Vijay Kumar vs State Of Himachal Pradesh & Anr
2021 Latest Caselaw 1064 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

Cr.MP(M) No. 289 of 2021

Date of decision: February 11, 2021.

Vijay Kumar ......Petitioner.

Versus State of Himachal Pradesh & anr. .....Respondents.

Coram

Ms. Justice Jyotsna Rewal Dua, Vacation Judge.

Whether approved for reporting?1

For the petitioner : Mr. Mohan Sharma, Advocate.

For the respondents : Mr. Hemant Vaid, Addl. AG

with Mr. R.R. Rahi, Dy. AG.

(Through Video Conferencing).

Jyotsna Rewal Dua, Vacation Judge (Oral)

Status report has been placed on record, which is

perused. After arguing the matter for considerable period,

learned Counsel for the petitioner seeks permission to withdraw

the petition with liberty to file afresh. Prayer is allowed. Petition

is dismissed as withdrawn with leave and liberty, as prayed for.

Jyotsna Rewal Dua Vacation Judge

February 11, 2021 (vs)

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