Himachal Pradesh High Court
M/S Saboo Tor Pvt. Ltd vs Union Of India & Anr on 26 February, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
CWP Nos. 709, 710, 711 of 2017 and CMP
No. 1421 of 2018 in CWP No. 709 of
2017, CMP No. 1423 of 2018 in CWP No.
710 of 2017 & CMP No. 1420 of 2018 in
CWP No. 711 of 2017.
Date of decision: February 26, 2018.
1. CWP No. 709 of 2017
M/s Saboo Tor Pvt. Ltd. ......Petitioner.
Versus
Union of India & anr. ......Respondents.
2. CWP No. 710 of 2017
M/s Saboo Tor Pvt. Ltd. ......Petitioner.
Versus
Union of India & anr. ......Respondents.
3. CWP No. 711 of 2017
M/s Saboo Tor Pvt. Ltd. ......Petitioner.
Versus
Union of India & anr. ......Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. R.N. Sharma and Ms. Uma Manta,
Advocates in all the petitions.
1
Whether the reporters of the local papers may be allowed to see the Judgment? yes.
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2
For the respondents : Mr. Rajesh K. Sharma, ASGI, for
respondent No. 1 in all the petitions.
.
Mr. K.D. Sood, Senior Advocate with
Mr. Dhananjay Sharma, Advocate, for
respondent No. 2 in all the petitions.
Dharam Chand Chaudhary, J. (Oral)
Learned Counsel appearing on behalf of the second respondent has produced copy of order dated 5.1.2018, passed by Hon'ble Apex Court, whereby all the three writ petitions have been ordered to be transferred to Delhi High Court for hearing. Learned Counsel representing the petitioner has, however, filed three separate applications registered as CMP Nos. 1421 of 2018 in CWP Nos. 709 of 2017, 1423 of 2018 in CWP No. 710 of 2018 and 1420 of 2018 in CWP No. 711 of 2017 for seeking withdrawal of these writ petitions, on the ground that the contractual period otherwise is also going to expire in the month of March, 2018. Learned Counsel representing the respondents have also not disputed the factual position so disclosed by the petitioner in these writ petitions.
2. Therefore, with due regard to the order passed by the Hon'ble Apex Court and humility in our command, when the petitioner in the changed circumstances is no more interested to pursue these writ petitions any further and rather seeks permission to withdraw the same, no useful purpose is likely to be served by transferring its records to the Delhi High Court ::: Downloaded on - 20/05/2018 21:09:27 :::HCHP 3 because in view of the prayer for withdrawal of these writ petitions made by the petitioner, nothing is left to be adjudicated .
therein on merits.
3. Consequently, we allow all the three applications and grant permission to the petitioner to withdraw these writ petitions at this stage. All the three writ petitions, as such, stand dismissed as withdrawn.
4. Pending application(s), if any, shall also stand disposed of.
5. An authenticated copy of this judgment be sent to the Registry of Delhi High Court for information and record.
(Dharam Chand Chaudhary), Judge.
(Vivek Singh Thakur),
February 26, 2018, Judge.
(vs)
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