Decided On 16.3.202 vs State Of Himachal Pradesh And Ors
2021 Latest Caselaw 2155 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             CWP No. 1626 of 2021
                                             Decided on 16.3.2021
    Gian Chand                                                          ....Petitioner.




                                                                          .

                        Versus

    State of Himachal Pradesh and ors.                                 ... Respondents.
    ................................................................................................





    Coram

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





    Whether approved for reporting?1

    For the petitioner     r       : Mr. Ashok Kumar, Advocate.

    For respondents                : M/s. Vinod Thakur & Vikas Rathour Addl.

                                     Advocates General with Mr. J.S. Guleria
                                     Dy. Advocate General for respondents
                                     No.1 to 3.

                                     None for respondent No.4.



    Tarlok Singh Chauhan, J.(Oral)

After arguing for some time, learned counsel for

the petitioner seeks permission to withdraw this petition.

Prayer allowed. Accordingly, the instant writ petition is

dismissed as withdrawn, so also pending miscellaneous

applications, if any.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge 16th March, 2021 (Guleria)

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