Himachal Pradesh High Court
Anil Kumar @ Shetty vs State Of H.P on 1 June, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr.MP(M) No.664/2018
Date of decision: June 01, 2018
.
Anil Kumar @ Shetty .....Petitioner
Versus
State of H.P. ....Respondent
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Susheel Gautam, Advocate
For the respondents :Mr. Sanjeev Sood, Additional Advocate
General and Mr. Kamal Kant Chandel,
Deputy A.G. for the respondent-State.
Ajay Mohan Goel, Judge (Oral)
Learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition, reserving liberty to file afresh on the same and subsequent cause of action, if so required or desired.
Permission granted. The present petition is dismissed as having been withdrawn.
Copy dasti.
1st June, 2018 (Ajay Mohan Goel),
(rana) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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