Himachal Pradesh High Court
Jai Parkash & Ors. vs . State Of H.P. & Ors. on 23 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Jai Parkash & Ors. vs. State of H.P. & Ors.
CWP No. 845/2015 a/w CWP No. 2632/2015 23.03.2022 Present: Mr. Sanjeev Bhushan, Sr. advocate with Mr. Rajesh .
Kumar, Advocate, for the petitioner(s).
Mr. Vinod Thakur, Addl. A.G., with Mr. Rajat Chauhan, Law Officer, for respondents/State.
Mr. Sunil Mohan Goel, Advocate, for respondent No. 4. CMP No. 2008/2022 in CWP No. 2632/2015 Learned counsel for the petitioners sought permission to withdraw this petition on behalf of petitioners No. 1 and 2 in view of the settlement arrived at with respondent No. 4.
Consequently, the application is allowed and the name of the petitioners No. 1 and 2 are ordered to be deleted from the array of the petitioners. Application stands disposed of.
Amended memo of parties be filed within six weeks.
(Tarlok Singh Chauhan) Judge March 23, 2022 (sanjeev) ::: Downloaded on - 23/03/2022 20:14:59 :::CIS