Himachal Pradesh High Court
Atma Ram vs State Of Himachal Pradesh And Others on 12 May, 2016
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4789 of 2012 Date of decision: 12.5.2016 .
Atma Ram. ...Petitioner.
Versus
State of Himachal Pradesh and others. ...Respondents
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1No For the Petitioner: Mr. Rajeshwar Thakur, Advocate.
of For the Respondents: Ms. Meenakshi Sharma, Additional Advocate General with Mr.J.S. Gulerua, Assistant rt Advocate General, for respondents No. 1 to 3.
Mr.Deepak Kaushal, Advocate, for respondent No. 4.
Tarlok Singh Chauhan J. (Oral).
Learned counsel for the petitioner under instructions from the petitioner, who is otherwise present in person, seeks liberty to withdraw this petition, in view of the changed circumstances, with permission to file afresh. Prayer is not opposed. The petitioner is permitted to withdraw the petition with liberty aforesaid. Interim order stands vacated. Application(s), if any also stands disposed of.
(Tarlok Singh Chauhan), Judge.
12th May, 2016 (KRS) Whether the reporters of the local papers may be allowed to see the Judgment?
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