Parmeshwar Lal vs State Of H.P. & Ors
2024 Latest Caselaw 595 HP

Himachal Pradesh High Court

Parmeshwar Lal vs State Of H.P. & Ors on 9 January, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.5204/2023.

Date of Decision: 9 th January, 2024. Parmeshwar Lal .....Petitioner.

.

Versus

State of H.P. & ors. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Arun Sehgal, Advocate.

of For the Respondents: Mr. Anup Rattan, Advocate General with Ms. Priyanka Chauhan, Dy. Advocate General. Bipin Chander Negi, Judge (oral).

rt Learned counsel for the petitioner seeks permission to withdraw

the instant petition. Permission granted.

2. Accordingly, present petition is dismissed as withdrawn, so also

the pending application(s), if any.

(Bipin Chander Negi)

Judge

9th January, 2024 (CS)

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