Date Of Decision: 28.10.2024 vs State Of Himachal Pradesh & Ors
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Himachal Pradesh High Court

Date Of Decision: 28.10.2024 vs State Of Himachal Pradesh & Ors on 28 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10401

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11520 of 2024 Date of Decision: 28.10.2024 ________________________________________________________________ Surat Ram .......Petitioner Versus State of Himachal Pradesh & Ors.

... Respondents Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Rajul Chauhan, Advocate. For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C.Verma, Additional Advocate Generals and Mr. Ravi Chauhan, Deputy Advocate General, for the State.

__________________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to file appropriate

proceedings before appropriate court of law.

2. Ordered accordingly. Interim order, if any, stands

vacated. Pending applications, if any, also stand disposed of.

October 28, 2024                                                         (Sandeep Sharma),
manjit                                                                        Judge

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