Aditya Salaria vs State Of H.P & Anr
2023 Latest Caselaw 2995 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MMO No.301/2022 Date of decision: 24th March, 2023.

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Aditya Salaria .....Petitioner.

Versus

State of H.P & anr. .....Respondents.

Coram

The Hon'ble Mr. Justice Sushil Kukreja, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Lovneesh Thakur, Advocate vice Mr. Pankaj Negi, Advocate.

For the respondents : Mr. B.N. Sharma and Mr. Raj Kumar Negi, Addl. AGs and Ms. Leena Guleria, Dy. AG.

Sushil Kukreja, Judge (oral).

Learned vice counsel for the petitioner has

submitted that he may be permitted to withdraw the present

petition.

2. Hence, in view of the statement of learned vice

counsel for the petitioner, the present petition is dismissed

as withdrawn.

All pending application(s), if any, also stands

disposed of.

( Sushil Kukreja ) Judge

24th March, 2023 (CS)

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