Pratap Singh (Deceased) vs State Of Himachal Pradesh
2023 Latest Caselaw 15456 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CMPMO No.319 of 2023
                                                      Decided on: 05.10.2023




                                                                           .

    Pratap Singh (deceased)
    through his wife Smt. Sunita Devi                                  ....Petitioner.
                Versus





    State of Himachal Pradesh                                         .... Respondent.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    For the petitioner     :    Mr.S.D. Gill, Advocate.
    For the Respondent      :   Mr. Rupinder Singh Thakur,
                                Mr. Pushpinder Jaswal, Additional
                          r     Advocate Generals, with Ms. Ranjna
                                Patial, Sumit Sharma, Deputy

                                Advocate Generals and Mr. Rajat
                                Chauhan, Law Officer.

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner prays that as there

is some technical infirmity in the affidavit filed alongwith the

petition, therefore, he may be permitted to withdraw the petition,

but with liberty to file afresh on the same cause.

2. Petition is permitted to be withdrawn, with liberty, a

prayed for. Pending miscellaneous applications, if any, stand

disposed of.

(Ajay Mohan Goel) Judge October 05, 2023 (Rishi)

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