C.L. Chauhan vs Shri Vinay Kumar & Others
2023 Latest Caselaw 16265 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.2984 of 2016




                                                                           .

                                                      Decided on: 12.10.2023

    C.L. Chauhan                                                       ....Petitioner.





                      Versus
    Shri Vinay Kumar & others                                          .... Respondents.

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioner :                     Mr. K.S. Thakur, Advocate.
    For the Respondents
                          r           :      Mr. Vivek Sharma, Advocate, for
                                             respondent No.5.

                                             Mr. Rupinder Singh Thakur, Mr.
                                             Pushpinder Jaswal,       Additional
                                             Advocate Generals, with Ms. Ranjna
                                             Patial, Mr. Sumit Sharma, Deputy


                                             Advocate Generals and Mr. Rajat
                                             Chauhan,     Law    Officer,   for
                                             respondents No.4, 6 to 8, 10 and 11.




                                             None for other respondents.

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that he has

instructions to withdraw the petition.

2. Petition is permitted to be withdrawn, as prayed for.

Pending miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge October 12, 2023 (Rishi)

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