Kamal Singh vs State Of H.P. & Ors
2023 Latest Caselaw 12903 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.6027 of 2023 Decided on: 4th September, 2023 _________________________________________________________________

.

Kamal Singh ....Petitioner

Versus

State of H.P. & Ors ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. Avinash Jaryal, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General

with Mr. Rupinder Singh Thakur & Mr. Varun Chandel, Additional Advocates General, Ms. Seema Sharma, Mr. Sumit Sharma, Deputy

Advocate General.

Jyotsna Rewal Dua, Judge

After arguing for some time, learned counsel for

the petitioner submitted that he is under instructions to

withdraw the present writ petition as the petitioner intends to

represent to the competent authority, for his adjustment.

Accordingly, the petition is dismissed as withdrawn.

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

Pending miscellaneous application(s), if any, also

to stand disposed of.

.

                                                Jyotsna Rewal Dua
                                                      Judge





    September 4, 2023
       R.Atal




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