Dhabe Ram vs The State Of Hp And Others
2021 Latest Caselaw 1742 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWPOA No. 926 of 2019 Decided on: 5.3.2021

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Dhabe Ram ...Petitioner.

Versus The State of HP and others .....Respondents

______________________________________________________ Coram

The Hon'ble Mr. Justice Vivek Singh Thakur

Whether approved for reporting?1

For the petitioner r to : Mr. R.L. Chaudhary, Advocate, along with petitioner present in person.

For respondents : Mr. Rajinder Dogra, Sr. Additional Advocate General.

Vivek Singh Thakur, J. (Oral).

Petitioner seeks permission to withdraw this petition, as

his grievance has been redressed.

In view of statement made by the petitioner, present

petition is dismissed as withdrawn, so also pending miscellaneous

applications, if any.

(Vivek Singh Thakur) Judge 5th March, 2021 (Guleria)

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