Viney Thakur vs State Of H.P. And Others
2021 Latest Caselaw 3734 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .

                           CWPOA No.       : 5956 of 2019
                           Date of Decision: 06.08.2021
__________________________________________________________





Viney Thakur                                   .....petitioner
                    Vs.

State of H.P. and others
                                              .....Respondents





___________________________________________________________
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge

Whether approved for reporting?1

For the petitioner:                       Ms.     Vijay Kumar, Advocate, for the
                                          petitioner.

For the respondent:                       Mr. Hemanshu Misra Additional


                                          Advocate    General   with   &     Mr.
                                          Bhupinder Thakur, Deputy Advocate
                                          General for the respondents No.1 to 4.




                                          Mr. G.R. Palsra, Advocate, for respondent
                                          No.5.





                                          (Through Video Conferencing)





Satyen Vaidya, Judge (Oral)

After hearing for some time, learned counsel appearing

for the petitioner states that he is under instructions to withdraw

the petition at this stage with liberty to file the same afresh.

Allowed.

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

2. Accordingly, the instant petition is dismissed as

withdrawn with liberty as prayed for. Pending application(s), if any,

.

also stands disposed of.

(Satyen Vaidya) Judge 06th August, 2020

(tarun)