Vinod Kumar vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 299 HP

Himachal Pradesh High Court

Vinod Kumar vs State Of Himachal Pradesh And Others on 4 January, 2024

              IN THE HIGH COURT OF HIMACHAL PRADESH
                            AT SHIMLA

                                                            CWP No.8621 of 2023
                                                 Decided on: 4th January, 2024




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    Vinod Kumar                                 ....Petitioner
                                               Versus





    State of Himachal Pradesh and others                                 ....Respondents


    Coram




                                                of
    Hon'ble Mr. Justice Ranjan Sharma, Judge
    1 Whether approved for reporting?
                      rt
    For the petitioner:                   Mr. Ashok K. Tyagi, Advocate.
    For the respondents:                  Mr. B.C. Verma, Additional Advocate

                                          General, for respondents No.1 to 3-
                                          State.

    Ranjan Sharma, Judge (Oral)

Mr. Ashok. K Tyagi, learned counsel for the

petitioner, prays for permission to withdraw the present

writ petition, with liberty to file the same with better

particulars. The prayer being innocuous, is not opposed by

the learned State Counsel and is accordingly granted, in the

interests of justice.

2. Accordingly, the present writ petition and all

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

pending application(s) shall stand disposed of, with liberty as

aforesaid.

(Ranjan Sharma)

.

Judge

January 04, 2024 (Bhardwaj)

of rt