Chander Sekhar vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 805 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No. 631 of 2021

Date of Decision : February 3, 2021

Chander Sekhar ...Petitioner.

Versus State of Himachal Pradesh & others ...Respondents.

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 No. For the petitioner : Mr. Mandeep Chandel, Advocate.

For the respondent : Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Anil

Jaswal, Addl. AG & Mr. Vikrant Chandel, Dy. AG, for respondents No. 1 and 2.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Anoop Chitkara, Vacation Judge. (Oral)

Instructions are placed on record. After arguing for

considerable time, learned counsel for the petitioner

submits that he may be permitted to withdrawn the writ

petition with liberty reserved to make a representation

before the authorities concerned. Such request is

innocuous and as such not opposed by the State.

In view of the above, the writ petition is disposed of

as withdrawn, with liberty as prayed for. Pending

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

miscellaneous applications, if any, also stand disposed of

accordingly.

.

(Anoop Chitkara), Vacation Judge.

    February 3 , 2021 (PK)





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