Himachal Pradesh High Court
State Of H.P And Others vs Raj Kumar Parmar & Another on 5 October, 2023
Bench: M.S. Ramachandra Rao, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
LPA No. 86 of 2013
Decided on: 5th October, 2023
____________________________________________________
.
State of H.P and Others ....Appellants.
Versus
Raj Kumar Parmar & another .....Respondents.
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Coram
of
Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting? 1
rt
For the appellants: Mr. Anup Rattan, Advocate General
with Mr. Rakesh Dhaulta, Mr. Pranay
Pratap Singh, Additional Advocate
Generals, Mr. Arsh Rattan and Mr.
Sidharth Jalta, Deputy Advocate
Generals.
For the respondents: Mr. Bhuvnesh Sharma, Senior Advocate
with Mr. Rahul Thakur, Advocate, for
respondent no.1.
None for respondent No.2.
M.S. Ramachandra Rao, Chief Justice (oral)
Learned Advocate General seeks permission to withdraw the present Appeal with liberty to the appellants to consider the case of the respondents as per the directions of learned Single Judge.
Granting the liberty as prayed, the appeal is dismissed as withdrawn.
1Whether reporters of Local Papers may be allowed to see the judgment?
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( M.S. Ramachandra Rao ) Chief Justice .
5th October, 2023 (Jyotsna Rewal Dua)
(priti) Judge
of
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