_________________________________________________ vs State Of H.P. & Ors
2023 Latest Caselaw 2811 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 592 of 2023

.

Decided on: 22.03.2023

_________________________________________________ Ram Dass ....Petitioner Versus

State of H.P. & Ors ..Respondents ______________________________________________________________ Coram

The Hon'ble Ms. Justice Sabina, Acting Chief Justice. The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1

___________________________________________________________

For the petitioner : Mr. Parveen Chandel, Advocate.

For the respondents :

Mr. Rakesh Dhaulta, Additional Advocate General for the

respondents.

_______________________________________________________________ Sabina, Acting Chief Justice (Oral)

Learned counsel for the petitioner submits that

he may be permitted to withdraw the petition to enable the

petitioner to avail appropriate remedy available to him as

per law.

2. Ordered accordingly.

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

3. Pending miscellaneous application(s), if any,

.

shall also stand disposed of.

                                         (Sabina)
                                    Acting Chief Justice




    22nd March, 2023
    (Guleria)
                   r           to   (Satyen Vaidya)
                                         Judge