Sandeep Rathour vs State Of Himachal Pradesh And ...
2022 Latest Caselaw 11360 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                          Arb. Case No. 102 of 2018
                                          Decided on: 21.12.2022

    Sandeep Rathour                                                ....Petitioner.




                                                                       .
                           Versus





    State of Himachal Pradesh and another       ...Respondents.
    Coram
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    For the petitioner:            Mr. Sumeet Raj Sharma, Advocate.
    For the respondents:  M/s Dinesh Thakur and Sanjeev Sood,
                          Additional Advocate Generals, with Mr.





                          Amit Kumar Dhumal, Deputy Advocate
                          General.
    Ajay Mohan Goel, Judge (Oral):

When this case was taken up for consideration, learned

counsel appearing for the petitioner has handed over a copy of

subsequent Award passed by the learned Arbitrator, i.e., Award,

dated 19.04.2022, passed in Arbitration Case No. 66 of 2021, titled

as Sh. Sandeep Rathore Vs. The State of H.P. and another.

Learned counsel submits that in view of this Award, the petitioner

may be permitted to withdraw the present petition. Ordered

accordingly. The petition is permitted to be withdrawn.

2. At this stage, learned counsel submits that the copy of

Award, dated 19.04.2022, passed in Arbitration Case No. 66 of 2021

be taken on record. Ordered accordingly.

(Ajay Mohan Goel) Judge December 07, 2022 (bhupender)

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