Himachal Pradesh High Court
Sanjay Mahajan vs State Of Himachal Pradesh And Others on 23 December, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3937 of 2015
Decided on: 23.12.2015
.
Sanjay Mahajan ...Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
of
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr. Onkar Jairath, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate Geneal,
with Mr. Anup Rattan, Additional
Advocate General, and Mr. Vikram
Thakur & Mr. Vivek S. Attri, Deputy
Advocate Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Onkar Jairath, learned counsel for the writ petitioner, stated at the Bar that he may be permitted to withdraw the writ petition at this stage with liberty to seek appropriate remedy at appropriate stage. His statement is taken ::: Downloaded on - 15/04/2017 19:34:55 :::HCHP : 2 : on record.
2. Accordingly, the writ petition is dismissed as .
withdrawn alongwith all pending applications, with liberty as prayed for.
(Mansoor Ahmad Mir) Chief Justice of rt (Tarlok Singh Chauhan) Judge December 23, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 19:34:55 :::HCHP