Himachal Pradesh High Court
Bal Krishan And Others vs State Of H.P. And Another on 23 December, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 6160 of 2020
.
Decided on: 23.12.2020
Bal Krishan and others ...Petitioners.
Versus
State of H.P. and another ...Respondents.
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No
For the Petitioners: Mr. Balram Sharma, Advocate.
For the Respondents: Mr. Ashok Sharma, Advocate General, with
Mr. Vikas Rathore, Mr. Vinod Thakur, Mr.
Shiv Pal Manhans, Addl. A.Gs., Ms. Seema
Sharma, Mr. Bhupinder Thakur and Mr.
Yudhbir Singh Thakur, Dy. A.Gs., for
respondent No.1/State.
Mr. Rajinder Thakur, Advocate, for
respondent No.2.
PROCEEDINGS CONVENED THROUGH
VIDEO CONFERENCE.
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Justice Tarlok Singh Chauhan, J.(Oral)
Learned counsel for the petitioners states that due to technical defects in this petition, he may be permitted to withdraw the same with liberty to file a fresh petition. Prayer being innocuous is allowed.
1Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 23/12/2020 20:19:12 :::HCHP
2. Accordingly, the instant petition is dismissed, as withdrawn, so also the pending .
application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 23 December, 2020.
rd Judge (GR) ::: Downloaded on - 23/12/2020 20:19:12 :::HCHP