Sh. Mohan Singh & Another vs State Of H.P. & Others
2023 Latest Caselaw 15814 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.7494 of 2023
                                                      Decided on: 09.10.2023




                                                                           .

    Sh. Mohan Singh & another                                          ....Petitioners.
                 Versus





    State of H.P. & others                                           .... Respondents.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1




    For the petitioner     :    Mr. A.K. Gupta, Advocate.
    For the Respondents     :   Mr. Rupinder Singh Thakur, Mr.
                                Pushpinder Jaswal,      Additional
                                Advocate Generals, with Ms. Ranjna
                          r     Patial and Mr.Sumit Sharma, Deputy

                                Advocate Generals, for respondents­
                                State.
                                Ms. Salochana Rana, Advocate, for
                                respondent No.5.



    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

petitioners 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 Petition is permitted to be withdrawn, with liberty, as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 October 09, 2023 (Rishi)

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