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Sachin Kumar vs The State Of Himachal Pradesh on 4 January, 2021

Bench: L. Nageswara Rao, Navin Sinha, Indu Malhotra

     ITEM NO.19                    Court 7 (Video Conferencing)                     SECTION XIV

                                   S U P R E M E C O U R T O F            I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                         No(s).15141/2020

     (Arising out of impugned final judgment and order dated 04-08-
     2020 in CWPOA No.6428/2020 passed by the High Court Of Himachal
     Pradesh At Shimla)

     Ct.SACHIN KUMAR                                                          Petitioner(s)

                                                         VERSUS

     THE STATE OF HIMACHAL PRADESH & ORS.                                         Respondent(s)

     (With applns for exemption from filing c/c of impugned judgment)

     Date : 04-01-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                      Mr. Pawan Reley,Adv.
                                            Mr. Anil Kumar,Adv.
                                            Ms. Neelam Singh, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The learned counsel appearing for the Petitioner seeks permission to withdraw this Special Leave Petition.

Permission is granted.

The Special Leave Petition is, accordingly, dismissed as withdrawn.

(B.Parvathi) (Beena Jolly) Court Master Court Master