Himachal Pradesh High Court
Yadupati Thakur vs State Of H.P. & Others on 31 March, 2021
Bench: L. Narayana Swamy, Anoop Chitkara
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2160 of 2021.
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Date of Decision : March 31, 2021.
Yadupati Thakur ...Petitioner.
Versus State of H.P. & Others ...Respondent. Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner r : Mr. Anil Kumar, Advocate.
For the respondents : Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3.
L. Narayana Swamy, Chief Justice (oral).
After arguing for a while, learned counsel representing the petitioner seeks permission to withdraw the present petition. Permission granted. The petition is accordingly dismissed as withdrawn. All pending applications are also closed.
(L. Narayana Swamy) Chief Justice.
(Anoop Chitkara), Judge March 31, 2021 (ps) 1 Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 31/03/2021 20:18:02 :::HCHP