Himachal Pradesh High Court
Resident Of Vill. Khali vs The Himachal Pradesh State Co-Op on 7 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 7th DAY OF NOVEMBER, 2022
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE
.
&
HON'BLE MR. JUSTICE VIRENDER SINGH, JUDGE
CIVIL WRIT PETITION NO.6052 OF 2022
Between:-
RAGHUVIR SINGH SON OF SH. LEKH RAM
RESIDENT OF VILL. KHALI, P.O. SAI,
TEHSIL BADDI, DISTRICT SOLAN, H.P.
...PETITIONER
(BY MR. BODH RAJ, ADVOCATE VICE
MR. AASHISH KUMAR, ADVOCATE)
AND
1. THE HIMACHAL PRADESH STATE CO-OP.
AGRICULTURE AND RURAL DEVELOPMENT BANK LTD.
THROUGH ITS MANAGING DIRECTOR.
2. BRANCH MANAGER, THE HIMCHAL PRADESH
STATE CO-OP. AGRICULTURE AND RURAL
DEVELOPMENT BANK LTD. BRANCH OFFICE
NALAGARH.
...RESPONDENTS
(BY MS. SHIVANI VARDHAN, ADVOCATE VICE
MR. NARENDER SINGH THAKUR, ADVOCATE)
1
WHETHER APPROVED FOR REPORTING?
This petition coming on for orders this day, Hon'ble Mr. Justice
Tarlok Singh Chauhan, passed the following :
ORDER
Learned vice counsel for the petitioner states that he is under instructions not to press the instant petition. His statement is taken on record.
2. Consequently, the instant petition is dismissed as not pressed, so also the pending application(s) if any.
( Tarlok Singh Chauhan) Judge ( Virender Singh ) Judge 7th November, 2022 (CS) 1 Whether reporters of Local Papers may be allowed to see the judgment ? Yes.
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