Date Of Decision: 6Th August vs State Of Himachal Pradesh
2021 Latest Caselaw 3751 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

Cr. Revision No.489 of 2019

Date of Decision: 6th August, 2021 Manish Kumar ...Petitioner.

Versus

State of Himachal Pradesh ...Respondent. Coram The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the petitioner: Mr. Vinod Gupta, Advocate. (Through Video Conferencing) For the respondent:

r Mr. Arvind Sharma, Mr. P.K. Bhatti, Addl.

Advocate Generals, Mr. Amit Kumar Dhumal, Dy. Advocate General and Mr. Manoj Bagga, Assistant Advocate General.

Chander Bhusan Barowalia, Judge (oral).

Learned counsel appearing on behalf of the petitioner states

that he is under instructions not to press the instant petition. His statement

is taken on record. Consequently, the instant petition is dismissed, as not

pressed. Records be sent back forthwith.

Pending application(s), if any, stand(s), disposed of.

(Chander Bhusan Barowalia) 6th August, 2021. Judge (CS)

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