Himachal Pradesh High Court
H.P. State Marketing Board & Another vs Jai Chand Chandel on 2 July, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 3155, 3156 & 3163 of
2016
.
Date of Decision: 2.7.2018
__________________________________________________________________
1. CWP No. 3155 of 2016
H.P. State Marketing Board & another ....Petitioners
Versus
Jai Chand Chandel ...Respondent
2. CWP No. 3156 of 2016
H.P. State Marketing Board & another
r ....Petitioners
Versus
Rajinder Kumar ...Respondent
3. CWP No. 3163 of 2016
H.P. State Marketing Board & another ....Petitioners
Versus
Joginder Singh ...Respondent
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting? 1
_________________________________________________________________
For the Petitioners: Mr. C.N. Singh & Mr. Sanjay Ranta,
Advocates.
1
Whether reporters of Local Papers may be allowed to see the judgment? yes
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...2...
For the respondents: Mr. Narender Sharma, Advocate
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Sureshwar Thakur, Judge (Oral):
.
The learned counsel for the petitioners, has, placed on record, a, letter issued by the competent authority, directing him to withdraw the instant petitions, hence, the learned counsel for the petitioners seeks permission of this Court, to, withdraw the present petitions. Permission granted. Accordingly, the present petitions are dismissed as withdrawn. Pending applications, if any, also stand disposed of. r (Sureshwar Thakur) Judge 2nd July, 2018 (kck) ::: Downloaded on - 03/07/2018 23:00:28 :::HCHP