Decided On:05.08.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3639 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4342 of 2021 Decided on:05.08.2021 Tek Singh ..........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. Naveen K. Bhardwaj, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma & Mr. Vikas Rathore, Additional Advocate Generals and Ms. Seema r Sharma, Dy. Advocate General, for

respondents No.1 to 3/State.

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

Petitioner's counsel seeks leave to withdraw this

petition. His submission is placed on record. Hence, the writ

petition is dismissed as withdrawn. Pending miscellaneous

applications are disposed off.

                                                               ( Ravi Malimath )
                                                             Acting Chief Justice




                                                             ( Jyotsna Rewal Dua )
          August 05, 2021                                          Judge
            (Yashwant)

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