Harish Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 1031 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

Cr.MP(M) No. 290 of 2021

Date of decision: February 09, 2021.

Harish Kumar ......Petitioner.

Versus State of Himachal Pradesh .....Respondent.

Coram

Ms. Justice Jyotsna Rewal Dua, Vacation Judge.

Whether approved for reporting? 1

For the petitioner : Ms. Hem Kanta Kaushal, Advocate.

For the respondent : Mr. Hemant Vaid, Mr. Arvind Sharma, Addl. AGs with Mr. R.R. Rahi, Dy. AG.

(Through Video Conferencing).

Jyotsna Rewal Dua, Vacation Judge (Oral)

Learned Counsel for the petitioner submits that due

to some technical mistakes in the petition, she may be allowed to

withdraw this petition with liberty to file afresh. Prayer not

opposed. The petition is dismissed as withdrawn with liberty to

file afresh.

Jyotsna Rewal Dua Vacation Judge

February 09, 2021 ( vs)

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