Amrik Singh vs State Of H.P. And Others
2023 Latest Caselaw 15936 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.8785 of 2022 Date of Decision: 10.10.2023 __________________________________________________________

.

    Amrik Singh                                            .......Petitioner





                                                     Versus
    State of H.P. and others                             ... Respondents

__________________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Bonit Thakur, Advocate. For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.

B.C.Verma, Additional Advocate Generals with Mr. Ravi Chauhan and Ms. Sunaina, Deputy Advocate Generals.

_________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks permission

to withdraw the present petition with liberty to file afresh at appropriate

stage, if required and desired. Learned Additional Advocate General states

that he is not averse to aforesaid request, but before the petition is ordered

to be dismissed as withdrawn, petitioner may be directed to deposit the

costs in terms of order dated 8.09.2023. Learned counsel representing the

petitioner states that cost in terms of order dated 8.09.2023 shall be

deposited during the course of the day.

2. In view of the above, the present petition is dismissed as

withdrawn with liberty, as prayed for.

(Sandeep Sharma), Judge October 10,2023 (shankar)

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