Vijay Soni vs State Of Himachal Pradesh
2023 Latest Caselaw 17753 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   Cr.MP(M) No. 2613 of 2023
                                                   Decided on:        08.11.2023




                                                                       .

     Vijay Soni                                                    ....Petitioner.

                                           Versus





     State of Himachal Pradesh                                     ...Respondent.

     Coram
     The Hon'ble Mr. Justice Satyen Vaidya, Judge.





     Whether approved for reporting?1


     For the petitioner            :       Mr. Narender Guleria    and Mr.
                    r                      Loveneesh Singh Thakur, Advocates.

     For the respondent            :       Mr. J.S. Guleria, Deputy Advocate
                                           General.

     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner submits that

he is under instructions to withdraw the instant petition, at

this stage, with liberty to file the same at appropriate stage,

if so advised. Prayer being innocuous is allowed.

2. Petitioner is permitted to withdraw the instant

petition with liberty, as prayed.

                                                           (Satyen Vaidya)
     8th November, 2023                                        Judge
          (sushma)




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