Himachal Pradesh High Court
Chandreshwar Gupta vs State Of H.P. & Ors on 28 June, 2017
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr.MMO No. 16 of 2017.
.
Date of decision: June 28, 2017.
Chandreshwar Gupta ......Petitioner.
Versus
State of H.P. & ors. .....Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. T.S. Chauhan, Advocate.
For the respondents : Mr. Pramod Thakur, Addl. AG for
respondent No. 1.
Mr. R.K. Gautam, Senior Advocate with
Ms. Megha Kapur Gautam, Advocate, for
respondents No. 2 and 3.
Mr. Virendaer Singh Rathore, Advocate, for
respondent No. 5.
Mr. Sanjay Jaswal, Advocate, for
respondent No. 6.
Respondent No. 4 already exparte.
Dharam Chand Chaudhary, J. (Oral)
Learned Counsel representing the petitioner seeks permission to withdraw this petition at this stage with liberty reserved to move appropriate application in the trial Court at an appropriate stage. Leave and liberty as sought is granted. The 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 04/07/2017 23:58:13 :::HCHP 2petition is accordingly dismissed as withdrawn. The liberty is also reserved in favour of the petitioner to file appropriate .
application in the trial Court at an appropriate stage in accordance with law, if so, advised. The petition is accordingly disposed of.
2. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary), Judge.
June 28, 2017, (vs) ::: Downloaded on - 04/07/2017 23:58:13 :::HCHP