Vijay Kumar And Another vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 16906 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 2579 of 2023
                                                   Decided on : 19.10.2023




                                                                       .

      Vijay Kumar and another                                              ....Petitioners

                   Versus





      State of Himachal Pradesh and others                              ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1





      For the petitioners             :   Ms. Madhurika Sekhon,
                                          Advocate.

      For the respondents         :       M/s Rupinder Singh and
                      r                   Pushpender Jaswal, Additional

                                          Advocate Generals with M/s
                                          Ranjana Patial and Sumit
                                          Sharma, Deputy Advocate
                                          Generals and Mr. Rajat Chauhan,


                                          Law Officer, for respondents No. 1
                                          to 4-State.

                                  :       Ms. Devyani Sharma, Senior




                                          Advocate with Mr. Basant Pal
                                          Thakur, Advocate for respondents





                                          No. 5, 6, 9, 10, 12, and 16 to 21.

      Ajay Mohan Goel, Judge              (Oral)

By way of this petition, the petitioners are

assailing Annexure P-15, dated 24.09.2014, in terms whereof

the revision petition filed by the petitioners was not

entertained on the grounds mentioned therein.

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

2. Taking into consideration the fact that the Writ

petition itself was filed in the month of May, 2023, assailing

.

order of the year 2014, the Court asked learned Counsel for

the petitioners to explain this inordinate delay in approaching

the Court.

3. Faced with this situation, learned Counsel for the

petitioners, on instructions, submits that petitioners may be

permitted to withdraw the petition and liberty be granted to

the petitioners to avail such other remedy, as may be

available to them in law.

4. This is seriously opposed by learned Senior

Counsel appearing for the private respondents who states

that not only filing of this belated petition is abuse of the

process of law but any such liberty granted by the Court will

be again abused by the petitioners.

5. Be that as it may, taking into consideration the

prayer made by learned Counsel for the petitioners, the

petition is permitted to be withdrawn.

6. It goes without saying that in case the petitioner

has any other legal remedy, then withdrawal of this petition

shall not be an impediment qua it but this will be subject to

all just and legal exceptions.

The petition stand disposed of in above terms, so

also pending miscellaneous application(s), if any.

.

                                           (Ajay Mohan Goel)





    October 19, 2023                              Judge
       (nar ender)





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