________________________________________________________ vs State Of Himachal Pradesh
2021 Latest Caselaw 786 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr. MP (M) No. 195 of 2021

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Decided on: 1st February, 2021

________________________________________________________ Lachhman ....Petitioner

Versus

State of Himachal Pradesh ....Respondent ________________________________________________________ Coram

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. 1 Whether approved for reporting? ________________________________________________________ For the petitioner: Mr. V.S. Chauhan, Sr. Advocate with r Mr. Ajay K. Chauhan, Advocate. For the respondent: Mr. Rajinder Dogra, Sr. Addl. AG with

Mr. Vikrant Chandel, Dy. AG.

Through Video Conferencing

Anoop Chitkara, Vacation Judge (oral)

The learned counsel for the petitioner seeks

permission to withdraw the instant petition, with liberty

to file the same afresh. Permission granted. Accordingly,

the instant petition is dismissed, as withdrawn, with

liberty, as aforesaid. Pending application(s), if any,

stand(s), disposed of.

(Anoop Chitkara) Vacation Judge 1st February, 2021 (sanjeev/raman)

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