Gani Mohammad vs State Of H.P. And Others
2023 Latest Caselaw 17684 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No. 8690 of 2023




                                                                         .
                                                     Decided on : 07.11.2023





      Gani Mohammad                                                          ....Petitioner





                        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 petitioner            :       Mr. Kulwant Singh Gill, Advocate.

      For the respondents            :      Mr. Rupinder Singh Thakur,
                           r                Additional Advocate General with

                                            M/s Rohit Sharma and Sumit
                                            Sharma,      Deputy    Advocate
                                            Generals and Rajat Chauhan, Law
                                            Officer.



      Ajay Mohan Goel, Judge                (Oral)

Confronted with the query of the Court as to how

the petition was maintainable as, as per the statement made

by learned Counsel for the petitioner, the issue raised by way of this petition was otherwise pending adjudication by way of

a civil suit before learned Civil Court, the petitioner prays for and is permitted to withdraw this petition. Pending miscellaneous application(s), if any, also stand disposed of accordingly.

                                                     (Ajay Mohan Goel)
      November 06, 2023                                      Judge
          (narender)




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