Harvinder Singh Rana vs State Of Himachal Pradesh
2021 Latest Caselaw 565 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CRMP(M) No. 2275 of 2020




                                                                        .
                                                    Decided on: 08.01.2021.





      Harvinder Singh Rana                                          ....Petitioner.

                       Versus





      State of Himachal Pradesh                                     ...Respondent.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Mr. P.S. Goverdhan, Advocate.

      For the respondent            :       M/s Somesh Raj, Dinesh Thakur
                                            and Sanjeev Sood, Additional
                                            Advocate Generals with Ms. Divya
                          r                 Sood, Deputy Advocate General.

                                            (Through Video Conference)
      Ajay Mohan Goel, Judge (Oral)

Status report has been filed, which is perused and

taken on record.

After making his submissions for some time, Mr. P.S.

Goverdhan, learned Counsel for the petitioner submits that he has

instructions to withdraw this petition with liberty to approach this

Court afresh at a later stage, if so advised. The petition is

accordingly permitted to be withdrawn, with liberty as prayed for.

                                                             (Ajay Mohan Goel)
      January 08, 2021                                               Judge
          (narender)




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