____________________________________________________ vs State Of Himachal Pradesh
2024 Latest Caselaw 17429 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of Himachal Pradesh on 14 November, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                              Cr.MP(M) No. 2533 of 2024
                                 Decided on: 14.11.2024
____________________________________________________
Sanjay Sethi                          ........... petitioner
                       Versus

State of Himachal Pradesh                 ..........respondent
____________________________________________________
Coram:
Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting? 1

For the petitioner                     :      Mr. Virender Singh Chauhan, Sr.
                                              Advocate with Ms. Arsh Chauhan,
                                              Advocate.
For the respondent                     :
                            Mr. B.N. Sharma, Additional
                            Advocate General.
____________________________________________________
Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner seeks permission

to withdraw the instant petition. Permission granted.

2. Accordingly, the petition is dismissed as withdrawn

alongwith all pending applications, if any.

(Bipin Chander Negi) Judge

November 14, 2024 tarun

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