Himachal Pradesh High Court
Anjam Vikas Sood & Anr vs State Of Himachal Pradesh & Another on 28 June, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MMO No. 211 of 2019
Date of Decision No.28.06.2019
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Anjam Vikas Sood & Anr. .......Petitioners
Versus
State of Himachal Pradesh & another .....Respondents
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the petitioners:
Sharma, Advocates.
r to
Mr. Subhash Sharma & Mr. Mohan
For the respondents: Mr. Sudhir Bhatnagar & Mr. Sanjeev
Sood, Additional Advocate Generals,
with Mr. Kunal Thakur, Deputy Advocate
General, for respondent No.1.
Mr. Nimish Gupta, Advocate, for
respondent No.2.
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Sandeep Sharma, Judge (oral):
Mr. Subhash Sharma, learned counsel representing the petitioners, on instructions, seeks permission to withdraw the present petition at this stage.
2. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioners, the present petition is dismissed as withdrawn.
(Sandeep Sharma), Judge 28th June, 2019 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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