Prakash Oraon vs State Of Himachal Pradesh & ...
2023 Latest Caselaw 11276 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA
                           Cr.MMO No.270 of 2023
                                           Date of Decision: 08.08.2023




                                                                         .

    Prakash Oraon                                                    ...Petitioner


                                           Versus





    State of Himachal Pradesh & Another                          .....Respondents

    Coram:





    The Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting?1
    For the Petitioner            :        Mr. Ravi Tagta, Advocate.

    For Respondent No.1 :                  Mr. Jitender Kumar Sharma,

                                           Mr. B.N. Sharma and Mr. Raj
                                           Kumar       Negi,    Additional
                                           Advocates General.


    For Respondent No.2. :                 None.


    Sushil Kukreja, Judge (Oral)

Learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition.

2. Therefore, in view of the submission made by

learned counsel for the petitioner, the present petition is

dismissed, as withdrawn.

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

Pending miscellaneous application(s), if any, also

stands disposed of.

.

(Sushil Kukreja),

Judge.

    August 08, 2023
      (subhash)





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