______________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3367 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.2096 of 2021

.

Decided on: 02.08.2021

______________________________________________________ Sanjeev Kumar .....Petitioner

Versus

State of Himachal Pradesh and others .....Respondents

_______________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

Whether approved for reporting? ______________________________________________________ For the petitioner: Mr. Arush Matlotia, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma & Ms. Ritta Goswami, Additional Advocates General and Ms. Seema Sharma,

Deputy Advocate General.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

At the request of petitioner's counsel, the petition is

dismissed as withdrawn, with a liberty to file fresh petition on the

same cause of action.

______________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment? Yes.

Pending miscellaneous application is disposed off

accordingly.

.

                                              ( Ravi Malimath )





                                            Acting Chief Justice




           `                               ( Jyotsna Rewal Dua )





                                                   Judge
    August 02, 2021
      (Himalvi/Yashwant)