Mahinder Singh vs State Of Hp & Others
2021 Latest Caselaw 2435 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        Arbitration Case No. 34 of 2020
                                        Date of Decision 22nd March, 2021





    ________________________________________________________

    Mahinder Singh                                                       ...Petitioner
                                                   Versus





    State of HP & others                                             ....Respondents

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Chander Shekhar Thakur, Advocate.

For the Respondents: Mr. Gaurav Sharma, Deputy Advocate General.

__________________________________________________________________

Vivek Singh Thakur, J.

Learned counsel for the petitioner submits that

matter has been amicably settled with respondents as they have

agreed to release the due payments of petitioner in package No.

H.P.-10.201 and therefore, petitioner has directed him to

withdraw the petition.

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

Be that as it may, as prayed, petition is dismissed as

withdrawn. All pending miscellaneous application(s), if any, also

.

stand disposed of.

    March 22, 2021                     (Vivek Singh Thakur)
    (ms)                                      Judge




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