Susheel Kumar vs State Of H.P. & Others
2021 Latest Caselaw 3565 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 3180 of 2019.

Decided on : 4th August, 2021.

.

Susheel Kumar ...Petitioner.

Versus

State of H.P. & others ....Respondents.

Coram:

The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Bhim Raj Sharma, Advocate.

For the Respondents: Mr. Ashwani Sharma, Addl.A.G.

Sureshwar Thakur, Judge (Oral).

Heard. The learned counsel appearing for the

petitioner, upon, instructions received from his client, submits that

the relief(s) claimed in the extant writ petition stand accorded to the

petitioner. Consequently, he seeks permission of this Court to

withdraw the extant writ petition. Permission granted. Accordingly,

the extant writ petition is dismissed as withdrawn. All pending

applications also stand disposed of.

(Sureshwar Thakur) Judge 4th August, 2021.

(jai)

Whether reporters of the local papers may be allowed to see the judgment?