Himachal Pradesh High Court

Decided On : 01.05.2025 vs Union Of India And Others on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                        2025:HHC:12060


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA
                                     CWP No. 7121 of 2025
                                  Decided on : 01.05.2025
Avni Koundal.
                                              ...Petitioner
                           Versus
Union of India and others.
                                           ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner :     Mr. Vaibhav Tanwar, Advocate.
For the respondents :                                     Mr. Balram Sharma, DSGI, for
                                                          respondent No.1.
                                                          Mr. Pushpinder Jaswal,
                                                          Additional Advocate General, for
                                                          respondents No.2 to 5.
Ajay Mohan Goel, Judge (Oral)

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 assailing the vires of the

conditions of the prospectus. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

May 01, 2025 (Shivank Thakur)

1Whether reporters of the local papers may be allowed to see the judgment?