Himachal Pradesh High Court
Shankar Dev vs State Of H.P. & Ors on 10 April, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 9048 of 2022
.
Decided on: 10.04.2023
Shankar Dev ...Petitioner
Versus
State of H.P. & Ors. ...Respondents
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting? 1 No.
For the Petitioner : Mr. Arun Kaushal, Advocate.
For the Respondents : Mr. Anup Rattan, A.G. with Mr. I. N. Mehta,
Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr.
Ramakant Sharma, Addl. A.G. and Ms.
Priyanka Chauhan, Dy. A.G.
Tarlok Singh Chauhan, Judge (Oral)
After arguing the matter for some time, learned counsel for the petitioner seeks permission to withdraw the instant petition. Prayer being innocuous is allowed.
2. Accordingly, the instant petition is dismissed as withdrawn, so also pending applications, if any.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
10th April, 2023 Judge
(sanjeev)
1
Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 10/04/2023 20:41:58 :::CIS