Ajay Kumar vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 1942 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             CWPOA No.7588 of 2019




                                                                           .
                                             Decided on: 09.03.2021





    Ajay Kumar                                                         ....Petitioner.
                   Versus





    State of Himachal Pradesh & others                                 ...Respondents.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No




    For the petitioner : Ms. Archana Dutt, Advocate.
    For the respondents : Mr. Sumesh Raj, Mr. Dinesh Thakur,
                          Mr. Sanjeev Sood, Additional
                      r   Advocates General, with Ms. Divya

                          Sood, Mr. K.K. Chaudhary, Deputy
                          Advocates General, for the
                          respondents No.1 and 2.
                          None for respondent No.3.



    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that

despite her best endeavour, no instructions are coming forth

from the petitioner.

2. Accordingly, present petition is dismissed for non-

prosecution, so also pending miscellaneous applications, if

any.

(Ajay Mohan Goel) Judge March 09,2021 (Rishi)

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