Himachal Pradesh High Court
Rohit Negi Son Of Sh. Hardayal Singh Negi vs State Of Himachal Pradesh Through on 18 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 18th DAY OF OCTOBER, 2022
.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE VIRENDER SINGH
CIVIL WRIT PETITION NO.7266 OF 2022
Between:-
ROHIT NEGI SON OF SH. HARDAYAL SINGH NEGI,
CLASS 'A' GOVERNMENT CONTRACTOR,
R/O VILLAGE KANDI, P.O. KHANERI,
TEHSIL RAMPUR, DISTRICT SHIMLA, H.P.
...PETITIONER
(BY MR. VINAY MEHTA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH
PRINCIPAL SECRETARY (JSV)
GOVT. OF H.P. SHIMLA.
2. THE CHIEF ENGINEER (SZ)
JAL SHAKTI VIBHAG SHIMLA, H.P.
3. THE SUPERINTENDING ENGINEER,
JAL SHAKTI CIRCLE, KULLU,
H.P.
4. THE EXECUTIVE ENGINEER,
JAL SHAKTI DIVISION, ANNI,
DISTRICT KULLU, H.P.
...RESPONDENTS
(BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
RAJINDER DOGRA, SR. ADDITIONAL ADVOCATE GENERAL,
MR. VINOD THAKUR, MR. SHIV PAL MANHANS,
ADDITIONAL ADVOCATES GENERAL AND MR. BHUPENDER
THAKUR, DEPUTY ADVOCATES GENERAL)
1
WHETHER APPROVED FOR REPORTING?
This petition coming on for orders this day, Hon'ble Mr. Justice
Tarlok Singh Chauhan, passed the following :
1
Whether reporters of Local Papers may be allowed to see the judgment ? Yes.
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2
ORDER
Notice. Mr. Vinod Thakur, learned Additional Advocate .
General, appears and waives service of notice on behalf of the respondents-State.
2. Learned counsel for the petitioner prays for and is permitted to withdraw the instant petition. The prayer being innocuous is allowed.
3. Accordingly, the instant petition is dismissed as withdrawn, so also the pending application(s), if any.
( Tarlok Singh Chauhan) Judge ( Virender Singh ) Judge 18th October, 2022 (CS) ::: Downloaded on - 19/10/2022 20:02:17 :::CIS