Himachal Pradesh High Court
Ashwani Kumar And Others vs Union Of India And Others on 29 May, 2017
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No. 1126 of 2017.
Date of decision: 29th May, 2017.
Ashwani Kumar and others ....Petitioners Versus Union of India and others Coram:
r to ....Respondents The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1 For the Petitioners : Mr. Ashwani Pathak, Senior Advocate, with Mr. Sandeep K. Sharma, Advocate.
For the Respondents: Mr. Ashok Sharma, ASGI, with Ms. Sukarma, Advocate, for respondent No.1.
Ms. Charu Bhatnagar, Advocate, for respondents No. 2 to 4.
Mr. Anup Rattan, Mr. M.A Khan, Mr. Romesh Verma, Addl. Advocate Generals with Mr. Kush Sharma, Deputy Advocate General, for respondents No. 5 and 6.
Sanjay Karol, Acting Chief Justice (Oral) Learned counsel for the petitioners seeks permission to withdraw the present petition reserving liberty to file afresh on the same and similar cause of action. Permission Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 31/05/2017 00:01:06 :::HCHP 2Granted. Liberty reserved. Petition stands disposed of as .
withdrawn, so also the pending application(s), if any.
( Sanjay Karol), Acting Chief Justice (Tarlok Singh Chauhan), May 29, 2017. Judge (GR) ::: Downloaded on - 31/05/2017 00:01:06 :::HCHP