Govind Ram vs State Of H.P. & Others
2021 Latest Caselaw 1667 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA
                                    CWPOA No. 6728 of 2020
                                    Decided on 4.3.2021




                                                                                .

    Govind Ram                                                              ....Petitioner.
                                         Versus
    State of H.P. & others                                          ...Respondents.





    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1

    For the petitioner:                           Ms. Ritu Thakur, Advocate, vice Mr.
                                                  A. K. Gupta, Advocate.

    For the respondents:                          Mr. Hemant Vaid & Mr. Ashwani
                                                  Sharma, Addl. A.Gs. with Mr.
                                                  Narender Guleria & Mr. Vikrant


                                                  Chandel Dy. A.G.

    Sureshwar Thakur, J. (oral):

The learned vice counsel for the petitioner seeks

permission of this Court to withdraw the instant writ petition.

Permission granted. Accordingly, the instant writ petition is

dismissed as withdrawn. All pending applications, if any, also stand

disposed of.

                                                              (Sureshwar Thakur)
                                                                    Judge

                                                             (Sandeep Sharma)
        th
    4 March, 2021                                                 Judge
      (kck)

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