Decided On: 20.11.2023 vs The State Of H.P. & Others
2023 Latest Caselaw 18166 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                                CWPOA No.6148 of 2020
                                                                  Decided on: 20.11.2023
    Hari Chand                                                              .... Petitioner
                                                 Versus




                                                                                  .

    The State of H.P. & others                                              .... Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge





    The Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting1 :

    For the Petitioner :                Mr. Prashant Sharma, Advocate.





    For Respondents:                    Mr. Anup Rattan, Advocate General with
                                        Mr. Manoj Chauhan, Additional Advocate
                                        General.

    Vivek Singh Thakur, J (oral)

Learned Additional Advocate General has placed on

record instructions dated 6.11.2022 alongwith affidavit filed by the

petitioner, stating therein that his grievance stands redressed and

he is not interested to pursue the present case.

2. Learned counsel for the petitioner has endorsed the

aforesaid information to be true and correct as per instructions

received by him.

3. In view of the above, present petition is closed and

disposed of being infructuous alongwith pending applications, if any.

                                                                  (Vivek Singh Thakur)
                                                                         Judge


                                                                  (Sandeep Sharma)
    November 20, 2023                                                 Judge
        (shankar)

Whether Reporters of local newspaper are permitted to see the judgment ?