Himachal Pradesh High Court
The State Of H.P & Ors vs Bhupender Singh & Ors on 1 August, 2018
Bench: Sanjay Karol, Sandeep Sharma
HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1748 of 2018 Decided on: August 1, 2018 .
The State of H.P & Ors. ...........Petitioners.
Versus Bhupender Singh & Ors. .........Respondents.
Coarm The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1 For the petitioners : Mr. Ashok Sharma, Addl. Advocate General, with Mr. Ajay Vaidya, Sr. Addl. Advocate General, Mr. J.K. Verma, Mr. Ranjan Sharma, Ms. Ritta Goswami, Mr. Adarsh Sharma and Mr. Nand Lal Thakur, Addl.
Advocate Generals, for the
respondents/ State.
For the respondents : Nemo.
Sanjay Karol, Acting Chief Justice (Oral).
Mr. Adrash Sharma, learned Additional Advocate General, seeks permission to withdraw the present writ petition, with liberty reserved to file afresh, if so required.
1Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 02/08/2018 22:59:10 :::HCHP 2Permission granted. Accordingly, the present petition is dismissed as withdrawn, with liberty reserved to the petitioner to approach this Court on the same and .
subsequent cause of action, if so required, in accordance with law. The present petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol)
Acting Chief Justice
(Sandeep Sharma)
August, 01, 2018
r Judge
(Yashwan/Manjitt)
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