Himachal Pradesh High Court
Sahib Singh vs State Of Himachal Pradesh And Others on 22 November, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Review Petition No. 79 of 2017
.
Decided on: November 22, 2017
---------------------------------------------------------------------------
Sahib Singh ................Petitioner
Versus
State of Himachal Pradesh and others ....Respondents
---------------------------------------------------------------------------
Coram
Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice
Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting? No.
---------------------------------------------------------------------------
For the petitioner
r : Mr. S.D. Vasudeva, Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan
and Mr. Romesh Verma,
Additional Advocate Generals
and Mr. J.K. Verma & Mr.Kush
Sharma, Deputy Advocate
Generals, for the respondent-
State.
Mr. Yash W. Chauhan, for
respondents No. 3 to 7.
---------------------------------------------------------------------------
Sandeep Sharma, J. (oral):
Review Petition No. 79 of 2017
Learned counsel for the petitioner seeks permission to withdraw the present petition. Ordered accordingly.
----------------------------------------------------------------------
1Whether the reporters of the local papers may be allowed to see the judgment? .
::: Downloaded on - 23/11/2017 23:31:31 :::HCHP 2 CWP No. 1747 of 20172. Name of father of the petitioner be read as "Shri .
Kalu Ram", in place of "Shri Sant Ram". Registry to make necessary corrections in the memo of parties.
(Sanjay Karol)
Acting Chief Justice
November 22, 2017
to (Sandeep Sharma)
Judge
(vikrant)
::: Downloaded on - 23/11/2017 23:31:31 :::HCHP