Himachal Pradesh High Court
Loktantra Senani Sangh Himachal ... vs State Of Himachal Pradesh & Another on 1 June, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel
.
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3393 of 2023
Decided on: 01.06.2023
Loktantra Senani Sangh Himachal Pradesh .... Petitioner.
Versus
State of Himachal Pradesh & another
Coram
r to
The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice.
.... Respondents.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting? 1
For the petitioner : Mr. Ajay Vaidya, Advocate.
For the respondents : Mr. Anup Rattan, Advocate General, with
M/s Rakesh Dhaulta, Varun Chandel, Pranay
Pratap Singh, Additional Advocate Generals
and M/s Gautam Sood, Sidharth Jalta, Arsh
Rattan, Deputy Advocate Generals.
M.S. Ramachandra Rao, Chief Justice (Oral)
Learned counsel for the petitioner seeks permission to withdraw the Writ Petition with liberty to file a fresh petition on the same cause.
2. The petition is accordingly permitted to be withdrawn, with 1 Whether reporters of the local papers may be allowed to see the judgment?
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liberty, as prayed for. Pending miscellaneous applications, if any, also stand disposed of.
(M.S. Ramachandra Rao)
Chief Justice
June 01, 2023
(rishi/narender)
r to (Ajay Mohan Goel)
Judge
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