Himachal Pradesh High Court
Shri Kewal Krishan Gupta & Others vs State Of Himachal Pradesh & Others on 26 May, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No.
No. 1046 of 2008
Date of decision: 26.05.2016
.
Shri Kewal Krishan Gupta & others ....Petitioners
Versus
State of Himachal Pradesh & others ...Respondents.
___________________________________________________
of
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma,
Sharma, Judge
rt
Whether approved for reporting?1
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For the petitioners : Mr. B.M. Chauhan, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. M.A. Khan, Mr.
Anup Rattan, Mr. Romesh Verma,
Additional Advocate Generals and
Mr. Kush Sharma, Deputy Advocate
General, for respondents No. 1 & 4.
Mr. Satyen Vaidya, Senior Advocate
with Ms. Suchitra Sen, Advocate, for
respondent No. 3.
Mr. Jagdish Thakur, Advocate, for
respondent No. 2.
Mansoor Ahmad Mir, Chief Justice (Oral)
It appears that the writ petition, on the face of it, is not maintainable and merits to be dismissed.
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 20:27:12 :::HCHP -2-2. At this stage, learned Counsel for the petitioners stated at the Bar that he may be permitted to .
withdraw the present writ petition with liberty to the petitioners to file detailed representation(s) before the concerned Authorities. His statement is taken on record.
3. Accordingly, the writ petition is dismissed as of withdrawn, with liberty as prayed for, alongwith pending applications.
rt
4. It goes without saying that in case the decision goes against the petitioners, they are at liberty to seek appropriate remedy, if available.
(Mansoor Ahmad Mir) Chief Justice.
May 26, 2016 (Sandeep Sharma)
Sharma)
(hemlata) Judge.
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