Subhash Kumar vs State Of Himachal Pradesh And Another
2023 Latest Caselaw 18396 HP

Himachal Pradesh High Court

Subhash Kumar vs State Of Himachal Pradesh And Another on 24 November, 2023

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.8088 of 2023
                                              Date of Decision : 24.11.2023




                                                                                .
    Subhash Kumar                                                        ...... Petitioner





                                     Versus
    State of Himachal Pradesh and another                                ......Respondents





    Coram:

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                     1
    Whether approved for reporting? No




                                                   of
    For the petitioner     :         Ms. Pallvi, Advocate, vice Mr. Kul Bhushan
                                     Khajuria, Advocate.
    For the respondents :            Mr. Anup Rattan, Advocate General with
                       rt            Mr. Gautam Sood, Deputy Advocate General.

    Bipin Chander Negi, Judge (oral)

Learned Deputy Advocate General has placed on record

communication dated 22.11.2023. Copy whereof has been supplied to

learned counsel for the petitioner. The same is taken on record.

2. In view of above, learned counsel for the petitioner seeks

permission to withdraw the present petition as nothing survives to be

adjudicated in this matter.

3. Permission granted.

4. Accordingly present petition is disposed of as withdrawn, so also,

pending miscellaneous application(s), if any.

                                                               ( Bipin Chander Negi)
    November 24, 2023 (KS)                                             Judge

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