Shiv Kumar vs State Of H.P & Another
2022 Latest Caselaw 11561 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                 CWP No. 8836 of 2022
                           Decided on: 26th December, 2022
    ____________________________________________________




                                                                          .
    Shiv Kumar                                      ....Petitioner.





                              Versus
    State of H.P & another                          Respondents.
    _____________________________________________________
    Coram





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





    For the petitioner:                        Mr. Dinesh Bhanot, Advocate.
    For the respondents:                       Mr. Adarsh K. Sharma, Additional
                                               Advocate General for respondent No.1.

                                               Mr. Naresh K. Sharma, Advocate, for

                                               respondent No.2.

    A.A. Sayed, Chief Justice (oral)

Inasmuch as the petition is bereft of material particulars,

learned counsel for the petitioner seeks leave to withdraw the petition

with liberty to file a fresh petition. The petition is allowed to be

withdrawn with liberty, as prayed.

2. The petition to stand disposed of accordingly alongwith

pending miscellaneous applications, if any.

                                                                     (A.A. Sayed)
                                                                     Chief Justice


    26th December, 2022                                          (Jyotsna Rewal Dua)
    (priti)                                                            Judge

Whether reporters of Local Papers may be allowed to see the judgment?