Vikram Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 1050 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA

                                                           Cr.M.P(M) No. 38 of 2021




                                                                                .

                                                           Decided on : 10.2.2021

    Vikram Kumar                                                                    .....Petitioner.
                                                Versus





    State of Himachal Pradesh                                                       ....Respondent.
    Coram:
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Vacation Judge.





    Whether approved for reporting?1
    For the Petitioner:                           Mr. Servedaman Rathore, Advocate.

    For the Respondent-State:                     Mr. Hemant Vaid, Additional Advocate
                           r                      General.

                                                  (Through video conferencing).

               Jyotsna Rewal Dua, J (oral)

Status report has been placed on record, which is

perused. Heard. After arguing the matter for a considerable

period, learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to file afresh at an

appropriate stage. Prayer allowed. Accordingly, the petition

stands dismissed as withdrawn with liberty as prayed for.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

    10th February, 2021                                             ( Jyotsna Rewal Dua),
    (priti)                                                            Vacation Judge.

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