Jai Chand vs H.R.T.C & Another
2021 Latest Caselaw 2270 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWPOA No. 4988 of 2019
                                                    Date of decision: 18.3.2021




                                                                                   .

    Jai Chand.                                                      ...Petitioner.
                                               Versus
    H.R.T.C & Another.                                              ...Respondents.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1




    For the Petitioner:                   Ms.Shruti  Pundiar,   Advocate,                             vice
                               r          Mr.Manohar Lal Sharma, Advocate.

    For the Respondents:                  Mr.Atul Verma, Advocate, vice Mr.Varun

                                          Chandel, Advocate.

                       Vivek Singh Thakur, Judge (oral)

Ms.Shruti Pundiar, Advocate, appearing under instructions

of original counsel Mr.Manohar Lal Sharma, Advocate, submits that

original counsel has instructed her, as per directions of petitioner, to

withdraw this petition and thus she is praying accordingly. Accepting

her prayer, petition is dismissed as withdrawn.

                                                                   (Vivek Singh Thakur),
       th
    18 March, 2021                                                       Judge.
            (Keshav)

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