Himachal Pradesh High Court
Kuber Dutt Sharma vs State Of Himachal Pradesh on 30 May, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MP(M) No.: 746 of 2020
.
Decided on: 30.05.2020
Kuber Dutt Sharma ...Petitioner.
Versus
State of Himachal Pradesh ...Respondent.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the petitioner : Mr. Mandeep Chandel, Advocate.
For the respondent : M/s Dinesh Thakur and Sanjeev
Sood, Additional Advocate
Generals with Ms. Divya Sood,
Deputy Advocate General.
(though Video Conferencing)
Ajay Mohan Goel, Judge (Oral)
After making his submissions for some time, learned Counsel for the petitioner, on instructions, prays that he may be permitted to withdraw this petition, with liberty to file fresh, at a later stage, if so advised. Permission granted.
The petition is permitted to be withdrawn with liberty, as prayed for.
(Ajay Mohan Goel) Judge May 30, 2020 (narender) ::: Downloaded on - 30/05/2020 20:23:41 :::HCHP