Himachal Pradesh High Court
Ritu Raj vs The State Of H.P. & Others on 23 July, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWPOA No. 7759 of 2019
.
Date of Decision: July 23, 2020
Ritu Raj ...Petitioner.
Versus
The State of H.P. & others ..Respondents.
Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Ms.Babita Chauhan, Advocate, vice
Mr.A.K. Gupta, Advocate, through Video
Conferencing.
For the Respondents: Mr.Raju Ram Rahi, Deputy Advocate
General, for respondents No.1 to 5,
through Video Conferencing.
Mr.Hamender Singh Chandel, Advocate,
for proposed respondent No.6-Shimla Jal
Prabandhan Nigam Limited, through
Video Conferencing.
Vivek Singh Thakur, J (oral)
CMP-T No.1662 of 2020
This application has been filed on behalf of proposed respondent No.6-Shimla Jal Prabandhan Nigam Limited (SJPNL) for its impleadment on the ground that now a separate entity has been constituted and entire area with the assests and liabilities and the management of the organization has been vested with 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 23/07/2020 20:21:52 :::HCHP 2SJPNL and now Municipal Corporation, Shimla, has no role to play in the matter as SJPNL has taken over the complete establishment of water and sewerage system, which was earlier .
with the Municipal Corporation, Shimla and now respondent No.3 is working under the applicant-SJPNL.
2. No reply is intended to be filed, rather no objection has been communicated on behalf of non-applicant/petitioner as well as respondents-State, for allowing the application.
3. Considering entire facts and circumstances, application is allowed and SJPNL is permitted to be arrayed as respondent No.6. Application stands disposed of.
CMP-T No. 1663 of 20204. In view of subsequent events, not pressed and dismissed as withdrawn.
CWPOA No.7759 of 20195. At this stage, learned counsel appearing for the petitioner seeks permission to withdraw the present petition with liberty to file a comprehensive writ petition on the same cause of action. Prayer is not opposed.
6. In view of above, present petition is dismissed as withdrawn with liberty as prayed for. Pending application(s), if any, also stand disposed of.
(Vivek Singh Thakur), Judge.
July 23, 2020 (Purohit) ::: Downloaded on - 23/07/2020 20:21:52 :::HCHP