Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Mohan Lal Shama vs Csk H.P.K.V. And Others on 13 August, 2020

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                          .

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                             CWPOA No.3499 of 2019
                                            Decided on: 13.08.2020
    Mohan Lal Shama                                                   ....Petitioner.
                   Versus




    CSK H.P.K.V. and others                                           ...Respondents.

    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

    Whether approved for reporting?1 No
    For the petitioner : Mr. Vivek Negi, Advocate, vice Mr.
                         Raman Jamalta, Advocate.



    For the respondent : Mr. Rahul Gupta, Advocate, for
                         respondent No.1.
                         V.K. Sood, Advocate, for respondent




                         No.2.





                         (Through Video Conferencing)
    Ajay Mohan Goel, Judge (Oral)

Learned Counsel appearing for the petitioner submits that no instructions are coming from the petitioner.

Whether reporters of the local papers may be allowed to see the judgment?

.

2. Accordingly, present petition is dismissed for non prosecution. Pending miscellaneous applications, if any, also stand dismissed.

    August 13, 2020
       (Rishi)
                  r        to               (Ajay Mohan Goel)
                                                  Judge









                                     ::: Downloaded on - 14/08/2020 20:21:06 :::HCHP