Dushal Singh vs State Of H.P. & Others
2021 Latest Caselaw 1743 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH,
                 SHIMLA
                           CWPOA No.4487 of 2020
                           Decided on: 05.03.2021




                                                                          .

    Dushal SIngh                        ...Petitioner.

                                             Versus





    State of H.P. & others        ....Respondents.
    .........................................................................................
    Coram
    Ms. Jyotsna Rewal Dua, Judge.





    Whether approved for reporting?1

    For the petitioner:                      Mr. Maan Singh, Advocate.

    For the respondents:                     Mr. Anil Jaswal, Additional

                                             Advocate General with Mr. Amit
                                             Dhumal,     Deputy    Advocate
                                             General and Mr. Manoj Bagga,
                                             Assistant Advocate General.



    Jyotsna Rewal Dua, J (Oral)

Learned counsel for the petitioner submits that he

is under instructions to withdraw the present writ petition with

liberty to take appropriate recourse for redressal of his

grievance. Prayer being innocuous has not been opposed by

learned Additional Advocate General. Accordingly, the petition

stands dismissed as withdrawn with leave and liberty as prayed

for. In case such a recourse is adopted by the petitioner then the

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

competent Court/Forum shall sympathetically consider

condoning time period spent by the petitioner in pursuing the

.

instant lis. Pending miscellaneous application(s), if any, shall

also stand disposed of.

                                                   Jyotsna Rewal Dua
                                                        Judge
    05th March, 2021
       (rohit)




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