Himachal Pradesh High Court
Sanjeev Kumar vs H.P. State Electricity Board Ltd. & ... on 18 June, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4877 of 2014-H
Decided on: 18.06.2015
.
Sanjeev Kumar ...Petitioner.
Versus
H.P. State Electricity Board Ltd. & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?
For the petitioner: Mr. Lovneesh Kanwar, Advocate.
For the respondents: Mr. Rajpal Singh Thakur, Advocate, for
respondent No. 1.
Mr. Sandeep Sharma, Senior Advocate,
with Mr. Pankaj Negi, Advocate, for
respondent No. 2.
Mr. Ashish Verma, Advocate, vice Mr.
Kulbhushan Khajuria, Advocate, for
respondent No. 3.
Respondent No. 4 already ex-parte.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Lovneesh Kanwar, learned counsel for the writ petitioner, stated at the Bar that he may be permitted to withdraw the writ petition. His statement is taken on record. Accordingly, ::: Downloaded on - 15/04/2017 18:23:13 :::HCHP -: 2 :- the writ petition is dismissed as withdrawn alongwith all pending applications.
.
(Mansoor Ahmad Mir) Chief Justice (Dharam Chand Chaudhary) Judge June 18, 2015 ( rajni ) r to ::: Downloaded on - 15/04/2017 18:23:13 :::HCHP