Jai Kumar vs H.P. State Industrial ...
2023 Latest Caselaw 13833 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 6064 of 2020




                                                                                          .
                                                            Date of decision: 15.9.2023





    Jai Kumar.                                                                                   ...Petitioner.

                                                  Versus





    H.P. State Industrial Corporation Ltd.                                                   ...Respondent.

    Coram





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the Petitioner.                      Mr.S.P. Chatterji, Advocate.

    For the Respondent:                      Mr.Vedhant Ranta, Advocate.


                          Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner, under instructions, seeks

permission to withdraw present petition. Accordingly, present petition is

dismissed as withdrawn, alongwith pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

15th September, 2023 (Keshav)

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