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Sanjay Thakur vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 17064 HP

Citation : 2023 Latest Caselaw 17064 HP
Judgement Date : 20 October, 2023

Himachal Pradesh High Court
Sanjay Thakur vs State Of Himachal Pradesh And ... on 20 October, 2023
Bench: Vivek Singh Thakur, Bipin Chander Negi
    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWPOA No.6660 of 2020
                                                  Date of Decision : 20.10.2023




                                                                                 .
    Sanjay Thakur                                                         ...... Petitioner





                                            Versus
    State of Himachal Pradesh and others                                  ......Respondents
    Coram:





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                        1
    Whether approved for reporting?
    [[[





    For the Petitioner          :           Mr. Sourav Rattan, Advocate.
    For the Respondents             :       Mr. Anup Rattan, Advocate General with Mr. Rajesh
                                            Mandhotra, Additional Advocate General, for
                                            respondents No.1 & 2/State.
                         r                  Mr. Angrez Kapoor, Advocate, for respondent No.3.

    Vivek Singh Thakur, Judge (oral)

In view of subsequent development, as prayed, present petition

is dismissed, as withdrawn.

2. Pending miscellaneous application(s), if any, shall also stand

disposed of.






                                                                ( Vivek Singh Thakur)
                                                                       Judge





                                                               ( Bipin Chander Negi)
    October 20, 2023 (KS)                                               Judge




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





 

 
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