Himachal Pradesh High Court
Surender Pal Chadda vs State Of H.P. & Others on 2 September, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
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Civil Writ Petition No.1697 of 2019.
Decided on: 2nd September, 2019. Surender Pal Chadda ......Petitioner.
Versus State of H.P. & Others ....Respondents.
Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. P.K. Verma, Advocate vice Mr. K.B. Khajuria, Advocate.
For the respondents : Ashok Sharma, A.G. with Mr. J.K. Verma, Ms. Rita Goswami, Mr. Nand Lal Thakur & Mr. Ashwani Sharma, Addl. A.Gs. for respondent No.1.
Mr. Ajay Thakur, Advocate for respondent No.2.
Dharam Chand Chaudhary, J. (oral).
Consequent upon the orders passed in this petition on the previous date, the first respondent has cancelled the transfer of the 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 29/09/2019 03:01:41 :::HCHP 2petitioner. Learned Additional Advocate General .
has placed on record the copy of the notification dated 27.8.2019 in this writ petition. In view of this development, learned counsel representing the petitioner seeks permission to withdraw the writ petition. Permission granted. The writ petition is accordingly dismissed as withdrawn. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary) Judge.
(Jyotsna Rewal Dua) September 2, 2019 (ps) Judge.
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