Chura Mani vs State Of H.P. & Ors
2024 Latest Caselaw 16474 HP

Himachal Pradesh High Court

Chura Mani vs State Of H.P. & Ors on 4 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.12254 of 2024 Date of decision: 04.11.2024

Chura Mani. ...Petitioner.

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

Coram:

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

For the petitioner : Mr. Bonit Parkash, Advocate, vice Mr. A.K. Gupta, Advocate. For the respondents : Mr. Dalip K. Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

This writ petition has been filed without any

supporting documents in support of the factual submission

made in the petition.

2. Confronted with above, learned counsel for the

petitioner sought permission to withdraw the present

petition with liberty to file fresh in accordance with law. The

petition is dismissed as withdrawn with liberty as prayed of.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

Jyotsna Rewal Dua 4 November, 2024 th Judge (Pardeep)

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