Himachal Pradesh High Court
Mayank Sharma vs Himachal Pradesh Public Service ... on 27 November, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.5467 of 2020
Decided on: 27th November, 2020
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Mayank Sharma ....Petitioner
Versus
Himachal Pradesh Public Service Commission
and another ...Respondents
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Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1 Whether approved for reporting?
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For the petitioner: Mr. Ishan Sharma, Advocate.
For the respondents: Mr. Vikrant Thakur, Advocate.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the instant petition. Prayer being innocuous, is allowed. Consequently, the present petition is dismissed as withdrawn, so also the pending application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge November 27, 2020 (Himalvi/Mukesh) 1 Whether reporters of Local Papers may be allowed to see the judgment?
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