Sh. Relu Ram And Others vs The State Of H.P. And Others
2021 Latest Caselaw 1555 HP

                                                            1




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  CWPOA No. 7756 of 2019





                              Date of Decision: 02.03.2021
______________________________________________________________________





Sh. Relu Ram and others                               ....Petitioners.

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





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1                                No.

For the petitioner:                               M/s A. K. Gupta & Babita Kumari,

                                                  Advocates.

For the respondents:                              M/s Sumesh Raj, Dinesh Thakur &
                                                  Sanjeev Sood, Additional Advocate


                                                  Generals, with Ms. Divya Sood, Deputy
                                                  Advocate General.

Ajay Mohan Goel, Judge (Oral):

Learned counsel for the petitioner submits that she

has instructions to withdraw the petition. Dismissed as withdrawn, so

also pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge March 02, 2021 (bhupender)

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