                                                   CWP No.382 of 2021
                                                            Date of Decision: 18.3.2021

    Jarmo Devi                                                                      .....Petitioner.




                                                                                .
                               Versus





    National Hydroelectric Power Corporation
                                                                              .Respondents.
    Coram:





    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1
     For the Petitioner:      Mr. Shubham Sood, Proxy counsel.





        For the Respondents:              Nemo.
                                                                                       _______
    Sureshwar Thakur, J. (oral)

The learned counsel for the petitioner submits

that in case a direction is rendered upon the

respondents, to , decide representation, borne in

Annexure P-2, thereupon he has been meted instructions

by the petitioner to seek the permission of this Court to

withdraw the extant writ petition. Prayer accepted.

Consequently, the writ petition is dismissed as withdrawn.

However, the respondents are, directed to, within two

weeks hereinafter, make a decision, in accordance with

law, upon Annexure P-2, after affording an opportunity of

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

...2...

hearing to the petitioner. Also, all the pending

.

application(s), if any, are also disposed of.

( Sureshwar Thakur ), Judge

( Sandeep Sharma ),

Judge 18th March, 2021 (Manjit/Shankar) r