Decided On: 05.11.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 16539 HP

Himachal Pradesh High Court

Decided On: 05.11.2024 vs State Of Himachal Pradesh & Others on 5 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:10686

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         Execution Petition No.308 of 2024
                                         in CWP No. 8509 of 2022
                                         Decided on: 05.11.2024
Ravinder Kumar                                                ... Petitioner
                   Versus
State of Himachal Pradesh & others            ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
___________________________________________________             _
For the petitioner      :     Mr. Vijay Bir Singh, Advocate.
For the respondents     :     Mr. Pushpinder Jaswal, Additional
                              Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that as the

claim of the petitioner has been rejected, therefore, the petitioner be

permitted to withdraw this Execution Petition, with liberty to assail

the order passed by the Authority concerned.

2. The petition is dismissed as withdrawn, with liberty, as

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

disposed of accordingly.

(Ajay Mohan Goel) Judge November 05, 2024 (Rishi)

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