Date Of Decision: 06.08.202 vs State Of H.P. And Others
2021 Latest Caselaw 3747 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                             Ex.PT No.      :  96 of 2021





                             Date of Decision: 06.08.2021
__________________________________________________________
 Khem Chand





                                                      .....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:                       Mr. A.K. Gupta, Advocate.

For the respondents:                      Mr. Hemanshu Misra, Additional Advocate
                                          General.



                                          (Through Video Conferencing)

Satyen Vaidya, Judge (Oral)

The counsel for the petitioner states that the petitioner intends to

withdraw the present petition with liberty to avail appropriate remedy in

accordance with law. Prayer allowed.

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 Accordingly, the instant petition is dismissed as withdrawn with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)

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