Decided On: 11.11.2024 vs State Of Himachal Pradesh & Another
2024 Latest Caselaw 16822 HP

Himachal Pradesh High Court

Decided On: 11.11.2024 vs State Of Himachal Pradesh & Another on 11 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                  2024:HHC:11052

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                        Execution Petition No.817 of 2024
                                        in CWP No. 9536 of 2023
                                        Decided on: 11.11.2024
Shri Ashwani Kumar                                   ... Petitioner
                  Versus
State of Himachal Pradesh & another                          ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________            _
For the petitioner      :     M/s Onkar Jairath, Anshul Jairath
                              and Piyush Mehta, Advocates.
For the respondents            :        Mr. Pushpinder Jaswal, Additional
                                        Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner prays for and is

permitted to withdraw the petition, but with liberty to assail the

order that has been passed by the Authority concerned. The petition

stands disposed of. Pending miscellaneous application(s), if any also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 11, 2024 (Rishi)

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