Ajay Kumar Verma vs State Of H.P. & Others
2021 Latest Caselaw 1303 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH,
                           SHIMLA
                              CWP No.903 of 2021
                              Decided on: 25.02.2021




                                                                          .

    Ajay Kumar Verma                    ......petitioner

                                           Versus





    State of H.P. & others               ...... respondents
    .......................................................................................
    Coram





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No.

    For the petitioner :             Mr. Ramakant Sharma, Advocate.

    For respondents :                Mr. Ashok Sharma, Advocate General
                                     with Mr. Vikas Rathore, Mr. Vinod
                                     Thakur,   Mr. Shiv Pal Manhans,



                                     Additional Advocate Generals,   Mr.
                                     Bhupinder Thakur and Mr. Yudhvir
                                     Thakur, Deputy Advocate General, for




                                     respondents No.1 & 2.





    Tarlok Singh Chauhan, J (Oral)

Learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to file afresh on the

same cause of action, if need so arises. Prayer being innocuous has

not been opposed by learned Additional Advocate General.

Accordingly, the petition stands dismissed as withdrawn with

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

leave and liberty as prayed for. Pending miscellaneous

application(s), if any, shall also stand disposed of.

.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua), Judge February 25, 2021 (rohit)

r to