Kuram Dutt vs State Of H.P
2021 Latest Caselaw 643 HP

HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No. 37 of 2021 Decided on: 20.01.2021

.

Kuram Dutt .......Petitioner

Versus

State of H.P ......Respondent

Coram

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 . For the petitioner: Mr. V.S. Chauhan, Senior Advocate with Mr. Vikas Shyam, Advocate.

     For the respondent:                 Mr. Bhupinder Thakur, Mr. Gaurav
                                         Sharma and Ms.   Divya      Sood,

Deputy Advocate Generals with Mr. Rajat Chauhan, Law Officer.

(Through Video Conferencing)

Anoop Chitkara, Vacation Judge (Oral)

After arguing for considerable time, learned counsel

for the petitioner seeks time to withdraw the present petition

with liberty reserved to file afresh. Leave and liberty as sought is

granted. The petition is accordingly dismissed as withdrawn.

     January 20, 2021                                  (Anoop Chitkara)
         (sushma)                                       Vacation Judge

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