Himachal Pradesh High Court
Parbhat Chand & Another vs State Of Himachal Pradesh And Others on 23 August, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No. 1637 of 2017-D Date of Decision : August 23 , 2017 Parbhat Chand & another ... Petitioners Versus State of Himachal Pradesh and 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? No. 1
For the petitioner : Mr. Surender Verma, Advocate, vice Mr. Vujender Katoch, Advocate, for the petitioners.
For the respondent : Mr. Shrawan Dogra, Advocate General with Mr. Anup Rattan & Mr. Romesh Verma, Addl.
Advocate Generals and Mr. J. K. Verma, Dy. A.G. for respondents No. 1 to 3.
Mr. Ajay Sharma, Advocate, for respondents No. 4 to 6.
Sanjay Karol, ACJ. (Oral) Learned counsel appearing on behalf of the petitioners, under instructions, seeks permission to withdraw the present petition. Permission granted. As such, Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 12/12/2008 06:58:09 :::HCHP 2
present petition stands disposed of as withdrawn. Pending applications, if any, also stand disposed of accordingly.
.
(Sanjay Karol), Acting Chief Justice.
(Sandeep Sharma), Judge.
August 23 , 2017 (PK) ::: Downloaded on - 12/12/2008 06:58:09 :::HCHP