Dhanveer Singh vs State Of H.P. & Others
2023 Latest Caselaw 13546 HP

                                                   1




                 IN THE HIGH COURT OF HIMACHAL PRADESH
                                 SHIMLA

                                       CWPOA No. 5663 of 2020




                                                                              .
                                       Date of Decision: September 13, 2023





    Dhanveer Singh                                                               ...Petitioner

                                                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:                Ms. Babita, Advocate vice Mr. A.K. Gupta,
                         r             Advocate.

    For the Respondents:               Mr. Anup Rattan, Advocate General with
                                       Mr.Baldev  Negi,  Additional Advocate

                                       General.

    Vivek Singh Thakur, J (oral)

Ms. Babita, Advocate, under instructions of learned original

counsel for petitioner Mr.A.K. Gupta, Advocate, seeks permission to

withdraw this petition.

Accepting her prayer, petition is dismissed as withdrawn. All

pending miscellaneous application(s), if any, also stand disposed of

accordingly.

(Vivek Singh Thakur), Judge.

    September 13, 2023                                           (Bipin Chander Negi)
           (ms)                                                         Judge

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