State Of H.P. & Others vs Door Singh
2021 Latest Caselaw 3524 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CMP(M) No.451 of 2021 & Review Petition No.61 of 2021 Decided on: 4th August, 2021

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State of H.P. & others .....Petitioners Versus

Door Singh .....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 petitioners: Mr.Ashok Sharma, Advocate General

with Mr. Ranjan Sharma, Mr. Vikas Rathore, Ms.Ritta Goswami, Additional

Advocates General and Ms.Seema Sharma, Deputy Advocate General.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice(Oral)

Learned Additional Advocate General seeks leave to

withdraw the review petition on the ground that certain errors have

crept in. Hence, the review petition is dismissed as withdrawn, with

liberty to file a fresh review petition, in accordance with law.

                                                                                                                           ( Ravi Malimath )
                                                                                                                         Acting Chief Justice


                                                                                                                         ( Jyotsna Rewal Dua )
    August 04, 2021                                                                                                            Judge
        (vt)

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