Cwp No.5556/2023 vs State Of H.P & Ors
2023 Latest Caselaw 17884 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.5556/2023.

Date of Decision: 9 th November, 2023. Kamlesh Kumar .....Petitioner.

.

Versus

State of H.P & ors. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Dheeraj Kanwar, Advocate.

For the Respondents: Mr.Y.P.S. Dhaulta, Addl. Advocate General, for respondent No.1.

Ms. Sunita Sharma, Sr. Advocate with Mr. Dhanajay Sharma, Advocate, for respondents No.2 to 4.

Bipin Chander Negi, Judge (oral).

Learned counsel for the petitioner seeks permission to

withdraw the instant petition with liberty to file afresh. The prayer being

innocuous is allowed.

2. Consequently, the instant petition is dismissed as withdrawn

with liberty as prayed for, so also pending applications, if any.

(Bipin Chander Negi) Judge

9th November, 2023 (CS)

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