Lalit Kumar vs State Of H.P. & Another
2023 Latest Caselaw 18375 HP

Himachal Pradesh High Court

Lalit Kumar vs State Of H.P. & Another on 24 November, 2023

              IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                        CWP No. 7186 of 2023
                                                        Date of Decision: 24.11.2023




                                                                                          .

           Lalit Kumar                                                           .....Petitioner.
                                               Versus
          State of H.P. & another                                           .....Respondents.





         Coram
         Hon'ble Mr. Justice Bipin Chander Negi, Judge.
         Whether approved for reporting?1




                                                             of
         For the petitioner:                  Mr. Onkar Jairath             and       Mr. Anshul
                                              Jairath, Advocates.

         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 submits that

representation submitted by the petitioner has been considered and

rejected by the authority.

2. In view of the aforesaid, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty to avail

appropriate remedy, in accordance with law. Permission granted.

3. Accordingly, present petition is dismissed as withdrawn

with liberty, as prayed for.

Pending miscellaneous application (s), if any, shall also

stand disposed of.

(Bipin Chander Negi) Judge

November 24, 2023 (Nisha)

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

.

of rt