Himachal Pradesh High Court
Pyare Lal & Others vs State Of Himachal Pradesh & Others on 2 January, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MMO No. 594 of 2018
Date of Decision No.2.01.2019
.
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Pyare Lal & others .......Petitioners
Versus
State of Himachal Pradesh & others .....Respondents
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the petitioners: Mr. Amrinder Singh Rana, Advocate
For the respondents:
Mr. S.C.Sharma, Mr. Dinesh Thakur and
Mr. Sanjeev Sood, Additional Advocate
Generals with Mr. Amit Kumar Dhumal,
Deputy Advocate General, for the
respondents-State.
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Sandeep Sharma, Judge (oral):
Mr. Amrinder Singh Rana, learned counsel representing the petitioners, on instructions, seeks permission to withdraw the present petition at this stage with liberty to file afresh at appropriate stage, in accordance with law.
2. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioners, the present petition is dismissed as withdrawn with liberty reserved to 1 Whether the reporters of the local papers may be allowed to see the judgment?
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(Sandeep Sharma), Judge 2nd January, 2019.
(shankar)
r to
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