Himachal Pradesh High Court

Sh. Subhash Chand vs Chaudhary Sarwan Kumar on 1 May, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.8627 of 2023
                                                     Decided on: 01.05.2024




                                                                          .

    Sh. Subhash Chand                                                  ... Petitioner
                    Versus
    Chaudhary Sarwan Kumar                                             ... Respondent





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________





    For the petitioner      :     Ms. Babita Chauhan, Advocate, vice
                                  Mr. A.K. Gupta, Advocate.
    For the respondentr             :        Mr. Janesh Mahajan, Advocate.

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

petitioner be permitted to withdraw the petition as he intends to file

representation to the respondent with regard to the relief prayed

therein.

2. Petition is permitted to be withdrawn, as prayed for.

Pending miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge May 01, 2024 (Rishi)

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