Himachal Pradesh High Court
Sanjay Guleria vs State Of H.P on 1 April, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MP(M) No. 365 of 2016
Date of Decision: 1.4.2016
.
Sanjay Guleria
...Petitioner
Versus
State of H.P.
...Respondent
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Peeyush Verma and Ms.
rt Anjali Soni Verma, Advocates.
For the respondent : Mr. Parmod Thakur, Additional
Advocate General, for the
respondent-State.
Rajiv Sharma, Judge (oral):
Mr. Peeyush Verma, Advocate prays for and is permitted to withdraw the present petition at this stage with the liberty reserved to file fresh petition due to subsequent developments. Consequently, the present petition is dismissed as withdrawn. No costs.
(Rajiv Sharma), Judge April 1, 2016 (kalpana) ::: Downloaded on - 15/04/2017 20:02:09 :::HCHP 2 .
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