LAWS(HPH)-2012-8-233

BALJINDER SINGH Vs. THE STATE OF HIMACHAL PRADESH

Decided On August 27, 2012
BALJINDER SINGH Appellant
V/S
THE STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner, on instructions, seeks permission to withdraw the present petition with liberty to take recourse to alternative remedies as provided in law.

(2.) Permission granted. Hence, the petition is dismissed as withdrawn. Pending application (s), if any, also stand disposed of.