Arun Kumar And Others vs State Of H.P. & Others
2023 Latest Caselaw 12999 HP

                                                   1




                 IN THE HIGH COURT OF HIMACHAL PRADESH
                                 SHIMLA

                                       CWPOA No. 5124 of 2020




                                                                              .
                                       Date of Decision: September 05, 2023





    Arun Kumar and others                                                        ...Petitioners

                                                Versus





    State of H.P. & others                                                 .....Respondents.
    Coram:
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr.Justice Bipin Chander Negi, Judge.





    Whether approved for reporting?1

    For the Petitioner:                None.

    For the Respondents:               Mr. Anup Rattan, Advocate General with
                         r             Mr.Arsh Rattan, Deputy Advocate General.

    Vivek Singh Thakur, J (oral)

On 7th August, 2023 also, there was no representation on

behalf of the petitioner. On that day, Mr. Anil Kumar God, Advocate, who

had filed the petition, had informed that petitioner has taken away the

brief from him.

2 Thereafter, matter was adjourned for today. Today, for non-

representation of petitioner, it appears that petitioners are not interested

in pursuing the petition.

Accordingly, petition is dismissed for non-prosecution as well

as in default including all pending miscellaneous application(s), if any.

(Vivek Singh Thakur), Judge.

    September 05, 2023                                           (Bipin Chander Negi)
           (ms)                                                         Judge

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