Himachal Pradesh High Court
Himachal Pradesh State Electricity ... vs Shri Madan Lal on 18 September, 2017
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
LPA No. 500 of 2011
.
Date of decision: September 18, 2017.
Himachal Pradesh State Electricity Board Ltd. & anr. ......Appellants.
Versus
Shri Madan Lal. ......Respondent.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1 No.
For the appellants : Mr. Satyen Vaidya, Senior Advocate
with Mr. Vivek Sharma, Advocate.
For the respondent : Mr. Jeevesh Sharma, Advocate.
Dharam Chand Chaudhary, J. (Oral)
On having heard this matter for some time, learned Counsel representing the respondent-writ petitioner seeks permission to withdraw the writ petition itself with liberty reserved to resort to appropriate remedy available to the writ petitioner in accordance with law including under the provisions of Industrial Disputes Act. The leave and liberty as sought is granted. Consequently, the writ petition is ordered to be dismissed as withdrawn. The present appeal also does not survive. The same is accordingly disposed of. We hope that in 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 21/09/2017 12:36:42 :::HCHP 2the event of appropriate remedy resorted to by the writ petitioner, the appellant-Board shall not raise objection of .
limitation.
2. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary), Judge.
September 18, 2017,
(vs)
r to (Vivek Singh Thakur),
Judge.
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