Vishweshwar Prasad vs Hpseb & Anr
2023 Latest Caselaw 13654 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 6388/2023 Decided on: 14.09.2023

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Vishweshwar Prasad ......petitioner

Versus HPSEB & Anr. ...... respondents ............................................................................................

Coram Ms. Justice Jyotsna Rewal Dua Judge. Whether approved for reporting?1

For the petitioner : Mr. Abhyendra Gupta, Advocate.

For the respondents :

    Jyotsna Rewal Dua, Judge
                                         to  Mr.    Leela Nand
                                             Advocate.
                                                                                 Sharma,

Learned counsel for the petitioner submitted that the writ

petition suffers from pleadings defect. Some pertinent facts have not

been mentioned in the petition. For these reasons, learned counsel for

the petitioner seeks permission to withdraw the present petition with

liberty to file afresh with proper pleadings after incorporating all

grounds available to the petitioner. Accordingly, the petition stands

dismissed as withdrawn with leave and liberty as prayed for. Pending

miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 14th September 2023 (Rohit)

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