Himachal Pradesh High Court
The Barmana Acc Land Looser And Affected ... vs State Of H.P. & Others on 26 August, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 10521 of 2012
Decided on 26.8.2019
.
The barmana ACC Land Looser and Affected Transport Cooperative
Society Barmana & another
....Petitioners
Versus
State of H.P. & others ...Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioners: Mr. Jagag Pal, Advocate.
For the respondents: Mr. Rajesh Kumar Sharma, ASGI, for
respondent No.1.
Mr. Hemant Vaid Addl. A.G. with Mr.
Vikrant Chandel Dy. A.Gs. for
respondents No. 1 and 2.
Mr. Mr. Rajneesh K. Lal, Advocate, for
respondent No. 5.
Sureshwar Thakur, J (oral)
The learned counsel for the petitioners, seeks, permission of this Court to withdraw the instant petition. Permission granted. Accordingly, the instant petition is dismissed as withdrawn. However, liberty reserved to the petitioners to recourse all statutory remedies, available to them. All pending applications, if any, also stand disposed of.
(Sureshwar Thakur)
26th August, 2019 Judge
(kck)
1
Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 29/09/2019 02:39:22 :::HCHP