Himachal Pradesh High Court
Sh. Bhumi Singh vs State Of H.P. & Ors on 2 January, 2020
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
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CWP No. 3604 of 2019.
Date of decision: January 02, 2020.
Sh. Bhumi Singh. .....Petitioner.
Versus
State of H.P. & ors. ......Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting? 1 No.
For the petitioner : Mr. A.K. Gupta, Advocate,
For the respondents : Mr. R.R. Rahi, Dy. Advocate General.
Dharam Chand Chaudhary, Judge (Oral)
Learned counsel representing the petitioner seeks permission to withdraw the writ petition with liberty reserved to make a representation to respondent No. 2 as according to him the claim of the petitioner is covered in his favour by the judgment of the Apex Court Annexure P-3.
Leave and liberty as sought is granted. The writ petition is 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 16/02/2020 07:41:40 :::HCHP 2accordingly dismissed as withdrawn, so also the pending application(s), if any.
.
(Dharam Chand Chaudhary), Judge.
(Anoop Chitkara),
January 02, 2020, Judge.
( vs)
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