Himachal Pradesh High Court
Sanjeev Walia vs . State Of H.P & Anr. on 2 November, 2023
Sanjeev Walia vs. State of H.P & anr.
CWP No.8314/2023.
2.11.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents/State.
CWP No.8314/2023Notice. Ms. Priyanka Chauhan, learned Deputy of Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within four weeks. List rt thereafter.
CMP No.15644/2023 Learned counsel for the petitioner states that he is under instructions not to press this application. Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
(Bipin C. Negi) Judge 2nd November, 2023 (CS) ::: Downloaded on - 02/11/2023 20:37:41 :::CIS