Aniket Sharma vs State Of Himachal Pradesh
2023 Latest Caselaw 17053 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA

                                            Cr.MP(M) No.2697 of 2023




                                                                          .
                                            Date of Decision: 20.10.2023





    Aniket Sharma                                                     ....Petitioner





                                            Versus


    State of Himachal Pradesh                                   .....Respondent





    Coram:
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting?1

    For the Petitioner             :        Ms. Kiran Dhiman, Advocate.

    For the Respondent              :
                               Mr. Jitender Kumar Sharma,
                               Additional Advocate General.
    ________________________________________________


    Sushil Kukreja, Judge (Oral)

The case has been taken up today on the

mention memo. Learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition, with

liberty reserved to avail appropriate remedy in accordance

with law.

2. Hence, the petition is dismissed, as withdrawn,

with liberty, as aforesaid.

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

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

shall also stand disposed of.

(Sushil Kukreja)

.

                                             Judge





    October, 20, 2023
         (subhash)





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