Ram Parkash vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 7037 HP

Himachal Pradesh High Court

Ram Parkash vs State Of Himachal Pradesh & Ors on 30 June, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.10434 of 2025 Decided on: 30th June 2025 _________________________________________________________________

.

Ram Parkash ....Petitioner

Versus State of Himachal Pradesh & Ors . ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Ms. Archna Dutt, Advocate.

For the respondents: Mr. L.N.Sharma, Additional Advocate

General, for respondents No.1 and 3.

Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner seeks

permission to withdraw the present writ petition with liberty

to file a fresh petition in accordance with law, as the petition

lacks appropriate and necessary pleadings.

Granting such permission, the writ petition is

accordingly disposed of as withdrawn.

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

Pending miscellaneous application(s), if any, also

to stand disposed of.

.

                                                Jyotsna Rewal Dua





                                                      Judge
    June 30, 2025
       R.Atal





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