Om Prakash vs Managing Director Hp State ...
2023 Latest Caselaw 15430 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No. 7208 of 2023
                                  Date of decision : 5.10.2023.




                                                                       .
    Om Prakash                                         ...Petitioner.





                                  Versus
    Managing Director HP State Agricultural Marketing Board &





    another                                                         ...Respondents.

    Coram:





    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1
    For the petitioner            :       Mr. Daleep Chand, Advocate.


    For the respondents               :   Mr. Narender Sharma, Advocate.

    Satyen Vaidya, Judge (Oral):

Instructions have been placed on record. On the basis

of instructions, learned counsel for the petitioner seeks

permission to withdraw the petition with liberty to approach the

respondents with his grievance. Accordingly, the petition is

dismissed as withdrawn, reserving liberty as aforesaid.

Pending applications, if any, also stand disposed of.

                                                          (Satyen Vaidya)
    5th October, 2023                                         Judge
          (kck)

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