Himachal Pradesh High Court
Ram Laxmi Rattan vs State Of H.P. & Anr on 5 September, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1616 of 2019
.
Date of decision: 05.09.2019.
Ram Laxmi Rattan .....petitioner.
Versus
State of H.P. & Anr.. .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1 No.
For the Petitioner: Mr. Ajay Sharma, Sr. Advocate with Mr.
Ajay Thakur, Advocate.
For the Respondents: Mr. Vinod Thakur, Addl. A.G. with
Mr. Bhupinder Thakur, Ms. Svaneel
Jaswal, Dy. A.Gs. and Mr. Ram Lal
Thakur, Asstt. A.G., for respondent
No. 1.
Mr. Jagdish Thakur, Advocate, for
respondent No. 2.
Tarlok Singh Chauhan, Judge (Oral)
Arguments were heard and judgment was reserved in the pre lunch session. However, after the post lunch session, a request was made by learned Counsel for the petitioner for permission to withdraw the petition on the ground that the government has come up with some policy. Respondents have no objection to the request being allowed.
1Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 29/09/2019 03:10:57 :::HCHP 2
2. Accordingly, the petition is disposed of as having been withdrawn, leaving the parties to bear their own costs.
.
05.09.2019 (Tarlok Singh Chauhan)
Judge
(sanjeev)
r to
::: Downloaded on - 29/09/2019 03:10:57 :::HCHP