Sanjeev Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1523 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     CWP No. 1016 of 2021.




                                                                        .
                                     Date of decision: 02.03.2021.





    Sanjeev Kumar                                                .....Petitioner.





                                   Versus
    State of Himachal Pradesh and others
                                       .....Respondents.





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No

    For the Petitioner              :     Mr. Mohar Singh, Advocate.

    For the Respondents:                   Mr. Ashok            Sharma,
                                           Advocate General with Mr.



                                           Rajinder    Dogra,     Senior
                                           Additional          Advocate
                                           General, Mr. Ranjan Sharma,




                                           Mr. Vikas     Rathore,    Mr.
                                           Vinod Thakur, Mr. Shiv Pal





                                           Manhans,           Additional
                                           Advocate     Generals,    Mr.
                                           J.S.Guleria     and       Mr.





                                           Bhupinder Thakur, Deputy
                                           Advocate Generals,        for
                                           respondents    No.     1   to
                                           3/State.


    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that he

is under instructions not to press this petition.

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

2. Accordingly, the instant petition is dismissed, as

not pressed, so also the pending application(s), if any.

.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) 2nd March, 2021. Judge (krt)

r to