Himachal Pradesh High Court
Tota Ram & Another vs Union Of India & Others on 31 July, 2019
Bench: V. Ramasubramanian, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.999 of 2019
.
Decided on: 31.07.2019
Tota Ram & another ...Petitioners
Versus
Union of India & others ..Respondents
Coram
The Hon'ble Mr. Justice V. Ramasubramanian, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?
For the petitioners: Mr.Rajiv Rai, Advocate.
For the respondents: Mr.Rajesh K. Sharma, ASGI, for
r respondents No.1 & 2.
Mr.Ashok Sharma, Advocate General, with
Mr.J.K. Verma, Mr.Adarsh K. Sharma,
Mr.Ashwani Sharma, Ms, Ritta Goswami
and Mr.Nand Lal Thakur, Additional
Advocate Generals, for respondents No.3,
4, 6 to 13.
Mr.Raj K. Selwan, Advocate, for respondent
No.15.
V. Ramasubramanian, Chief Justice (Oral)
The learned counsel for the petitioners states that the petitioners do not want to press this matter. Therefore, the writ petition is dismissed as withdrawn along with pending application(s), if any.
( V. Ramasubramanian ), Chief Justice ( Anoop Chitkara), Judge July 31, 2019 ( vt ) ::: Downloaded on - 29/09/2019 01:35:58 :::HCHP