Shri M.S. Thakur vs Unknown
2021 Latest Caselaw 4417 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
             ON THE 08th DAY OF SEPTEMBER 2021
                          BEFORE




                                                          .
           HON'BLE MR. JUSTICE RAVI MALIMATH,





                   ACTING CHIEF JUSTICE
                            &





          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

           LETTERS PATENT APPEAL No. 505 of 2012





      Between:-

    1. SHRI M.S. THAKUR,

       SON OF LATE SHRI B.S. THAKUR,
       RESIDENT OF PINE VILLA,

       KANGOO DHAR, NEW SHIMLA.

    2. SHRI M.K. SHARMA,
       SON OF SHRI K.L. SHARMA,



       RESIDENT OF VIJAY COTTAGE,
       SHANTI KUTIA, CHAKKAR,
       SHIMLA,




       TEHSIL AND DISTRICT SHIMLA, HP.





    3. SHRI VIKASH MAHAJAN,
       SON OF SHRI A.C. GUPTA,
       RESIDENT OF TYPE-C,





       MO-20, SJVN COLONY,
       JHAKRI, TEHSIL RAMPUR,
       DISTRICT SHIMLA, H.P.

    4. SHRI RAKESH BHARDWAJ,
       SON OF LATE SHRI GILLHO RAM,
       RESIDENT OF B-12, SECTOR-2,
       NEW SHIMLA, TEHSIL AND DISTRICT SHIMLA, H.P.

      ALL PRESENTLY POSTED IN SATLUJ JAL
      VIDYUT NIGAM, ON DEPUTATION FROM H.P.
      STATE ELECTRICITY BOARD LIMITED,




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                                  2



     AND WORKING AS SENIOR EXECUTIVE
     ENGINEERS (CIVIL).

                                .....APPELLANTS/PETITIONERS




                                                              .

     (BY SH. J.L. BHARDWAJ, ADVOCATE)

     AND





    1. SATLUJ JAL VIDYUT NIGAM,
       HIMFED BUILDING, NEW SHIMLA-171009
       THROUGH ITS MANAGING DIRECTOR.





    2. STATE OF HIMACHAL PRADESH THROUGH
       PRINCIPAL SECRETARY (MPP AND POWER)
       TO THE GOVERNMENT OF HIMACHAL PRADESH,
       SHIMLA-2.


    3. H.P. STATE ELECTRICITY BOARD LIMITED,
       KUMAR HOUSE, SHIMLA-4,
       THROUGH ITS EXECUTIVE DIRECTOR.
                                       .....RESPONDENTS



     (SMT. DEVYANI SHARMA, ADVOCATE, FOR R-1,
     SH. ASHOK SHARMA, ADVOCATE GENERAL




     WITH SH. VIKAS RATHORE, SMT. RITTA
     GOSWAMI AND SH. RANJAN SHARMA,





     ADDITIONAL ADVOCATES GENERAL, FOR R-2,
     NONE FOR R-3)
____________________________________________________





           This appeal coming on for hearing this day, Hon'ble

     Mr. Justice Ravi Malimath, passed the following:


                           JUDGMENT

Appellants' counsel seeks permission to

withdraw the present appeal. Accordingly, the appeal stands

dismissed as withdrawn. Pending miscellaneous application is

disposed off accordingly.

.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge

September 08, 2021 (rohit/vs) r to