Hem Chand vs State Of H.P. & Others
2024 Latest Caselaw 15629 HP

Himachal Pradesh High Court

Hem Chand vs State Of H.P. & Others on 24 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.4062 of 2021 Date of decision: 24.10.2024

Hem Chand ...Petitioner Versus State of H.P. & Others ...Respondents

Coram:

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

For the petitioner : Ms. Archana Dutt, Advocate.

For the respondents : Mr. Amandeep Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

After arguing for sometime, learned counsel for

the petitioner submitted that the petitioner intends to represent

to the concerned authority for the redressal of his grievances,

hence writ petition be allowed to be withdrawn. Accordingly, the

present petition is dismissed as withdrawn. Pending

miscellaneous applications, if any, shall also stand disposed of.

Jyotsna Rewal Dua th 24 October, 2024 Judge (manish)

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