Arjan And Another vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 10243 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                            CWP No. 1256 of 2023
                                        Decided on: July 25, 2023
    _______________________________________________________________




                                                                                .
    Arjan and another                            ...........Petitioners





                                   Versus
    State of Himachal Pradesh and others            ....Respondents
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Kashmir              Singh        Thakur,
                                                  Advocate.

    For the Respondents
                        r                  to
                                           :
                                  Mr. Rajan Kahol, Mr. Vishal
                                  Panwar and Mr. B.C. Verma,
                                  Additional Advocates General
                                  with Mr. Rahul Thakur and Mr.
                                  Ravi Chauhan, Deputy Advocates

                                  General
    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel for the petitioner seeks liberty to

withdraw the petition at this stage, with liberty to file afresh at an

appropriate stage.

2. In view of above, present petition is dismissed as

withdrawn, alongwith all pending applications, with liberty as prayed

for.

(Sandeep Sharma) Judge July 25, 2023 (vikrant)

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