__________________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1837 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.979 of 2018




                                                                            .
                                  Decided on: 8th March, 2021





    __________________________________________________________________
    Bhushan Thakur
                                                                                ....Petitioner
                                      Versus





    State of Himachal Pradesh and others
                                                                        ......Respondents
    __________________________________________________________________
    Coram





    Hon'ble Mr. Justice Ravi Malimath, Judge
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    1 Whether    approved for reporting?
    ______________________________________________________

    For the petitioner:                  Mr. R.K. Bawa, Senior Advocate, with
                                         Mr. Ajay Kumar Sharma, Advocate.
    For the respondents:                 Mr. R.S. Dogra, Senior Additional
                                         Advocate General, with Mr.Ranjan



                                         Sharma, Mr. Anil Jaswal, Additional
                                         Advocates General and Mr. R.P. Singh,
                                         Deputy    Advocate     General,   for




                                         respondents No.1 to 6.
                                         Mr. Tara Singh Chauhan, Advocate,





                                         for respondent No.7.
                                         Mr. Naresh K. Gupta, Advocate, for
                                         respondent No.8.





    Ravi Malimath, Judge.                    (Oral)

Petitioner's counsel seeks permission to withdraw

the petition.

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

2. In view of the submission made, the writ petition

is dismissed as withdrawn. Pending miscellaneous

.

application is disposed off accordingly.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge

March 08, 2021 (TM/ V.Himalvi)