Rahul Kumar vs State Of H.P. & Others
2024 Latest Caselaw 9739 HP

Himachal Pradesh High Court

Rahul Kumar vs State Of H.P. & Others on 17 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 17.07.2024

.

    Rahul Kumar                              ...Petitioner





                      Versus

    State of H.P. & others                ....Respondents.

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

For the petitioners : Mr. Jeevan Kumar, Advocate.

For respondents. : Mr. Y.P.S. Dhaulta Additional Advocate General, for respondents No.1, 5 & 6.

Mr. Vishwajeet Singh, Advocate, for

respondent No.2.

Ms. Anchal Singh, Advocate vice Mr. Vinod Chauhan, Advocate, for

respondents No.3 & 4.

Jyotsna Rewal Dua , J

Learned counsel for the petitioner seeks permission to

withdraw the present writ petition as the petitioner intends to avail

the remedy as may be available to him in law for redressal of his

grievances. Granting such liberty, the present writ petition is

dismissed as withdrawn. The pending miscellaneous application(s),

if any, also stand disposed of

Jyotsna Rewal Dua Judge July 17, 2024 (rohit)

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