Himachal Pradesh High Court
Shiva H.P. Centre vs State Of H.P. & Others on 8 March, 2021
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.611 of 2021
Decided on: 08.03.2021
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Shiva H.P. Centre ...Petitioner
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?
For the petitioner: Mr.Sanjay Dutt Vasudeva, Advocate.
For the respondents: Mr.Ajay Vaidya, Senior Additional Advocate
General.
L. Narayana Swamy, Chief Justice.(Oral)
Learned counsel for the petitioner seeks permission to withdraw the present petition, with liberty to file a fresh petition.
Accordingly, the writ petition is dismissed as withdrawn, with liberty as prayed for, along with pending application(s), if any.
( L. Narayana Swamy) Chief Justice ( Anoop Chitkara) Judge March 08, 2021 ( vt ) ::: Downloaded on - 09/03/2021 20:17:40 :::HCHP