Tara Chand vs Uoi & Others
2023 Latest Caselaw 13847 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2367/2018 Decided on: 15.09.2023

.

    Tara Chand                               ...Petitioner





                      Versus

    UOI & others                  ....Respondents.

........................................................................................... Coram Ms. Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioners : Mr. Lalit Kumar Sehgal, Advocate.

For respondents. : Mr. Balram Sharma, DSGI, for respondent No.1-UOI.

Mr. Sanjay Dalmia Advocate, for

respondents No. 2 and 3.

Jyotsna Rewal Dua , J

Learned counsel for the petitioner submitted that he is

under instructions to withdraw the present petition as relief prayed

for by the petitioner now stands granted to him. Accordingly, the

present petition is dismissed as withdrawn. Pending miscellaneous

applications, if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 15th September, 2023 (rohit)

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