Madhu Sharma vs State Of H.P. & Ors
2023 Latest Caselaw 15238 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 6012 of 2023.

Date of decision: 3rd October, 2023.

.

Madhu Sharma ...Petitioner.

Versus State of H.P. & Ors. ....Respondents.

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Yudhbir Singh Thakur, Advocate.

For respondents No.1 to 3: Ms. Priyanka Chauhan, Deputy Advocates General.

For respondent No.4: Mr. Surender Saklani, Advocate.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner seeks

permission of this Court to withdraw the instant petition with

liberty to represent before the respondent/competent

authority.

2. Prayer being innocuous is allowed. Accordingly,

the instant petition is dismissed as withdrawn with liberty as

prayed for. Pending miscellaneous application(s), if any, also

stand disposed of.

(Satyen Vaidya) Judge 3rd October, 2023.

(jai)

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