Himachal Pradesh High Court
Gita Ram Sharma vs . State Of H.P. on 25 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Gita Ram Sharma Vs. State of H.P. .
CWP No. 3190 of 2019 25.05.2022 Present: Ms. Ranjana Parma, Senior Advocate, with Mr. Karan Singh Parmar, Advocate, for the petitioner.
M/s Dinesh Thakur, Sumesh Raj and Sanjeev Sood, Additional Advocates General with Mr. Amit Dhumal, Deputy Advocate General, for the respondents-State.
CMP No. 6176 of 2022 Learned Senior Counsel, on instructions, submits that the petitioner is not pressing the application at this stage however, liberty may be given to file the application on the same cause of action after six weeks.
In view of the above, the application is dismissed as withdrawn, with liberty as prayed for.
(Ajay Mohan Goel) Judge May 25, 2022 (Vinod) ::: Downloaded on - 25/05/2022 20:09:22 :::CIS