Jagdish vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 17455 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.8434 of 2023
                                              Date of Decision : 03.11.2023




                                                                                .

    Jagdish                                                              ...... Petitioner
                                     Versus

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





    Coram:

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                     1
    Whether approved for reporting? No





    For the petitioner           :   Mr. Jagmohan Sharma, Advocate,                              vice
                        r            Mr. Kush Sharma, Advocate.

    For the respondents :            Mr. Anup Rattan, Advocate General with
                                     Ms. Priyanka Chauhan, Deputy Advocate

                                     General.


    Bipin Chander Negi, Judge (oral)

Mr. Jagmohan Sharma, learned counsel, under instructions

received from learned original counsel, seeks permission to withdraw

the present petition.

2. Permission granted. Accordingly, present petition is dismissed

as withdrawn.

3. Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                               ( Bipin Chander Negi)
    November 03, 2023 (KS)                                             Judge


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