Hari Dass vs State Of H.P. And Others
2021 Latest Caselaw 2245 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CWP No. 1266 of 2021




                                                                        .
                                                    Decided on: 17.03.2021.





      Hari Dass                                                     ....Petitioner.

                       Versus





      State of H.P. and others                                      ...Respondents.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Ms. Ruchi Kumari, Advocate vice
                                 Mr. Vasu Sood, Advocate.

      For the respondents           :       Mr. Dinesh Thakur, Additional
                                            Advocate General.

      Ajay Mohan Goel, Judge (Oral)

This petition has been listed today on a mention made

on behalf of the petitioner on the ground that the petitioner wants

to withdraw the petition.

Learned Counsel appearing for the petitioner submits

that the petitioner has instructed her to withdraw this petition.

Accordingly, she prays that she may be permitted to withdraw this

petition. The petition is accordingly permitted to be withdrawn.

Pending miscellaneous application(s), if any, also stand disposed of

accordingly.

                                                     (Ajay Mohan Goel)
      March 17, 2021                                           Judge
          (narender)




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