Himachal Pradesh High Court
Himachal Futuristic Communications ... vs State Of H.P & Ors on 15 November, 2019
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2569 of 2019.
Date of Decision: 15th November, 2019 .
Himachal Futuristic Communications Limited Group Mazdoor Sangh.
.......Petitioner.
Versus State of H.P & ors. ......Respondents.
Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1No.
For the petitioners: Mr. Rohit Sharma, Advocate. For the respondent : Mr. Vinod Thakur, Additional Advocate General with Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Ram Lal Thakur, Assistant Advocate General, for respondents r No.1 to 3.
Mr. Rahul Mahajan, Advocate, for respondent No.4.
Tarlok Singh Chauhan, Judge (oral).
Learned counsel appearing on behalf of the petitioner, on instructions, submits that he does not want to press the present petition, as the entire relief claimed by the petitioner stands granted.
2. In view of the above, the present petition is dismissed as not pressed, leaving the parties to bear their own costs. Accordingly, the present petition is disposed of, so also the pending application(s), if any.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia)
15th November, 2019 Judge
(CS)
1
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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