Kanwar Singh vs State Of H.P. And Ors
2023 Latest Caselaw 17066 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8060 of 2023




                                                                     .
                                                 Decided on: 20.10.2023





     Kanwar Singh                                                ....Petitioner.





                                         Versus

     State of H.P. and Ors.                                      ...Respondents.

     Coram





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


     For the petitioner          :       Mr. Sandeep K. Pandey,
                                         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. 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.

.

3. Pending miscellaneous application(s), if

any, shall also stand disposed of.

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



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