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Himachal Pradesh High Court

Bansi Lal Thakur vs State Of H.P. And Others on 5 August, 2021

Bench: Tarlok Singh Chauhan, Satyen Vaidya

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWPOA No. 7342 of 2019
                                                         Decided on: 05.08.2021




                                                                                       .

        Bansi Lal Thakur                                                          .......Petitioner
                                                     Versus
        State of H.P. and others                                            ......Respondents





        Coram
        The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
        The Hon'ble Mr. Justice Satyen Vaidya, Judge.





        Whether approved for reporting?1 No.
        For the petitioner:                        Mr. P.P. Chauhan, Advocate.
        For the respondents:                       Mr. Ashok Sharma, Advocate
                                                   General with Mr. Vinod   Thakur,
                                 r                 Mr. Hemanshu Misra, Mr. Shiv Pal

                                                   Manhans,    Additional  Advocate
                                                   Generals   and    Mr.  Bhupinder
                                                   Thakur, Deputy Advocate General.
                                                   (Through video conferencing)


         Tarlok Singh Chauhan, J. (Oral)

CWPOA No. 7342/2019 & CMP-T No. 465/2021 The instant application has been filed for withdrawal of the writ petition with liberty reserved to approach this Court again if the grievance of the petitioner is not redressed.

Consequently, the application is allowed and the writ petition is dismissed as withdrawn with liberty as prayed for, so also the pending application(s), if any.

As regards the connected matters i.e. CWP No. 842 of 2017, CWP Nos. 273, 836 of 2017, 2489 of 2019, CWPOA Nos.

1774, 5809, 5850, 5880, 5977, 6134, 6452, 6476, 6690, 6847, 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

7184, 7186, 7242, 7280, 7287, 7299, 7341, 7454, 7456, 7472, 7711, 7730, 7736, 7792, 7797, 7875, 7950, 8089, 8092 of 2019, .

CWP Nos. 415, 1300 of 2020 & CWPOA Nos. 27, 131, 223, 282, 337, 521, 920, 957, 1218, 1222, 1227, 1235, 1239, 1389, 1439, 1550, 1554, 1573, 1577, 1656, 1822, 1901, 1925, 1982, 2183, 2231, 2233, 2280, 2291, 2303, 2342, 2653, 2954, 2991, 3021, 3026, 3047, 3112, 3404, 3646, 3727, 3744, 3805, 3946, 4016, 4103, 4479, 4552, 4689, 5231, 5397, 5779, 5973 & 6716 of 2020, these be listed on 12th August, 2021.

                                          ( Tarlok Singh Chauhan )
                                                    Judge


    August 05, 2021                           ( Satyen Vaidya )


        (naveen)                                    Judge







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