Date Of Decision: 18.11.2024 vs State Of Hp & Others
2024 Latest Caselaw 17551 HP

Himachal Pradesh High Court

Date Of Decision: 18.11.2024 vs State Of Hp & Others on 18 November, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

2024:HHC:11685 IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 9139 of 2024 Date of decision: 18.11.2024 ____________________________________________________ M/s Immacule Lifesciences Pvt, Ltd. ...Petitioner

Versus

State of HP & others ...Respondents ____________________________________________________ Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1 NO _____________________________________________ For the petitioner : Petitioner in person with Mr. Ajay Jagga and Mr. Arsh Chauhan, Advocates.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Gobind Korla, Additional Advocate General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondent-State.

Mr. Balram Sharma, Deputy Solicitor General of India with Mr. Rajiv Sharma, Advocate, for Union of India-respondent No. 2.

Mr. Vijay Kumar Arora, Senior Advocate with Ms. Godawari, Ms. Lalita Sharma, Mr. Gaurav Kumar and Mr. Hitesh Raj, Advocates, for respondents No. 3 & 4.

Tarlok Singh Chauhan, Acting Chief Justice (Oral)

Mr. Ajay Jagga, learned Counsel for the petitioner, on

instructions, states that he does not want to press this petition, at

this stage, as his client intends to avail any other remedy that may

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

be available to him under law. His statement is

taken on record.

2. Accordingly, this writ petition is dismissed, as not

pressed.

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

of.

(Tarlok Singh Chauhan) Acting Chief Justice.

November 18, 2024                        (Satyen Vaidya)
 (hemlata)                                    Judge.