Shashi Mankotia vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 2429 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP 1900 of 2021 Decided on: 22.03.2021

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Shashi Mankotia ..... Petitioner Versus State of Himachal Pradesh & others. ......Respondents

_______________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting? No. _______________________________________________________________ For the petitioner: Mr. Vikram Singh, Advocate, vice Mr. J.S. Bagga, Advocate.

For the respondents: Mr. Vinod Thakur and Mr. Vikas

Rathore, Addl. AGs.

Tarlok Singh Chauhan, Judge(oral)

Mr. Vikram Singh, learned vice counsel for the

petitioner states that he is under instructions not to press the

instant petition. Consequently, the instant petition is

dismissed, as not pressed.

Pending application(s), if any, stand(s) disposed

of.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 22, 2021 (cs/virender)

Whether reporters of Local Papers may be allowed to see the judgment?