Rujgari Ram vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 16239 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                Execution Petition No.283 of 2023
                                                Date of Decision : 12.10.2023




                                                                                 .
    Rujgari Ram                                                           ...... Petitioner





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





    Coram:

    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                      1
    Whether approved for reporting?





    For the Petitioner          :         Ms. Babita Chauhan, Advocate, vice Mr. A.K.
                                          Gupta, Advocate.
    For the Respondents :                 Mr. Anup Rattan, Advocate General                       with
                         r                Mr. Ramakant Sharma, Additional Advocate
                                          General.

    Vivek Singh Thakur, Judge (oral)

As prayed, in the interest of justice, present petition is permitted

to be withdrawn, as not pressed at this stage, with liberty to file afresh

on the same cause of action with better particulars.

Accordingly, petition is disposed of as withdrawn, so also,

pending miscellaneous application(s), if any.

                                                                ( Vivek Singh Thakur)
                                                                       Judge



                                                               ( Bipin Chander Negi)
    October 12, 2023 (KS)                                               Judge



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