Lal Chand Mehta vs The State Of Himachal Pradesh And ...
2023 Latest Caselaw 13844 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.

                                                     CWPOA No. 5651 of 2020
                                                     Date of Decision: 15.09.2023
    ___________________________________________________




                                                                               .
    Lal Chand Mehta





                                                                          ...Applicant
                                Versus
    The State of Himachal Pradesh and others





                                                                         ...Respondents
    ___________________________________________________
    Coram

    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice




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

    For the Applicant:                Mr. Dev Raj, Advocate vice Mr. Sandeep
                                      Sharma, Advocate.

    For the respondents:               Mr. Anup Rattan, Advocate General, with
                                       Mr. Rakesh Dhaulta, Mr. Pranay Partap
                                       Singh Additional Advocates General, Mr.


                                       Sidharth Jalta and Mr. Arsh Ratan, Deputy
                                       Advocates General.
    ______________________________________________________________________
    M.S. Ramachandra Rao, Chief Justice (oral)

Learned counsel for the applicant seeks permission to

withdraw the petition. Permission accorded. Accordingly, the

petition is dismissed as withdrawn. Pending application(s), if any,

also stands disposed of.

                                                       ( M.S. Ramachandra Rao )
                                                             Chief Justice


    September 15, 2023            (Ajay Mohan Goel)
    (Gourav)                           Judge

_________________________________

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