Ramesh Kumar vs State Of H.P & Ors
2021 Latest Caselaw 1215 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 5512 of 2020.

Date of Decision: 23rd February, 2021.

.

Ramesh Kumar .....Petitioner.

Versus

State of H.P & ors. ......Respondents. 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. Naresh K. Sharma, Advocate.

For the respondents: Mr. Hemant Vaid and Mr. Ashwani Sharma,

Addl. AGs with Mr. Vikrant Chandel and Mr. Narender Guleria, Dy. AGs for the respondents.

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as withdrawn. All pending applications stand disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia)

23rd February, 2021. Judge (raman/virender)

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