Ram Chand vs State Of H.P. & Ors
2023 Latest Caselaw 16937 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 4358 of 2023. Date of decision: 19th October, 2023.

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Ram Chand ...Petitioner.

Versus State of H.P. & Ors. ....Respondents. Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1

For the Petitioners: Mr. G. R. Palsra, Advocate.

For the Respondents/State: Mr. Anup Rattan, Advocate General with Ms. Priyanka Chauhan, Deputy Advocates General.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner submits that he

may be permitted to withdraw the instant petition with liberty

to approach the competent authority with reasons of his

hardship.

2. Prayer being innocuous is allowed. Accordingly, the

instant petition is dismissed as withdrawn with liberty as

prayed for.

3. Pending miscellaneous application(s), if any, also

stand disposed of.

(Satyen Vaidya) Judge 19th October, 2023.

(jai)

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