Atul Kumar vs State Of H.P
2021 Latest Caselaw 736 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No. 173 of 2021 Decided on: 29.01.2021 __________________________________________________________________

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    Atul Kumar                                          ....Petitioner





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

__________________________________________________________________

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. 1 Whether approved for reporting? ______________________________________________________ For the petitioner: Mr. Manoj Pathak, Advocate.

For the respondent/State: Mr. Ajay Vaidya, Sr. Additional Advocate General with Mr. Sudhir Bhatnagar, Additional Advocate General and M/s Seema Sharma, r Narinder Singh Thakur & Mr. Kamal Kant, Deputy Advocates General and

Manoj Bagga, Assistant Advocate General.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge. (oral)

After arguing the case for some time, learned counsel

for the petitioner seeks permission to withdraw the present

petition. Request not opposed. Permission granted.

2. In view of the above, the present petition is dismissed

as withdrawn, so also pending miscellaneous application, if any.

(Anoop Chitkara) Vacation Judge

29th January, 2021 (tarun)

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