Himachal Pradesh High Court
Vijay Kumar Bhardwaj And Another vs The State Of H.P And Another on 18 June, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. No. 38 of 2018.
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Decided on: 18.06.2018.
Vijay Kumar Bhardwaj and another ....Petitioners.
Versus The State of H.P and another ...Respondents.
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 For the petitioners : Ms. Mamta, Advocate vice Mr. A.K. Gupta, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate General with Mr. J.K. Verma, Addl. Advocate General.
Sanjay Karol, Acting Chief Justice (Oral) In view of the subsequent developments, with the passing of order dated 30.05.2018 by the Joint Secretary (RD) to the Government of Himachal Pradesh, we find the judgment dated 01.09.2011, passed in CWP No. 4303 of 2011, titled as Vijay Kumar Bhardwaj and another versus State of H.P. and others, to have been complied with.
::: Downloaded on - 19/06/2018 23:01:11 :::HCHPIn view of same, learned Counsel for the petitioner submits that petitioner does not intend to press the present .
petition and seeks permission to withdraw the same, reserving liberty to file afresh, if need so arises. Permission granted.
Accordingly, the petition stands disposed of as not pressed.
Pending miscellaneous application(s), if any, also stand disposed of.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge June 18, 2018.
(narender/rana) ::: Downloaded on - 19/06/2018 23:01:11 :::HCHP