Nitin Deshta And Others vs State Of H.P. And Others
2021 Latest Caselaw 2005 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CRMMO No. 98 of 2021
                                                   Decided on: 10.03.2021




                                                                       .

     Nitin Deshta and others                               ....Petitioners.

                      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 petitioners   :    Mr. Ankit Dhiman, Advocate.

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

                                           respondent No. 1.

                                   :       Mr. Hemant Thakur, Advocate
                                           vice Mr. Arsh Rattan, Advocate
                                           for respondent No. 2.


     Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioners submits that there

is some technical flaw in the present petition, and therefore, the

petition be permitted to be withdrawn, however, with liberty to the

parties to approach the Court afresh on the same cause, if so

advised. The petition is accordingly permitted to be withdrawn,

with liberty as prayed for.

(Ajay Mohan Goel) Judge March 10, 2021 (narender)

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