Date Of Decision: 24.10.2024 vs State Of Himachal Pradesh & Another
2024 Latest Caselaw 15634 HP

Himachal Pradesh High Court

Date Of Decision: 24.10.2024 vs State Of Himachal Pradesh & Another on 24 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10202

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.11550 of 2024 Date of Decision: 24.10.2024 _______________________________________________________ HP B.Ed. Colleges Welfare Association .......Petitioner

Versus

State of Himachal Pradesh & another ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Ms. Sneh Bhimta, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for respondent No.1.

Ms. Archana Dutt, Advocate, for respondent No.2.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition.

2. Ordered accordingly.

(Sandeep Sharma), Judge October 24, 2024 (shankar)

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