Resident Of Villate Kathnar ... vs The Himachal Pradesh State Co-Op
2022 Latest Caselaw 9110 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                          ON THE 7th DAY OF NOVEMBER, 2022
                                        BEFORE
                 HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE




                                                                                                       .
                                            &
                      HON'BLE MR. JUSTICE VIRENDER SINGH, JUDGE





                          CIVIL WRIT PETITION NO.6058 OF 2022
                 Between:-
                 BHUPENDER PAL SON OF SHRI BOHARU RAM





                 RESIDENT OF VILLATE KATHNAR JOGIYAN,
                 P.O. EKHU, TEHSIL BADDI, DISTRICT SOLAN, H.P.
                                                        ...PETITIONER
                 (BY MR. BODH RAJ, ADVOCATE VICE
                 MR. AASHISH KUMAR, ADVOCATE)





                 AND
                 1.    THE HIMACHAL PRADESH STATE CO-OP.
                       AGRICULTURE AND RURAL DEVELOPMENT BANK LTD.
                       THROUGH ITS MANAGING DIRECTOR.
                 2.    BRANCH MANAGER, THE HIMCHAL PRADESH
                       STATE CO-OP. AGRICULTURE AND RURAL

                       DEVELOPMENT BANK LTD. BRANCH OFFICE

                       NALAGARH.

                                                                                                ...RESPONDENTS
                 (BY MS. SHIVANI VARDHAN, ADVOCATE VICE
                 MR. NARENDER SINGH THAKUR, ADVOCATE)
                   1
                       WHETHER APPROVED FOR REPORTING?



                  This petition coming on for orders this day, Hon'ble Mr. Justice
    Tarlok Singh Chauhan, passed the following :

                                                                  ORDER

Learned vice counsel for the petitioner states that he is

under instructions not to press the instant petition. His statement is taken

on record.

2. Consequently, the instant petition is dismissed as not

pressed, so also the pending application(s) if any.

( Tarlok Singh Chauhan) Judge

( Virender Singh ) Judge

7th November, 2022 (CS)

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