_______________________________________________________ vs State Of Hp
2022 Latest Caselaw 10750 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CRMPM NO. 2592 of 2022

.

Date of Decision: 12.12.2022

_______________________________________________________ Farman Walia .......Petitioner.

                                                 Versus

    State of HP                                ... Respondent.

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the petitioner: Mr. Shanti Swaroop, Advocate.

For the respondent: Mr. Sudhir Bhatnagar, Additional Advocate General _______________________________________________________ Sandeep Sharma, Judge(oral):

Mr. Shanti Swaroop, learned counsel for the petitioner

seeks permission to withdraw the instant petition. Permission granted.

In view of above, the instant petition is dismissed as

withdrawn, so also pending miscellaneous applications, if any.

(Sandeep Sharma), Judge 12th December, 2022 (Guleria)

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