Himachal Pradesh High Court

Santosh Kumar vs Chaudhary Sarwan Kumar on 1 May, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 8418 of 2023.

Date of Decision : 1st May, 2024.

Santosh Kumar ...Petitioners.

Versus

Chaudhary Sarwan Kumar, H.P. Krishi Vishvavidyalaya, Palampur ....Respondent.

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Bonit, Advocate, vice Mr. A.K. Gupta, Advocate.

For the Respondent: Mr. Prince Chauhan, Advocate.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner seeks permission of

this Court to withdraw the instant petition with liberty to make a

representation to the competent authority.

2. Prayer being innocuous is allowed. Accordingly, the

instant petition is dismissed as withdrawn with liberty as prayed for.

Pending applications, if any, also stand disposed of.



                                                                      (Satyen Vaidya)
    1st May, 2024                                                         Judge
         (jai)

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