Narain Singh vs State Of H. P. And Others
2021 Latest Caselaw 3254 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWPOA No.6173 of 2019

.

Date of Decision: 26.07.2021

Narain Singh ...Petitioner

Versus

State of H. P. and others ...Respondents

Coram:

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

Whether approved for reporting?1NO

For the petitioner: to __________________________________________________________________ r Ms. Babita Chauhan, Advocate Mr. A. K. Gupta, Advocate.

vice

For the respondents: Mr. Nand Lal Thakur, Additional Advocate General with Mr. Ram Lal Thakur, Deputy Advocate General and Mr. Rajat

Chauhan, Law Officer.

Anoop Chitkara, Judge (Oral).

Learned vice counsel appearing on behalf of the

petitioner on instructions wants to withdraw the present petition.

2. Given above, the petition is dismissed as withdrawn

reserving liberty to file fresh, in case, need so arises in future.

Pending miscellaneous application(s), if any, also stand disposed of.

Anoop Chitkara, Judge 26 July, 2021 (R.Atal)

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