Decided On: 27Th December vs State Of H.P. & Others
2022 Latest Caselaw 11629 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.8310 of 2022
                              Decided on: 27th December, 2022
    ____________________________________________________________
    Gurbachan Singh Rana                            .....Petitioner




                                                                         .
                                              Versus





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





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





    ______________________________________________________
    For the petitioner:                       Mr. Varun Thakur and
                                              Mr. Aakash Thakur, Advocates.
    For the respondents:                      Mr. Adarsh Sharma, Additional
                      r                       Advocate General, for respondent
                                              Nos.1, 3 and 4.

                                              None for respondent No.2.
    A.A. Sayed, Chief Justice (Oral)

After arguing for some time, the learned counsel

for the petitioner seeks leave to withdraw the petition. The

petition is allowed to be withdrawn and to stand disposed of.

Pending miscellaneous application(s), if any, also to stand

disposed of.

                                                                (A.A. Sayed)
                                                                Chief Justice


                                                           (Jyotsna Rewal Dua)
    December 27, 2022                                            Judge
             Mukesh

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