Date Of Decision: 3Rd March vs State Of H.P & Ors
2021 Latest Caselaw 1593 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.1244 of 2021.

Date of Decision: 3rd March, 2021. M/s Kanwar & Partners .....Petitioner.

Versus State of H.P & ors. ......Respondents. Coram

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 No

For the petitioner: Mr. Mohan Sharma, Advocate. For the respondents:

r Mr. Ajay Vaidya, Sr. Addl. Advocate General.

Tarlok Singh Chauhan, Judge (oral).

Learned counsel appearing for the petitioner seeks permission

to withdraw the instant petition with liberty to file the same afresh, if need so

arises. Permission granted. Accordingly, the instant petition is dismissed as

withdrawn, with liberty as prayed for. Pending application, if any, also stands

disposed of.

(Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia) 3rd March, 2021. Judge (raman/Bhardwaj)

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