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Decided On: 22.10.2024 vs The State Of Himachal Pradesh & Others
2024 Latest Caselaw 15537 HP

Citation : 2024 Latest Caselaw 15537 HP
Judgement Date : 22 October, 2024

Himachal Pradesh High Court

Decided On: 22.10.2024 vs The State Of Himachal Pradesh & Others on 22 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                2024:HHC:10083

                             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                  CWP No.11513 of 2024
                                                                  Decided on: 22.10.2024
                        Dr. Amit Joshi                                                 ... Petitioner
                                         Versus
                        The State of Himachal Pradesh & others                        ... Respondents
                        Coram
                        Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
                        Whether approved for reporting?1
                        ____________________________________________________                                     _
                        For the petitioner      :     Mr. Vishwa Bhushan, Advocate.
                        For the respondents              :        Mr. Pushpinder Jaswal, Additional
                                                                  Advocate General, for the respondent-
                                                                  State.
                        Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner prays that the

petitioner be permitted to withdraw the Writ Petition as he intend to

file a representation to the Department concerned with regard to the

issue raised in the Writ Petition.

2. Without making any observation on the merit of the

case, this petition is dismissed as withdrawn. Withdrawal of the

petition shall not come in the way of the petitioner in making any

representation if he so intends to make to respondent No.1.

3. The petition stands disposed of. Pending miscellaneous

applications, if any, stand disposed of.




                                                                                       (Ajay Mohan Goel)

BHUPENDER KUMAR                                                                             Judge

Date: 2024.10.24 09:55:51 October 22, 2024 UTC (Rishi)

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

 
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