Sahil Mehta vs State Of Himachal Pradesh
2024 Latest Caselaw 17314 HP

Himachal Pradesh High Court

Sahil Mehta vs State Of Himachal Pradesh on 13 November, 2024

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP(M) No. 2426 of 2024 Decided on : 13.11.2024

Sahil Mehta ...Applicant

Versus

State of Himachal Pradesh ...Respondent

Coram The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?1

For the applicant : Mr. Aditya Thakur, Advocate.

For the respondent : Mr. Tejasvi Sharma & Mr. H.S. Rawat, Additional Advocates General.

Virender Singh, Judge (Oral).

Learned counsel for the applicant, on instructions,

seeks permission to withdraw the present petition.

Permission granted. The petition is accordingly dismissed as

withdrawn.

( Virender Singh ) Judge November 13, 2024 ( ps )

Whether Reporters of local papers may be allowed to see the judgment? Yes.