Himachal Pradesh High Court
Shri Vijay Kumar Bansal vs The H.P. State Civil Supplies on 10 December, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 10th DAY OF DECEMBER, 2021
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION (ORIGINAL APPLICATION)
NO. 125/2019
BETWEEN:
SHRI VIJAY KUMAR BANSAL,
SON OF SHRI BABU RAM BANSAL,
RESIDENT OF WARD NO.2,
BADRIPUR,
PAONTA SAHIB,
DISTRICT SIRMOUR (HP). ....PETITIONER
(BY SH. H. K. PAUL, ADVOCATE)
AND
THE H.P. STATE CIVIL SUPPLIES
CORPORATION LTD,
(HP GOVT. UNDERTAKING),
BLOCK 16, SDA COMMERCIAL COMPLEX,
KASUMPTI, SHIMLA-9,
PIN-171009,
THROUGH ITS MANAGING DIRECTOR.
...RESPONDENT
(BY SH. PRASHANT CHAUHAN, ADVOCATE,
VICE MS. BHAWNA DUTTA, ADVOCATE)
___________________________________________________________________
This petition coming on for admission after notice this
day, Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the
following:
::: Downloaded on - 31/01/2022 23:25:11 :::CIS
2
ORDER
Learned counsel for the petitioner states that since claims of the petitioner have been settled, therefore, he is under instructions not to press the instant petition. His statement is taken on record.
.
2. In view of above, the instant petition is disposed of, as not pressed, so also the pending application(s), if any.
(Tarlok Singh Chauhan)
Judge
10.12.2021
(pankaj)
r to (Satyen Vaidya)
Judge
::: Downloaded on - 31/01/2022 23:25:11 :::CIS