Himachal Pradesh High Court
State Of Himachal Pradesh And Others vs Shri Raju Ram on 29 April, 2017
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No.820 of 2017 Date of Decision: 29.04.2017 .
State of Himachal Pradesh and others ...Petitioners.
Versus Shri Raju Ram ...Respondent.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1No. For the Petitioner : Mr. V.S. Chauhan, Mr. Romesh Verma & Mr. Anup Rattan, Addl. A.Gs. and Mr. J.K. Verma, Dy. A.G. for State.
For the Respondent : Nemo.
Sanjay Karol, Acting Chief Justice (oral) Mr. J.K. Verma, learned Deputy Advocate General seeks permission to withdraw the present petition, reserving liberty to file the same afresh, on the same cause of action. Permission granted. Liberty reserved.
Accordingly, the writ petition stands disposed of as withdrawn, so also, pending application(s), if any.
(Sanjay Karol), Acting Chief Justice (Tarlok Singh Chauhan) April 29, 2017 (KS) Judge.1
Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 29/04/2017 23:58:35 :::HCHP