Prakash Chand & Ors vs State Of Hp & Ors
2024 Latest Caselaw 13114 HP

Himachal Pradesh High Court

Prakash Chand & Ors vs State Of Hp & Ors on 4 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.9292/2024.

Date of Decision: 04th September, 2024. Prakash Chand & Ors. .....Petitioners.

.

Versus

State of HP & Ors. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. Bhim Raj Sharma, Advocate.

For the Respondents: Nemo.

Bipin Chander Negi, Judge (oral).

Learned counsel for the petitioner seeks permission to

withdraw the instant petition as being premature. Permission

granted.

2. Accordingly, present petition is dismissed as

withdrawn, so also the pending application(s), if any.

(Bipin Chander Negi) Judge

04th September, 2024 (Gaurav Rawat)

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