Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Decided On : 28.10.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 15902 HP

Citation : 2024 Latest Caselaw 15902 HP
Judgement Date : 28 October, 2024

Himachal Pradesh High Court

Decided On : 28.10.2024 vs State Of Himachal Pradesh And Another on 28 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:10331


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                        SHIMLA
                                                                             CWP No. 12103 of 2024
                                                                             Decided on : 28.10.2024
Anshuman Soni and others.
                                                                                       ...Petitioners
                                                          Versus
State of Himachal Pradesh and another.
                                                                                     ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners                            :          Mr. Desh Raj Thakur, Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Having perused the writ petition and taking into

consideration the reliefs prayed for, this Court is of the

considered view that the writ petition is ex-facie bad for non-

joinder of necessary parties.

2. At this stage, learned counsel for the petitioner

prays for and is permitted to withdraw the petition with liberty to

file a fresh petition on the same cause, by impleading all those

who will be affected by the outcome of the writ petition. Pending 1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:10331

miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge

October 28, 2024 (Shivank Thakur)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter