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Himachal Pradesh High Court

Kiran Pathak vs State Of H.P. & Another on 5 December, 2022

Bench: Tarlok Singh Chauhan, Satyen Vaidya

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                 CWP No. 7016 of 2022.
                          Date of decision : 5.12.2022.
    Kiran Pathak                                  ...Petitioner.
                          Versus




                                                                  .
    State of H.P. & another                        ...Respondents





    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitioner      : Mr. J. L. Bhardwaj, Advocate.





    For the respondents      :        Mr. Ashok Sharma, Advocate General
                                      with Mr. Rajinder Dogra, Sr. Addl. A.G
                                      Mr. Vinod Thakur, Addl. A.G. and Mr.
                                      Rajat Chauhan Law Officer for respondent
                                      No.1.


    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, under instructions, does not press the present petition, in view of notification dated 30.9.2022 (Annexure R-4). Accordingly, the present petition is dismissed as not pressed. Pending applications, if any, also stand disposed of.

(Tarlok Singh Chauhan) Judge.

                                                 (Satyen Vaidya)
    5th December, 2022                               Judge
           (kck)

    1

Whether reporters of Local Papers may be allowed to see the judgment?