Hira Singh Cholata & Anr vs State Of H.P. & Others
2023 Latest Caselaw 2111 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.130 of 2023 Date of Decision: 10.03.2023

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_______________________________________________________

Hira Singh Cholata & Anr. .......Petitioners

Versus

State of H.P. & others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioners:

Ms. Meera Devi, Advocate.

For the Respondents: Mr. Rajan Kahol and Mr. Vishal Panwar,

Additional Advocate Generals, for the respondent-State.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioners seeks

permission to withdraw the present petition. Accordingly, the present

petition is dismissed as withdrawn alongwith pending applications, if

any.

(Sandeep Sharma), Judge March 10,2023

(shankar)

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