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Himachal Pradesh High Court

The Mahila Mandal vs Union Of India & Others on 18 December, 2018

Bench: Surya Kant, Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                           CWP No.4449 of 2015




                                                               .
                                           Decided on: 18.12.2018





          The Mahila Mandal, Kasol & others                  ...Petitioners





                                  Versus

          Union of India & others                          ....Respondents.

    Coram




    The Hon'ble Mr. Justice Surya Kant, Chief Justice
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?
    For the petitioners:     Mr.Nitin Khanna, Advocate.

    For the respondents:      Mr.Rajesh K. Sharma, Assistant Solicitor

                              General of India, for respondent No.1.

                              Mr.Ashok Sharma, Advocate General, with
                              Mr.J.K. Verma, Mr.Adarsh K. Sharma,


                              Mr.Ranjan Sharma and Ms.Ritta Goswami,
                              Additional   Advocate  Generals,    for
                              respondents No.2 & 6.




                              Ms.Shikha Verma, Advocate vice counsel
                              for respondent No.3.





                              Ms.Madhurika    Verma,         Advocate,        for
                              respondents No.7 to 13.





    Surya Kant, Chief Justice (Oral)

Having realized the fact that the petitioners have filed a Civil Suit on the same cause of action, broadly making the same allegations, learned counsel for the petitioners seeks to withdraw this writ petition, with liberty to continue with Civil Suit ::: Downloaded on - 19/12/2018 22:56:14 :::HCHP 2 No.286 of 2016, titled as Surender Kumar & others vs. State of H.P. & others, pending in the Civil Court at Kullu.

.

2. Ms.Madhurika Verma, learned counsel for respondents No.7 to 13, submits and rightly so that the Civil Court proceedings should also come to an end in a reasonable period.

3. The writ petition is accordingly dismissed as withdrawn with a direction to the Civil Court at Kullu, before whom Civil Suit No.286 of 2016 is pending, to decide the same after giving reasonable opportunities of hearing to the parties, as early as possible, but not later than one year.

4. The records of above-stated Civil Suit, which were summoned by this Court vide order dated 23rd August, 2018, be returned to the Civil Court. Parties are directed to appear before the Civil Court on 26.12.2018.

5. Pending application(s), if any, also stand disposed of.

( Surya Kant ), Chief Justice ( Ajay Mohan Goel ), Judge December 18, 2018 ( vt ) ::: Downloaded on - 19/12/2018 22:56:14 :::HCHP