Dr. Vishwa Nath Sharma vs State Of H.P. And Others
2023 Latest Caselaw 16918 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.3343 of 2019 Date of Decision: 19.10.2023

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_______________________________________________________

Dr. Vishwa Nath Sharma .......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:

r to Mr. Rahul Thakur, Advocate vice Mr. Parav Sharma, 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, on

instructions, states that on account of subsequent development

petitioner is not willing to prosecute the case and as such, he may be

permitted to withdraw the present petition.

2. Ordered accordingly.

(Sandeep Sharma), Judge October 19,2023 (shankar)

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