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Himachal Pradesh High Court

Neeraj Chandel vs State Of H.P. Through on 27 April, 2022

Bench: Sabina, Sandeep Sharma

     IN   THE   HIGH COURT OF HIMACHAL          PRADESH, SHIMLA
                   ON THE 27TH DAY OF APRIL, 2022
                              BEFORE
                    HON'BLE MS. JUSTICE SABINA




                                                         .
                                 &





                HON'BLE MR. JUSTICE SANDEEP SHARMA
                CIVIL WRIT PETITION NO.2440 OF 2022
    Between:





    1.    NEERAJ CHANDEL
          AGED 42 YEARS
          SON OF SHRI N.S. CHANDEL
          RESIDENT OF VILLAGE & P.O.
          BARI MANJHERWAN, TEHSIL





          GHUMARWIN,         DISTRICT
          BILASPUR, H.P. PIN CODE:
          174021

    2.    ASHOK KUMAR

          AGED 37 YEARS SON OF SHRI

          DINA NATH, RESIDENT OF
          VILLAGE   KHUBAN,     P.O.
          HATWAR,             TEHSIL
          GHUMARWIN,        DISTRICT
          BILASPUR, H.P., PIN CODE:


          174028
                                                     ....PETITIONERS
    (BY MR. NARESH K. SHARMA,
    ADVOCATE)




    AND





    1. STATE   OF    H.P.   THROUGH
       SECRETARY (HOME) TO THE
       GOVERNMENT     OF   HIMACHAL
       PRADESH, SHIMLA-171002





    2. SECRETARY (SAINIK WELFARE) TO
       THE GOVERNMENT OF HIMACHAL
       PRADESH, SHIMLA-171002.
    3. DIRECTOR,   SAINIK  WELFARE
       DEPARTMENT, HAMIRPUR, H.P.

    4. EX. HAV. ANIL KUMAR SON OF
       SHRI MAN SINGH

    5. EX. NK. RAJ KUMAR SON OF SHRI
       SOHAN SINGH




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                                      2


    6. EX. HAV ARVIND KUMAR SON OF
       SHRI JAGDISH SINGH

    7. EX. NK. PAWAN KUMAR SON OF
       SHRI GOPALA RAM




                                                              .

         RESPONDENT  NO.    4  TO 7
         THROUGH THE DIRECTOR, SINIK
         WELFARE         DEPARTMENT,
         HAMIRPUR,   H.P.-RESPONDENT





         NO.3.

                                                       ...RESPONDENTS
    (MR. ASHOK SHARMA, ADVOCATE
    GENERAL WITH MS. RITTA GOSWAMI,





    ADDITIONAL ADVOCATE GENERAL, FOR
    R-1 TO R-3).

    (NEMO FOR R-4 TO R-7)

    Whether approved for reporting?

    This petition coming on for orders this day, Hon'ble Ms. Justice Sabina,
    passed the following:
                 ORDER

Learned counsel for the petitioners submits that he may be permitted to withdraw the present petition with liberty to file a fresh one, by giving better particulars.

2. Ordered accordingly.

Pending application(s), if any, shall also stand disposed of.

(Sabina) Judge (Sandeep Sharma) Judge 27th April, 2022 (shankar) ::: Downloaded on - 27/04/2022 20:10:54 :::CIS