Decided On: 13.11.2024 vs State Of H.P. And Others
2024 Latest Caselaw 17322 HP

Himachal Pradesh High Court

Decided On: 13.11.2024 vs State Of H.P. And Others on 13 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                   2024:HHC:11334


       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          12791 of 2024
                                                       Decided on: 13.11.2024
Sh. Yogesh Kumar                                                       ... Petitioner

                            Versus

State of H.P. and others                                                        ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     Ms. Babita Kumari, Advocate.

For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge                        (Oral)

As the petition is premature, as prayed for, the

petitioner is permitted to withdraw the same with liberty to approach

the Court at an appropriate stage. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 13, 2024 (narender)

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