Decided On: 10.05.2023 vs State Of H.P. & Ors
2023 Latest Caselaw 5572 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

                                                  CWP No. 5036 of 2021





                                                  Decided on: 10.05.2023
    Shiv Kumar                                                    ...Petitioner
                                         Versus





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

    Coram:

Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice .

Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting? 1 No For the Petitioner : Mr. Ravinder Singh Chandel, Advocate.

For the Respondents : Mr. Ramakant Sharma, Ms. Sharmila

Patial, Addl. A.Gs., with Ms. Priyanka

Chauhan, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.

Tarlok Singh Chauhan, A.C.J. (Oral)

Learned counsel for the petitioner states that he is

under instructions not to press the instant petition. His statement

is taken on record.

2. Accordingly, the instant petition is dismissed as not

pressed, so also pending applications, if any.

(Tarlok Singh Chauhan) Acting Chief Justice

(Virender Singh) 10th May, 2023 Judge (sanjeev)

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