Hem Raj vs State Of H.P. And Anr
2023 Latest Caselaw 17065 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8066 of 2023




                                                                     .
                                                 Decided on: 20.10.2023





     Hem Raj.                                    ....Petitioner.





                                         Versus

     State of H.P. and Anr..                                     ...Respondents.

     Coram





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


     For the petitioner          :       Mr. Parv Sharma, Advocate.

     For the respondents         :       Mr. Y.P.S. Dhaulta and Mr.
                                         Pratush    Sharma,  Additional
                                         Advocate Generals, with    Ms.



                                         Priyanka Chauhan, Mr. Gautam
                                         Sood and Mr. Rahul    Thakur,
                                         Deputy Advocate Generals






     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner seeks

permission to withdraw the instant petition with

liberty to approach the competent authority for the

redressal of his grievance, if any. Prayer being

innocuous is allowed.

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

2. Petitioner is permitted to withdraw the

instant petition with liberty as prayed.

.

3. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)
    20th October, 2023                            Judge
         (sushma)



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