Rajmal vs State Of H.P. & Ors
2024 Latest Caselaw 10985 HP

Himachal Pradesh High Court

Rajmal vs State Of H.P. & Ors on 2 August, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7682 of 2024 Date of decision: 02.08.2024

.

    Rajmal.                                                               ...Petitioner.





                                   Versus
    State of H.P. & Ors.                                             ...Respondents.





    Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. T.S. Chauhan, Advocate.

For the respondents : Mr. L.N. Sharma, Additional r Advocate General, for respondents-State.

Jyotsna Rewal Dua, Judge

The contents of the petition do not match with the

relief prayed for, and there is no co-relation between the

main relief prayed for in the petition and the documents

placed on record.

2. Confronted with the above, learned counsel for

the petitioner sought permission to withdraw the present

petition with liberty to file afresh after incorporating proper

particulars, grounds, prayer and documents. The prayer is

accepted. The petition is dismissed as withdrawn with liberty

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

as prayed for. Pending miscellaneous application(s), if any,

shall also stand disposed of.

.

                                             Jyotsna Rewal Dua





    2nd August, 2024                               Judge
       (Pardeep)





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