Himachal Pradesh High Court
Pushpinder Singh vs Union Of India And Others on 18 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.114 of 2015
Decided on: March 18, 2015.
.
Pushpinder Singh ..........Petitioner.
versus
Union of India and others ...........Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the Petitioner: Mr.Karan Singh Kanwar, Advocate.
For the Respondents: Mr.Ashok Sharma, Advocate, for
respondent No.1.
Ms.Jyotsna Rewal Dua, Advocate, for
respondent No.2.
Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma, and Mr.Anup
Rattan Addl.A.Gs. for respondents No.3 to
5.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
After hearing for a while, the learned counsel for the petitioner seeks permission to withdraw the writ petition, with liberty to the petitioner to lay an application for the release of the amount before the competent Authority. Permission granted.
2. The writ petition is dismissed as withdrawn with liberty as prayed for. In case the petitioner moves an application before the competent Authority, the said Authority shall decide ::: Downloaded on - 15/04/2017 17:48:10 :::HCHP ...2...
the same as early as possible and preferably within a period of .
four weeks from the receipt of such application.
3. Pending CMPs, if any, also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
18th March, 2015.
(TILAK)
r to (Tarlok Singh Chauhan)
Judge
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