Himachal Pradesh High Court
Pankaj Dhiman vs State Of Himachal Pradesh on 23 March, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MPM No. 242 of 2018.
Decided on: 23.3.2018.
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Pankaj Dhiman ....Petitioner.
Versus
State of Himachal Pradesh. ... Respondent.
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Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No.
For the petitioner. : Mr. Deepak Kaushal, Advocate.
For the respondent. : Mr. D.R. Thakur, Addl. Advocate General
r with Raj Pall, ASI PS Majra, Distt. Sirmaur.
Ajay Mohan Goel, J (Oral).
Learned Addl. Advocate General has filed the status report, which is taken on record. Heard. At this stage, Mr. Kaushal, learned counsel, prays for and is permitted to withdraw this petition with liberty to file afresh on the same cause, if so advised. Miscellaneous application, if any, also stand disposed of.
(Ajay Mohan Goel) Judge 23rd March, 2018 (Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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