__________________________________________________ vs State Of H.P. & Others
2024 Latest Caselaw 16684 HP

Himachal Pradesh High Court

__________________________________________________ vs State Of H.P. & Others on 7 November, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                    Cr.MMO No. 290 of 2021
                                    Date of Decision: 07.11.2024
        __________________________________________________
        The Sarv Manglam Co-operative & another       ...Petitioners...

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

        Coram
        Hon'ble Mr. Justice Bipin Chander Negi, Judge.
        Whether approved for reporting?1

        For the petitioners:               Mr. N.K.Bhalla, Advocate.

       For the respondent:                 Mr. R.K.Negi, Additional Advocate General,
                                           for respondents No.1 & 2.

                                Mr. Somesh Sharma, Advocate, for
                                respondent No.3.
    4._________________________________________________________
       Bipin Chander Negi, Judge (oral)

After arguing for some time learned counsel appearing for the

petitioner seeks permission to withdraw this petition with liberty to

raise his contention at an appropriate stage before learned Trial Court.

2. Accepting, his prayer, petition is dismissed as withdrawn, at this

stage with liberty reserved, as prayed.

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

disposed of.

(Bipin Chander Negi) Judge

November 07, 2024 (Nisha)

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