Himachal Pradesh High Court
Dr.Puran Chand Medical Charitable ... vs State Of H.P. And Another on 20 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.151 of 2008.
Date of decision: 20.05.2015
Dr.Puran Chand Medical Charitable Trust and another
....... Petitioners
.
Versus
State of H.P. and another ..... Respondents
Coram:
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.R.L. Sood, Senior Advocate, with
Mr.Arjun K. Lall and Mr.Sanjeev Kumar,
Advocates.
For the respondents: Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma and Mr.Anup
Rattan, Addl.A.Gs., and Mr.J.K. Verma,
Dy.A.G., for respondent No.1.
Mr.J.L. Bhardwaj, Advocate, for
respondent No.2.
____________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Mr.Arjun K. Lall, learned counsel for the petitioners, upon instructions, prays for the withdrawal of the writ petition with liberty to the petitioners to seek appropriate remedy at appropriate stage. He further prays that the admissions granted in terms of interim directions be also protected, to which the other side has no objection.
2. In view of the above, the writ petition is dismissed as withdrawn, with liberty as prayed for. The admissions, if any, granted in terms of the interim directions are protected. On the ::: Downloaded on - 15/04/2017 18:13:05 :::HCHP 2 request of the learned Advocate General, it is made clear that the interim orders passed in this writ petition shall stand merged in the instant order.
.
3. Pending CMPs, if any, also stand disposed of.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
May 20, 2015 (Tarlok Singh Chauhan)
(Tilak) Judge
r to
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