Himachal Pradesh High Court
Gram Panchayat Thunag vs State Of Himachal Pradesh And Others on 27 March, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No.304 of 2018 Date of decision : 27.03.2018 Gram Panchayat Thunag ... Petitioner Versus State of Himachal Pradesh and others ...Respondent Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge. Whether approved for reporting?1 No. For the Petitioner : Mr. Surinder Saklani, Advocate.
For the Respondents : Mr. Ajay Vaidya, Senior Addl. A.G. with Mr. Adrash Sharma and Ms. Rita Goswami, Addl. A.Gs. for the State.
Sanjay Karol, Acting Chief Justice (Oral) Learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition, reserving liberty to take recourse to such remedies, including filing fresh petition on subsequent cause of action, which are otherwise available, in accordance with law. Permission granted. Liberty reserved.
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Petition stands disposed of accordingly, so also, pending applications(s), if any.
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(Sanjay Karol), Acting Chief Justice (Ajay Mohan Goel), March 27, 2018 (KS) Judge.
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