State Of H.P. & Ors vs Ailu Ram & Ors
2023 Latest Caselaw 16933 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CMP.M No.1250/2023 Decided on: 19.10.2023

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State of H.P. & Ors. ....Applicants

Versus Ailu Ram & ors. ....Respondents Coram

The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the applicants : Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocates General.

For the respondent : None

M.S. Ramachandra Rao (Chief Justice)(Oral) On instructions, learned Advocate General seeks

permission to withdraw the present application. Permission granted.

Accordingly, the application is dismissed as withdrawn. Consequently,

the Review petition is also dismissed. Pending miscellaneous

application(s), if any, also stand disposed of.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge 19th October, 2023 (rohit)

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