Himachal Pradesh High Court
Prem Lal Raina vs State Of H.P. & Others on 28 June, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2602 of 2016 Date of decision: 28.6.2017 Prem Lal Raina ..Petitioner .
Versus State of H.P. & others . Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
For the petitioner: Mr.Rajesh Kumar, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General, with Mr.Anup Rattan, Mr.Romesh Verma, Additional Advocate Generals and Mr.J.K. r Verma, Deputy Advocate General, for respondents No.1, 2, 5 and 6.
Mr.C.N. singh, Advocate, for respondents No.3 and 4.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to file afresh on the same and similar cause of action, if need so arises. Permission granted. Liberty reserved. Petition stands disposed of as withdrawn, so also pending application(s), if any.
( Sanjay Karol )
Acting Chief Justice
June 28, 2017 ( Sandeep Sharma )
(vt) Judge
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