Pyar Singh vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 2003 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWPOA No. 102 of 2020 Decided on: 10.03.2021

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Pyar Singh ..... Petitioner Versus State of Himachal Pradesh & others ......Respondents

_______________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting? No. _______________________________________________________________ For the petitioner: Mr. Arush Matlotia, Advocate. For the respondents: Mr. Ashok Sharma, Advocate r General with Mr. Vinod Thakur,

Mr. Shiv Pal Manhans, Addl.

AGs, Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy. AGs.

Tarlok Singh Chauhan, Judge(oral)

Learned counsel for the petitioner states that he

is under instructions not to press the instant petition.

Consequently, the instant petition is dismissed, as not

pressed.

Pending application(s), if any, stand(s) disposed

of.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 10, 2021 (raman/cs)

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