Himachal Pradesh High Court
Jiwan Kumar vs Hon'Ble High Court Of H.P & Others on 22 August, 2016
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.9952 of 2013.
Decided on: 22nd August, 2016.
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_________________________________________________ Jiwan Kumar ...Petitioner.
Versus Hon'ble High Court of H.P & others. ...Respondents. Coram The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
of Whether approved for reporting?1 For the petitioner : Mr. Ramakant Sharma, Advocate.
For the respondents rt : Ms. Shalini Thakur, Advocate vice counsel for respondent No.1.
Nemo for respondents No.2 & 3.
Mr. Virender Kumar Verma, Addl. Advocate General with Mr. Pushpinder Jaswal, Dy. Advocate General for respondents No.4 & 5.
Chander Bhusan Barowalia, Judge (oral).
Learned counsel for the petitioner has stated at the Bar that he has instructions from his client to withdraw the present writ petition with liberty reserved to file a fresh one and he requested that he may be allowed to withdraw the present writ petition, with permission to file afresh in case need so arises. Accordingly, the present petition is dismissed as withdrawn with liberty reserved to the petitioner to approach this Court again, if need be.
2. The writ petition, as also pending application(s), if any, shall stand (s) disposed of.
(Chander Bhusan Barowalia) nd 22 August, 2016 Judge (CS) 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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