Date Of Decision: 22Nd February vs State Of H.P & Anr
2021 Latest Caselaw 1175 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 647 of 2021 Date of Decision: 22nd February, 2021 Sandeep Kumar .....Petitioner Versus State of H.P & anr. ......Respondents.

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Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Mr. Dinender Panwar, Advocate.

For the respondents: Mr. Ashwani Sharma, Addl. AG, for respondent No. 1.

Ms. Reeta Thakur, Advocate, for respondent No.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

The learned counsel, for the writ petitioner, seeks

permission of this Court, to, withdraw the extant writ petition.

Permission granted. Accordingly, the extant writ petition is dismissed,

as withdrawn. However, liberty reserved to the writ petitioner to seek

appropriate remedy, before the appropriate Court of law. All pending

applications stand disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 22nd February, 2021. Judge (raman/CS)

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