_________________________________________________________________ vs State Of H.P & Ors
2024 Latest Caselaw 15545 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P & Ors on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.6702 of 2024 Decided on: 22nd October, 2024. _________________________________________________________________ Jai Krishan Verma ....Petitioner Versus State of H.P & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Sanjay Kumar Sharma, Advocate.

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

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that

appropriate pleadings and grounds required to be put forth

for claiming the relief prayed for in the petition have been left

out.

2. In view of above, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty

to file a fresh petition in accordance with law. Granting such

permission, present petition is disposed of as withdrawn.

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

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge October 22, 2024 R.Atal