Rohit Negi Son Of Sh. Hardayal ... vs State Of Himachal Pradesh Through
2022 Latest Caselaw 8645 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                  ON THE 18th DAY OF OCTOBER, 2022




                                                                                                       .
                                                                BEFORE





                       HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                            &
                          HON'BLE MR. JUSTICE VIRENDER SINGH





                                 CIVIL WRIT PETITION NO.7266 OF 2022
                 Between:-

                 ROHIT NEGI SON OF SH. HARDAYAL SINGH NEGI,





                 CLASS 'A' GOVERNMENT CONTRACTOR,
                 R/O VILLAGE KANDI, P.O. KHANERI,
                 TEHSIL RAMPUR, DISTRICT SHIMLA, H.P.

                                                                                                ...PETITIONER

                 (BY MR. VINAY MEHTA, ADVOCATE)

                 AND

                 1.           STATE OF HIMACHAL PRADESH                                               THROUGH
                              PRINCIPAL SECRETARY (JSV)



                              GOVT. OF H.P. SHIMLA.

                 2.           THE CHIEF ENGINEER (SZ)
                              JAL SHAKTI VIBHAG SHIMLA, H.P.




                 3.           THE SUPERINTENDING ENGINEER,





                              JAL SHAKTI CIRCLE, KULLU,
                              H.P.

                 4.           THE EXECUTIVE ENGINEER,





                              JAL SHAKTI DIVISION, ANNI,
                              DISTRICT KULLU, H.P.

                                                                                                ...RESPONDENTS

                 (BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
                 RAJINDER DOGRA, SR. ADDITIONAL ADVOCATE GENERAL,
                 MR. VINOD THAKUR, MR. SHIV PAL MANHANS,
                 ADDITIONAL ADVOCATES GENERAL AND MR. BHUPENDER
                 THAKUR, DEPUTY ADVOCATES GENERAL)
                   1
                       WHETHER APPROVED FOR REPORTING?
                  This petition coming on for orders this day, Hon'ble Mr. Justice
    Tarlok Singh Chauhan, passed the following :

    1
        Whether reporters of Local Papers may be allowed to see the judgment ? Yes.




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                                         2




                                       ORDER

Notice. Mr. Vinod Thakur, learned Additional Advocate

.

General, appears and waives service of notice on behalf of the

respondents-State.

2. Learned counsel for the petitioner prays for and is

permitted to withdraw the instant petition. The prayer being innocuous

is allowed.

3. Accordingly, the instant petition is dismissed as

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

( Tarlok Singh Chauhan) Judge

( Virender Singh ) Judge

18th October, 2022 (CS)