Sh. Deepak Mahajan vs State Of H.P.And Others
2021 Latest Caselaw 1446 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CWPOA No. 3726 of 2020




                                                                        .
                                                    Decided on: 26.02.2021.





      Sh. Deepak Mahajan                                            ....Petitioner.

                        Versus





      State of H.P.and others                                       ...Respondents.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 nO





      For the petitioner    :    Ms. Babita Kumari, Advocate vice
                                 Mr. A.K. Gupta, Advocate.

      For the respondents            :
                                    M/s Sumesh Raj, Dinesh Thakur
                                    and Sanjeev Sood, Additional
                          r         Advocate General with Ms. Divya

                                    Sood, Deputy Advocate General for
                                    the respondents.
      _________________________________________________________________
      Ajay Mohan Goel, Judge (Oral)

Ms. Babita Kumari, learned Counsel appearing vice

Mr. A.K. Gupta, Advocate for the petitioner submits that she has

instructions to withdraw this petition. Accordingly, the present

petition is dismissed as withdrawn. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

                                                     (Ajay Mohan Goel)
      February 26, 2021                                        Judge
          (narender)




      1       Whether reporters of the local papers may be allowed to see the judgment?