Himachal Pradesh High Court
Dr. Anoop Kumar vs Union Of India And Others on 13 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWPs No. 3000 to 3002 of 2019
.
Decided on: 13.11.2019
CWP No. 3000 of 2019
Dr. Anoop Kumar ...Petitioner
Versus
Union of India and others
to ...Respondents
......................................................................................................
CWP No. 3001 of 2019
Dr. Vinay Kumar ...Petitioner
Versus
Union of India and others ...Respondents
......................................................................................................
CWP No. 3002 of 2019
Dr. Nitish Paul ...Petitioner
Versus
Union of India and others ...Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
1
Whether reporters of the local papers may be allowed to see the judgment?
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2
For the petitioner(s): Mr. Arush Matlotia, Advocate.
.
For the respondents: Mr. Rajesh Kumar Sharma, Assistant
Solicitor General of India, for
respondent(s) No. 1.
Mr. Ashok Sharma, Advocate General,
with M/s. Ritta Goswami, Adarsh K.
Sharma, Ashwani K. Sharma and
Nand Lal Thakur, Additional
Advocates General, for respondents
No. 2 and 3.
Jyotsna Rewal Dua, Judge. (Oral)
Learned counsel for the petitioners seeks permission to withdraw these writ petitions with liberty to file afresh. Prayer allowed. Accordingly, the writ petitions are dismissed as withdrawn, with liberty as prayed for, alongwith pending applications, if any.
Copy dasti.
(L. Narayana Swamy) Chief Justice (Jyotsna Rewal Dua) Judge November 13, 2019 ( rajni ) ::: Downloaded on - 14/11/2019 20:25:01 :::HCHP