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Himachal Pradesh High Court

M/S Vajra Biometric Pvt. Limited vs State Of H.P. & Another on 8 April, 2026

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No.1719 of 2026




                                                                             .
                                                         Date of Decision:- 08.04.2026





           M/s Vajra BioMetric Pvt. Limited                                         ....Petitioner
                                         Versus
           State of H.P. & another                                              ....Respondents





           Coram
           The Hon'ble Mr. Justice G.S. Sandhawalia, Chief Justice

of The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1 For the Petitioner rt : Mr. Aaditya Singh Dhull, Mr. Arjun Raghavendra, Mr. Stephin George, Advocates (through video conferencing) and Mr Uday Singh Banyal, Advocate.

For the Respondents : Mr. Sidharth Jalta, Deputy Advocate General.

G.S. Sandhawalia, Chief Justice (Oral).

Counsel for the petitioner submits that he is under instructions not to press the present writ petition.

2. Accordingly, the present writ petition is dismissed as withdrawn. Pending miscellaneous application(s), if any, shall stands disposed off.

(G.S. Sandhawalia) Chief Justice (Bipin Chander Negi) Judge 8th April, 2026 (Munish Thakur) 1 Whether reporters of Local Papers may be allowed to see the judgment?