Date Of Decision: 10.9.2024 vs State Of H.P. & Others
2024 Latest Caselaw 13572 HP

Himachal Pradesh High Court

Date Of Decision: 10.9.2024 vs State Of H.P. & Others on 10 September, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                                                             2024:HHC:8261




        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                            CWPOA No. 5591 of 2020

                                            Date of decision: 10.9.2024




                                                                     .

    Anil Kumar.                                                ...Petitioner.
                                       Versus
    State of H.P. & others.                                  ...Respondents.





    Corum
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.

    Hon'ble Mr. Justice Ranjan Sharma, Judge.





    Whether approved for reporting?1

    For the Petitioner.             Ms.Shivani Priya, Advocate, vice Mr.Vikrant
                                    Thakur, Advocate.

    For the Respondents:            Mr.Varun Chandel, Additional Advocate

                                    General, for respondents No. 1 and 2.
                                    Mr.Bhim Raj Sharma, Advocate, vice
                                    Mr.Mohit Thakur, Advocate, for respondents


                                    No. 3 to 7.
                                   Respondent No. 8 is stated to have expired.
                      Vivek Singh Thakur, Judge (Oral)

Ms.Shivani Priya, Advocate, appearing under instructions of

Mr.Vikrant Thakur, Advocate seeks permission to withdraw the petition in

terms of instructions imparted by the petitioner.

2. Accepting her prayer, petition is dismissed as withdraw,

alongwith pending applications, if any.

(Vivek Singh Thakur), Judge.

(Ranjan Sharma), Judge.

10th September, 2024 (Keshav)

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