Surender Kumar vs State Of H.P. & Others
2021 Latest Caselaw 1497 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWPOA No.7063 of 2020.

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Date of Decision : March 01, 2021.

Surender Kumar ...Petitioner.

Versus

State of H.P. & Others ...Respondents. Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice

The Hon'ble Mr. Justice Anoop Chitkara, Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Amar Dev Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, A.G. with Mr.

Adarsh Sharma & Ms. Rita Goswami, Addl. A.Gs., for respondents No.1 &

Mr. Rajesh Kumar, Advocate for

respondent No.3.

L. Narayana Swamy, Chief Justice (oral).

Learned counsel for the petitioner, on instructions, seeks

permission to withdraw the present petition. Permission granted. The

petition is accordingly dismissed as withdrawn. Pending application(s),

if any, are closed.

(L. Narayana Swamy) Chief Justice.

(Anoop Chitkara), Judge March 01, 2021 (ps)

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