Decided On: 11.11.2024 vs State Of H.P. & Others
2024 Latest Caselaw 16831 HP

Himachal Pradesh High Court

Decided On: 11.11.2024 vs State Of H.P. & Others on 11 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:11053

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         Execution Petition No.777 of 2024
                                         in CWP No. 2867 of 2024
                                         Decided on: 11.11.2024
Sh. Krishan Kumar                                     ... Petitioner
                   Versus
State of H.P. & others                                        ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________             _
For the petitioner      :     Ms. Babita Chauhan, Advocate, vice
                              Mr. A.K. Gupta, Advocate.
For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                         Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned Counsel appearing for the petitioner prays that

the petitioner may be allowed to withdraw the petition, with liberty

to assail the subsequent orders that have been passed by the Court.

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 The petition is dismissed as withdrawn, with liberty, as

prayed for. The petition stands disposed of. Pending miscellaneous

application(s), if any also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 11, 2024 (Rishi)

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