Cwp No.3858/2019 vs State Of H.P. & Ors
2023 Latest Caselaw 17971 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.3858/2019.

Date of Decision: 10th November, 2023. Kirpa Ram .....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: Ms. Archna Dutt, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate Geneal with Ms. Priyanka Chauhan, Dy. Advocate General, for respondents No.1 to 3.

Mr. Lokender Paul Thakur, Senior Panel Counsel, for respondent No.4.

Bipin Chander Negi, Judge (oral).

Learned counsel for the petitioner seeks permission to withdraw

the instant petition. Permission granted.

2. Accordingly, present petition is dismissed as withdrawn, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge

10th November, 2023

(CS)

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