Ram Lal vs State Of H.P. & Others
2021 Latest Caselaw 1452 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                       CWPOA No. 7683 of 2019

                                                       Date of decision: 26.2.2021




                                                                                   .

    Ram Lal.                                                                     ...Petitioner
                                               Versus
    State of H.P. & others.                                                      ...Respondents.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1





    For the Petitioner:                   Mr.Surender Verma, Advocate.

    For the Respondents:                  Mr.Raju Ram Rahi, Deputy Advocate
                               r          General.

                        Vivek Singh Thakur, Judge (oral)

Learned counsel for the petitioner, under instructions of

petitioner seeks permission of withdraw this petition. As prayed,

present petition is dismissed as withdrawn, along with pending

application(s).

                                                                   (Vivek Singh Thakur),
       th
    26 February, 2021                                                    Judge.
             (Keshav)

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