Vijay Kumar vs Dr. Abhishek Jain & Ors
2023 Latest Caselaw 13561 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

COPC No. 256 of 2023.

Decided on : 13th September, 2023.

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    Vijay Kumar                                                             ...Petitioner.





                                         Versus

    Dr. Abhishek Jain & Ors.                                            ....Respondents.





    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1 For the Petitioner: Mr. Rajesh Verma, Advocate.

For the Respondents: Ms. Priyanka Chauhan, Dy. A.G.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner submits that he

has received fresh information regarding placing of his case

before the Cabinet, therefore, he may be permitted to make a

representation before the competent authority and as regards

the instant petition, the same may be permitted to be

withdrawn being pre-mature.

In view of above, the instant petition is disposed

of, as withdrawn, being premature, with liberty to the

petitioner to file representation before the competent

authority.

(Satyen Vaidya) Judge 13th September, 2023.

(jai)

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