Anil Kumar & Anr vs State Of H.P. & Others
2021 Latest Caselaw 2381 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH,
               SHIMLA
                                             CWP No. 400 of 2021
                                            Decided on: 22.03.2021




                                                                          .
    Anil Kumar & Anr.                                    ...Petitioners.
                            Versus





    State of H.P. & others                            ....Respondents.
    ...................................................................................................
    Coram





    The Hon'ble Mr. Justice L.Narayana Swamy, Chief Justice.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1

    For the petitioners.        :       Mr. Karun Negi, Advocate.

    For respondents
                         r  :


                                        Mr Ashok Sharma, Advocate General, with
                                        Ms. Ritta Goswami & Mr. Adarsh Sharma
                                        Additional Advocates General, for respondents
                                        No.1 & 2.
                                        None for respondent No.3.

                                        Mr. J.L. Bhardwaj, Advocate, for respondent
                                        No.4.
                                        Mr. Ajit Singh Saklani, Advocate, for respondent


                                        No.5.

    L.Narayana Swamy, Chief Justice. (Oral)

Learned counsel for the petitioners seeks permission to withdraw

the present writ petition. Permission granted. Accordingly, the petition is

dismissed as withdrawn reserving liberty to respondent No.4 to seek appropriate

remedy before the appropriate forum. Pending miscellaneous application(s), if

any, also stand disposed of.

( L. Narayana Swamy) Chief Justice

(Jyotsna Rewal Dua) Judge

22nd March, 2021(Rohit)

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

.