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Himachal Pradesh High Court

Sh. Vir Vikram Sen & Another vs State Of Himachal Pradesh & Others on 27 March, 2015

Author: Sanjay Karol

Bench: Sanjay Karol

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                    CWP No. 1769 of 2002-C




                                                                        .

                                    Date of Decision : March            27, 2015





    Sh. Vir Vikram Sen & another                                    ...Petitioner
                                    Versus





    State of Himachal Pradesh & others                              ... Respondents


    Coram:

    The Hon'ble Mr. Justice Sanjay Karol, Judge.

    Whether approved for reporting? No.       1




    For the petitioner           : Mr. B. P. Sharma, Sr. Advocate, with Mr.
                                   Arun Kumar, Advocate, for the petitioners.



    For the respondent            : Mr. R. S. Verma, Addl. Advocate General
                                    and Mr. Ram Murti Bisht, Dy. A.G. for




                                    respondents No. 1 and 2-State.
                                    Mr. Prashant Sharma, Advocate, vice Mr.





                                    Neel Kamal Sood, Advocate, for respondent
                                    No. 3.





    Sanjay Karol, J. (Oral)

Mr. B. P. Sharma, learned counsel for the petitioner, on instructions, seeks permission to withdraw the present petition with liberty to file a fresh petition on the same cause of action, if need so arises subsequently. Liberty Whether reporters of Local Papers may be allowed to see the judgment?

granted. As such, present petition stands disposed of as withdrawn. Pending applications, if any, also stand disposed .

of accordingly.

(Sanjay Karol), Judge.

    March 27 , 2015 (PK)




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