Himachal Pradesh High Court
H.P. Judicial Service Officers ... vs State Of H.P. And Others on 4 November, 2016
Bench: Tarlok Singh Chauhan, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No. 696 of 2010.
Date of decision: 04.11.2016.
H.P. Judicial Service Officers Association and others .....Petitioner s.
of Versus State of H.P. and others .....Respondents. Coram rt The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1No For the Petitioners : Mr.Naresh K.Gupta, Advocate.
For the Respondents : Mr.Rupinder Singh, Additional
Advocate General with
Mr.J.S.Guleria, Assistant
Advocate General, for respondents No.1 and 2.
Ms. Jyotsna, Rewal Dua, Senior Advocate with Mr.Vikas Rathore, Advocate, for respondent No.3.
Mr.R.L.Sood, Senior Advocate with Mr.Arjun Lal, Advocate, for proposed respondents Mr.Sushil Kukreja and Mr.Virender Singh.
Mr. B.C. Negi, Senior Advocate, with Mr. Pranay Partap Singh, Advocate, for proposed respondents Mr.Chirag Bhanu Singh and Mr.Arvind Malhotra.
Mr. Surinder Saklani, Advocate, for proposed respondent Mr.Vikas Bhardwaj.
Mr.Ankush Dass Sood, Senior Advocate with Ms.Shweta Joolka, Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 15/04/2017 21:30:23 :::HCHP 2 Advocate, for proposed respondent Bhuvnesh Awasthi.
.
Ms. Abhilasha Kaundal, Advocate, for proposed respondent Mr.Sharad Lagwal.
Mr.Prince Chaunan , Advocate vice Mr.Rahul Mahajan, Advocate, for proposed respondent Paras of Doger.
Tarlok Singh Chauhan, Judge. (Oral) .
rt On instructions, Sh. Naresh K. Gupta, learned counsel for the petitioners states that he may be unconditionally permitted to withdraw the instant petition.
2. The respondents have opposed this request on the ground that certain rights have accrued in their favour, in view of the orders passed by this Court from time to time.
3. However, without going into these contentions, the petitioners are permitted to withdraw the present petition.
4. Accordingly, the petition is dismissed as withdrawn, alongwith pending application(s) if any.
Copy dasti.
(Tarlok Singh Chauhan), Judge.
( P.S.Rana), Judge.
November 04, 2016.
(krt) ::: Downloaded on - 15/04/2017 21:30:23 :::HCHP