Dev Raj vs State Of H.P. & Ors
2021 Latest Caselaw 2162 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 1630 of 2021




                                                                        .
                                          Date of decision: 16.03.2021.





    Dev Raj                                                       .....Petitioner.
                                   Versus





    State of H.P. & Ors.                                       .....Respondents.

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





    Whether approved for reporting? 1     No.



    For the Petitioner       :            Mr. Vinod Chauhan, Advocate.

    For the Respondents:                   Mr. Ashok Sharma, A. G. with Mr.
                              r            Vinod Thakur, Mr. Vikas Rathore, Mr.
                                           Shiv Pal Manhans, Addl. A.Gs., Mr. J.

                                           S. Guleria and Mr. Bhupinder Thakur,
                                           Dy. A.Gs. for respondents No. 1 and
                                           2.



    Tarlok Singh Chauhan, Judge (Oral)

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw this petition. Prayer

being innocuous is allowed.

2. Accordingly, the petition is disposed of as withdrawn,

so also pending application(s), if any.

(Tarlok Singh Chauhan) Judge

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

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