Decided On: 08.11.2023 vs The State Of H.P. & Others
2023 Latest Caselaw 17756 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                         SHIMLA

                                                        CWP No.8677 of 2023
                                                        Decided on: 08.11.2023
    Mohan Lal                                                    ...Petitioner




                                                                        .
                                           Versus





    The State of H.P. & others               ...Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
     Whether approved for reporting?

    For the petitioner:             Mr. Kul Bhushan Khajuria, Advocate.





    For the respondent: Mr. Rupinder Singh Thakur, Additional
                        Advocate General, with Mr. Sumit
                        Sharma, Deputy Advocate General and
                        Mr. Rajat Chauhan, Law Officer, for the
                     r  respondents-State.

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

petitioner may be permitted to withdraw the petition, with liberty

to file appropriate petition on the format of Public Interest

Litigation.

2. Petition is permitted to be withdrawn, with liberty, as

prayed for. Pending miscellaneous applications, if any, stand

disposed of.

(Ajay Mohan Goel) Judge

November 08, 2023 (Rishi)

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