Decided On: 20.09.2024 vs Union Of India And Others
2024 Latest Caselaw 14240 HP

Himachal Pradesh High Court

Decided On: 20.09.2024 vs Union Of India And Others on 20 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:8879




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          9579 of 2024
                                                      Decided on: 20.09.2024
    Chunni Lal                                                        ... Petitioner




                                                                           .
                           Versus





    Union of India and others                                                ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     M/s Raju Ram Rahi and K.R.





                                  Kashyap, Advocates.
    For the respondents             :        Mr. Virbahadur Verma, Advocate for
                      r                      respondent No. 1-UOI.

                                    :        Mr. Pushpender Jaswal, Addl.

                                             Advocate General for respondent No.
                                             2.

                                    :        Mr. Devyani Sharma, Senior Advocate
                                             with Mr. Basant Pal Thakur, Advocate


                                             for respondents-SJVNL.
    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Virbahadur Verma, learned Counsel, Mr.

Pushpender Jaswal, learned Additional Advocate General and Mr.

Basant Pal Thakur, learned Counsel, accept notice on behalf of the

respective respondents.

2. Having heard learned Counsel for the petitioner, as this

Court is of the considered view that this writ petition is not

maintainable, learned Counsel for the petitioner prays for and is

permitted to withdraw this writ petition with liberty to approach the

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

2024:HHC:8879 appropriate Forum. Pending miscellaneous applications, if any, also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

.

    Sept. 20, 2024





     (narender)





                     r        to