Tilak Singh vs State Of Hp And Others
2021 Latest Caselaw 3642 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 2242 of 2019




                                                                        .
                                          Date of decision: 05.08.2021.





    Tilak Singh                                       .....Petitioner.

                                   Versus





    State of HP and others.
                                                             .....Respondents.


    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1            No.
    For the Petitioner       :            Mr. Goldy Kumar, Advocate vice
                                          Mr. Sat Prakash, Advocate.

    For the Respondents:                   Mr. Ashok Sharma, Advocate General with

                                           Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr.
                                           Shiv Pal Manhans, Additional Advocate
                                           Generals and Mr. Bhupinder Thakur, Deputy
                                           Advocate General.


                                           (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, under instructions,

submits that he does not want to press this petition. Accordingly, the

instant writ petition is dismissed as not pressed. Pending

miscellaneous applications, if any, also stand disposed of.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 5th August, 2021.

(Guleria)

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