Arun Kumar vs State Of H.P. & Others
2023 Latest Caselaw 18339 HP

Himachal Pradesh High Court

Arun Kumar vs State Of H.P. & Others on 23 November, 2023

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No. 7476 of 2023
                                                       Date of Decision: 23.11.2023




                                                                                         .

           Arun Kumar                                                            .....Petitioner.
                                               Versus
           State of H.P. & others                                           .....Respondents.





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




                                                             of
         Whether approved for reporting?1


          For the petitioner:                 Mr. Ashwani K. Sharma, Advocate.

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

         Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner seeks permission

to withdraw the present petition with liberty to make a

representation before respondent-authority.

2. Permission granted. Accordingly, present petition is

dismissed as withdrawn with liberty, as prayed for. Needful be

done within two weeks. Interim order, if any stands vacated.

Pending miscellaneous application (s), if any, shall

also stand disposed of.

(Bipin Chander Negi) Judge November 23, 2023 (Nisha)

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