Dharam Singh vs State Of H.P. & Ors
2024 Latest Caselaw 16682 HP

Himachal Pradesh High Court

Dharam Singh vs State Of H.P. & Ors on 7 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11368 of 2024 Date of decision: 07.11.2024

Dharam Singh. ...Petitioner.

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

Coram:

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

For the petitioner : Ms. Madhurika Sekhon Verma, Advocate.

For the respondents : Mr. Sikander Bhushan, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner states that she

is under instructions to withdraw the present petition, as the

same has been rendered infructuous. Accordingly, this

petition is dismissed as withdrawn. Pending application(s), if

any, also stands disposed of.

                                                        Jyotsna Rewal Dua
7th November, 2024                                           Judge
     (Pardeep)

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