Himachal Pradesh High Court
Sh. Dila Ram vs State Of Himachal Pradesh And Others on 17 May, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 4780 of 2015.
Date of decision: 17.5. 2016.
Sh. Dila Ram ....Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
of
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
rt
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioner : Mr. B. N. Sharma, Advocate.
For the Respondents : Mr. Shrawan Dogra, Advocate
General, with Mr. Anup Rattan, Mr.
Romesh Verma, Addl. Advocate
Generals and Mr. J. K. Verma,
Deputy Advocate General, for
respondents No. 1 and 2.
Mr. Hamender Chandel, Advocate,
for respondents No. 3 and 4.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. B. N. Sharma, learned counsel for the petitioner prays for withdrawal of the writ petition. Prayer granted.
Accordingly, the writ petition is dismissed as withdrawn alongwith pending application(s), if any.
(Mansoor Ahmad Mir), Chief Justice ( Tarlok Singh Chauhan), May 17, 2016. Judge (Tilak/GR) Whether the reporters of the local papers may be allowed to see the Judgment?
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