Sh. Balam Kund vs The State Of H.P. And Others
2021 Latest Caselaw 1448 HP

                                                            1




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  CWPOA No. 7678 of 2019





                              Date of Decision: 26.02.2021
______________________________________________________________________





Sh. Balam Kund                                        ....Petitioner.

                                                  Vs.
The State of H.P. and others                                                            .....Respondents.





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the petitioner:                               M/s A. K. Gupta & Babita Kumari,

                                                  Advocates.

For the respondents:                              M/s Sumesh Raj, Dinesh Thakur &
                                                  Sanjeev Sood, Additional Advocate


                                                  Generals, with Ms. Divya Sood, Deputy
                                                  Advocate General.
                                                  (Through Video Conferencing)




Ajay Mohan Goel, Judge (Oral):

Learned counsel for the petitioner submits that she

has instructions to withdraw the petition. Dismissed as withdrawn, so

also pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge February 26, 2021 (bhupender)

1Whether the reporters of the local papers may be allowed to see the Judgment?