Hari Bhagat vs State Of H.P. & Others
2021 Latest Caselaw 1796 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA
                                    CWPOA No. 958 of 2019
                                                  Date of decision: 6.3.2021




                                                                                .
    Hari Bhagat                                                             ....Petitioner.





                                         Versus
    State of H.P. & others                                       ...Respondents.





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

    Whether approved for reporting?1





    For the petitioner:                           Mr. Anil Kumar God, Advocate.

    For the respondents:                          Mr. Hemant Vaid Addl. A.G. with
                                                  Vikrant Chandel, Dy. A.G.


    Sureshwar Thakur, Judge (oral):

The learned vice counsel appearing on behalf of the

petitioner seeks permission of this Court to withdraw the instant

writ petition. Permission granted. Accordingly, the instant writ

petition is dismissed as withdrawn. However, liberty reserved to

the petitioner to file a fresh writ petition, if need so arises. All

pending applications, also stand disposed of.

                                                              (Sureshwar Thakur)
        th
    6 March, 2021                                                 Judge
      (kck)

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