______________________________________________________________ vs State Of Himachal Pradesh
2023 Latest Caselaw 1240 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

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CWP No. 8177 of 2022 Decided on: 01.02.2023

______________________________________________________________ Anil Kumar ....Petitioner

Versus

State of Himachal Pradesh ...Respondent _

Coram The Hon'ble Mr. Justice Sushil Kukreja, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate.

For the respondent : Mr. Baldev Negi and Mr. Pushpender Singh Jaswal, Addl. AGs.

Sushil Kukreja, Vacation Judge (oral)

At this stage, learned Senior Counsel for the

petitioner states that he wants to withdraw the present

petition.

2. Therefore, in view of the statement made by

learned Senior Counsel for the petitioner, the present

petition is dismissed, as withdrawn.

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

Pending application(s), if any, shall also stands

.

disposed of.

                                                     ( Sushil Kukreja )
    1st
          February, 2023                              Vacation Judge
            (raman)




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