Himachal Pradesh High Court
Monika Thakur And Others vs State Of H.P. And Others on 28 October, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2836 of 2015
Decided on: 28.10.2015
.
Monika Thakur and others ...Petitioners.
Versus
State of H.P. and others ...Respondents.
of
Coram
rt
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 petitioners: Mr. M.L. Sharma, Senior Advocate, with
Mr. B.L. Soni, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan & Mr. V.S.
Chauhan, Additional Advocate Generals,
and Mr. J.K. Verma, Deputy Advocate
General, for respondents No. 1, 2 and 4 to
7.
Mr. Deven Khanna, Advocate, for
respondent No. 3.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. B.L. Soni, learned counsel for the petitioners, stated at the Bar that the Staterespondents have complied with ::: Downloaded on - 15/04/2017 19:15:13 :::HCHP : 2 : the directions made by this Court and have framed the scheme.
He further prays that he may be permitted to withdraw the writ .
petition with a direction to the Staterespondents to implement the scheme within a time frame. His statement is taken on record.
of
2. We hope and trust that the Staterespondents will implement the scheme as early as possible.
3. rt Accordingly, the writ petition is dismissed as withdrawn alongwith all pending applications.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge October 28, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 19:15:13 :::HCHP