Himachal Pradesh High Court
Subhash Chander Bhalla vs State Of H.P.& Others on 20 April, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CMPMO No. 420 of 2011
Date of Decision: 20.4.2015
.
Subhash Chander Bhalla
...Petitioner
Versus
State of H.P.& others
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Arvind Sharma, Advocate.
For the respondents : Mr. Neeraj K. Sharma and Ms. Parul
r Negi, Deputy Advocate General, for
the respondent-State.
Mr. Neel Kamal Sharma, Advocate,
for respondent No. 2.
Per Rajiv Sharma, Judge (oral):
Mr. Arvind Sharma, learned counsel for the petitioner prays for and is permitted to withdraw the present petition.
Consequently, the present petition is dismissed as withdrawn. The parties through their learned Advocates are directed to appear before the learned trial Court on 15.6.2015. It is expected that the appeal shall be decided expeditiously, but not later than six months. No costs.
(Rajiv Sharma), Judge April 20, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:01:43 :::HCHP