Himachal Pradesh High Court
Yashpal Thakur vs State Of H.P. & Others on 4 August, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.1154 of 2016
Date of decision: 04.08.2016
Yashpal Thakur ..Petitioner
.
Versus
State of H.P. & others . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
of
Whether approved for reporting?
For the petitioner: Mr.Arun Kumar, Advocate.
For the respondents:
rt Mr.Shrawan Dogra, Advocate General,
with Mr.Anup Rattan, Mr.Romesh Verma,
Additional Advocate Generals and Mr.J.K.
Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Mr.Arun Kumar, learned counsel for the petitioner, stated that he may be permitted to withdraw the writ petition with liberty to file afresh. His statement is taken on record.
2. Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed for. Pending application(s), if any, also stand(s) disposed of.
( Mansoor Ahmad Mir )
Chief Justice
August 4, 2016 ( Sandeep Sharma )
(hemlata/vt) Judge
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