Decided On: 16.10.2024 vs State Of H.P. And Others
2024 Latest Caselaw 15166 HP

Citation : 2024 Latest Caselaw 15166 HP
Judgement Date : 16 October, 2024

Himachal Pradesh High Court

Decided On: 16.10.2024 vs State Of H.P. And Others on 16 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                             2024:HHC:9795
                                         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                                         CWP No.    11483 of 2024
                                                                                         Decided on: 16.10.2024
                        Alka                                                                             ... 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      :     Mr. Tek Chand Sharma, Advocate.

                        For the respondents                               :     Mr. Pushpender Jaswal, Additional
                                                                                Advocate General.
                        Ajay Mohan Goel, Judge                                  (Oral)

After making his submissions for some time and finding

that the Court was not concurring with his submissions, learned

Counsel for the petitioner prays for and is permitted to withdraw the

writ petition. Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge October 16, 2024 (narender)

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

BHUPE Digitally signed by BHUPENDER KUMAR DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c

NDER 8f8a66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7 bd5fa9b09937769da5501e1f4e7ad448bc5, CN=BHUPENDER KUMAR Reason: I am approving this document with my legally binding signature

KUMAR Location: