Himachal Pradesh High Court
Tajinder Kumar Gupta vs State Of H.P. And Others on 17 November, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 6289 of 2010.
Date of decision: 17.11.2015.
Tajinder Kumar Gupta .....Petitioner.
of
Versus
State of H.P. and others
rt .....Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioner : Mr. Ajay Vaidya, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General
with Mr.Anup Rattan, Mr.Romesh
Verma, Additional Advocate Generals
and Mr.J.K.Verma, Deputy Advocate
General, for respondents No. 1 to 4.
Mr. Rajnish K. Lal, Advocate, for
respondent No.5.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned counsel for the petitioner stated at the Bar that he is under instructions to withdraw this writ petition with liberty to approach the Arbitrator for refund of earnest money, security and pending bills. He has further prayed that the time spent in these proceedings may be excluded for arbitration proceedings. His Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 15/04/2017 19:21:03 :::HCHP 2statement is taken on record. Accordingly, the writ petition is dismissed as withdrawn, alongwith all pending applications, with .
liberty as prayed for.
(Mansoor Ahmad Mir), Chief Justice of ( Tarlok Singh Chauhan), November 17, 2015. Judge (CM/GR) rt ::: Downloaded on - 15/04/2017 19:21:03 :::HCHP