Himachal Pradesh High Court
Pawan Kumar And Ors vs Kesari Lal & Ors on 30 June, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No. 281 of 2014.
Decided on: 30.6.2015.
Pawan Kumar and ors. ......Petitioners.
.
Versus
Kesari Lal & ors. .......Respondents.
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting? 1 No. For the petitioners: Mr. A.K.Vashistha, Advocate. For the respondents: Mr. Chander Shekhar Sharma, Advocate, for respondent No.1.
Mr. Parmod Thakur, Addl. AG with Mr. M.A.Khan, Addl.
AG and Mr. Ramesh Thakur, Asstt. AG for respondent- State.
---------------------------------------------------------------------------------------------- Justice Rajiv Sharma, J. (oral).
Mr. A.K.Vashistha, Advocate, for the petitioners, prays for and is permitted to withdraw the present petition with liberty to file an application for recalling the order dated 24.5.2014, passed by the learned Divisional Commissioner, Mandi Division, within a period of three weeks from today. It is made clear that the petitioners shall be heard on merits. Since the petitioners had been pursuing this petition before this Court diligently, the case of the petitioners shall be decided on its merits and limitation shall not come in the way of the petitioners.
2. The petition is disposed of as withdrawn, so also the pending application(s), if any.
June 30, 2015, ( Rajiv Sharma ),
(karan) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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