Ajay Rathour vs State Of Himachal Pradesh & Others
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IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 4279 of 2021 Date of decision: 02.08.2021 ____________________________________________________

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    Ajay Rathour                                     ....Petitioner





                  Versus
    State of Himachal Pradesh & others            .....Respondents

___________________________________________________

Coram:

The Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 ____________________________________________________

For the petitioner : Dr. Lalit Kumar Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, r Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocates

General, for respondents No. 1 to

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

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

dismissed as withdrawn with liberty to file a fresh petition. The

pending miscellaneous applications are disposed off.

                                                                ( Ravi Malimath )
                                                              Acting Chief Justice




    August 2, 2021                                             ( Jyotsna Rewal Dua )
    (hemlata)                                                         Judge

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