Decided On: 2Nd August vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3386 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.7101 of 2011 Decided on: 2nd August, 2021 ______________________________________________________ Justice (Retd.) Arun Kumar Goel .....Petitioner

.

Versus

State of Himachal Pradesh and another .....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. C.N. Singh, Advocate. For the respondents: Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Ms. Ritta Goswami & Mr. Vikas Rathore, Additional Advocates r General and Ms. Seema Sharma, Deputy

Advocate General, for respondent No.1- State.

Mr. Shashi Shirshoo, Central Govt. Standing Counsel, for respondent No.2.

(Through Video Conferencing) Ravi Malimath, Acting Chief Justice (Oral)

Petitioner's counsel seeks leave to withdraw this

petition. At his request, the petition is dismissed as withdrawn.

                                                         ( Ravi Malimath )
                                                       Acting Chief Justice


                                                      ( Jyotsna Rewal Dua )
    August 02, 2021                                           Judge
     Bhardwaj/Mukesh

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