Himachal Pradesh High Court
Kamleshwar Kumar & Ors vs Himachal Pradesh State Electricity ... on 7 December, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3011 of 2016
Decided on: December 07, 2016.
.
Kamleshwar Kumar & Ors. ..........Petitioners.
Versus
Himachal Pradesh State Electricity Board Ltd. & Anr.
.......Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
of
Whether approved for reporting?
For the Petitioner: Mr.Rajesh Verma, Advocate.
For the Respondents:
rt Mr.Satyen Vaidya, Senior Advocate,
with Mr.Vivek Sharma, Advocate, for
respondent No.1.
Ms.Sunita Sharma, Advocate, for
respondent No.2.
Mansoor Ahmad Mir, C.J. (Oral)
Learned counsel for the petitioners stated that he may be permitted to withdraw the writ petition and that the State Administrative Tribunal may be requested to decide the lis as early as possible. His statement is taken on record.
2. Accordingly, in the facts of the case, we allow the learned counsel for the petitioners to withdraw the writ petition with a request to the State Administrative Tribunal to determine the lis by or before 1st January, 2017. It is made clear that withdrawal of the instant writ petition shall not cause any prejudice to the interests of the parties. Parties, through their counsel, are directed to appear before the Tribunal on 12th December, 2016.
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3. The writ petition is disposed of alongwith pending CMPs, if .
any.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
7th December, 2016. (Sandeep Sharma) of (Tilak) Judge rt ::: Downloaded on - 15/04/2017 21:41:45 :::HCHP