Rajnish Kumar vs State Of H.P. & Others
2023 Latest Caselaw 13086 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 5711 of 2020




                                                                                          .
                                                            Date of decision: 6.9.2023





    Rajnish Kumar.                                                                           ...Petitioner.
                                                  Versus
    State of H.P. & others.                                                                  ...Respondents.





    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.





    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1
    For the Petitioners.                     Mr.H.R. Sidhu, Advocate,                         vice      Mr.R.L.
                                             Chaudhary, Advocate.


    For the Respondents:                     Mr.Rajesh Mandhotra, Additional Advocate
                                             General, for respondents No. 1 to 3.

                                             Mr.Pawan Kumar Thakur, Advocate, vice


                                             Mr.Tek Chand Sharma, Advocate, for
                                             respondents No. 4, 6, 10, 12 to 14.

                                             Mr.Varun Rana, Advocate, for respondent




                                             No. 11.





                                             Respondent No. 5 already ex parte.

                          Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner submits that in view of

subsequent events, as the petitioner has been selected as Forest Guard,

petition has become infructuous and he seeks permission to withdraw the

same.

2. In view of above, present petition is dismissed as withdrawn,

alongwith pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

6th September, 2023 (Keshav)

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