Himachal Pradesh High Court
Rajender Pal vs Union Of India & Others on 4 September, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
CWP No. 8741 of 2011
Decided on: 4.9.2015
Rajender Pal ...Petitioner
Vs
Union of India & others ...Respondents.
of
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?No.
For the Petitioner : Mr. Vishwa Bhushan, Advocate.
rt
For the Respondents : Mr. Ashok Sharma, ASGI with Mr.
Nipun Sharma, Advocate for the
respondents.
Tarlok Singh Chauhan, Judge:
It is fairly conceded by the learned counsel for the petitioner that this court does not have the territorial jurisdiction to adjudicate upon the issues raised in this petition. He prays that he may be permitted to withdraw the present petition with liberty to approach competent court of jurisdiction. He further prays that the time spent in litigating before this court may also be condoned.
2. I have carefully considered the prayers made by the petitioner. Since this court lacks jurisdiction to entertain this petition, petitioner is permitted to withdraw this petition. However, it is made clear that in the event of his approaching the ::: Downloaded on - 15/04/2017 18:52:30 :::HCHP 2 competent court of jurisdiction for the redressal of his .
grievance, needless to say that the time spent by him in prosecuting this case with effect from 22nd September, 2011 uptil 4th September, 2015 shall be of excluded while computing the period of limitation.
Accordingly, the petition is dismissed as withdrawn rt with liberty as aforesaid, leaving the parties to bear the costs.
Copy Dasti.
(Tarlok Singh Chauhan), Judge.
September 4, 2015 (sl) ::: Downloaded on - 15/04/2017 18:52:30 :::HCHP