Daulat Ram vs State Of H.P. & Others
2023 Latest Caselaw 18227 HP

Himachal Pradesh High Court

Daulat Ram vs State Of H.P. & Others on 21 November, 2023

Bench: Vivek Singh Thakur, Sandeep Sharma

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 5319 of 2020




                                                                                          .

                                                            Date of decision: 21.11.2023

    Daulat Ram                                                                               ...Petitioner.





                                                  Versus

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




                                                            of
    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
                                rt
    Hon'ble Mr. Justice Sandeep Sharma, Judge.

    Whether approved for reporting?1

    For the Petitioner.                      Ms.Pallvi Sharma, Advocate, vice Mr.K.B.
                                             Khajuria, Advocate.


    For the Respondents:                     Mr.Anup Rattan, Advocate General with
                                             Ms.Seema   Sharma,  Deputy  Advocate
                                             General.




                        Vivek Singh Thakur, Judge (Oral)

Learned counsel appearing for the petitioner, under

instructions of original counsel Mr.K.B. Khajuria, Advocate seeks permission

to withdraw this petition.

2. Accepting her prayer, petition is dismissed as withdrawn,

alongwith pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

21st November, 2023 (Keshav)

Whether the reporters of the local papers may be allowed to see the Judgment? Yes