Decided On: October 12 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 16263 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 5557 of 2023
                                          Decided on: October 12, 2023
    ________________________________________________________
    Bhagat Singh                                     ........... Petitioner




                                                                                .
                                   Versus





    State of Himachal Pradesh and others                .. Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Dheeraj Kanwar, Advocate.

    For the respondents                    :
                                  Mr. Anoop Rattan, Advocate General
                                  with Mr. Rajan Kahol, Mr. Vishal





                                  Panwar and       Mr. B.C. Verma,
                                  Additional Advocates General & Mr.
                                  Ravi Chauhan & Ms. Sunaina,
                                  Deputy Advocates General, for
                                  respondent No.1.
                        r         Mr. Shyam Singh, Advocate, for

                                  respondents Nos .2 and 3.
    ________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel for the petitioner seeks permission to

withdraw the present petition, with liberty to file afresh, at an

appropriate stage, if so required and desired. Ordered accordingly.

(Sandeep Sharma) Judge

October 12, 2023 Vikrant

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