Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Himachal Pradesh High Court

Naresh Kumar vs State Of H.P. & Ors on 9 May, 2023

Bench: Jyotsna Rewal Dua, Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Review Petition No.32 of 2023 Decided on: 9th May, 2023 _________________________________________________________________ .

Naresh Kumar ....Petitioner Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge Hon'ble Mr. Justice Satyen Vaidya, Judge 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Rajesh Kuamr, Advocate vice Mr. r Tanuj Thakur, Advocate.

For the respondent: Mr. Y.P.S.Dhaulta, Additional Advocate General, for respondents No.1 to 4.

Jyotsna Rewal Dua, Judge Learned counsel for the petitioner states that he is under instructions to withdraw the present petition. Accordingly, the present petition is dismissed as withdrawn. The pending miscellaneous application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge SatyenVaidya Judge May 9, 2023 R.Atal 1 Whether reporters of Local Papers may be allowed to see the judgment?

::: Downloaded on - 09/05/2023 20:43:09 :::CIS -2-

.

::: Downloaded on - 09/05/2023 20:43:09 :::CIS