Dr. Priyanka Sharma vs State Of H.P. And Others
2021 Latest Caselaw 3346 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.4022 of 2021 Decided on:02.08.2021

.

Dr. Priyanka Sharma ..........Petitioner

Versus

State of H.P. and others ........Respondents ____________________________________________________

Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? For the petitioner : Mr. Anubhav Chopra, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and

Ms. Seema Sharma, Dy. Advocate General, for the respondents/State.

(Through Video Conferencing) _________________________________________________

Ravi Malimath, Acting Chief Justice (Oral).

Petitioner's counsel submits that due to subsequent

events, he does not intend to prosecute this petition. His

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

submission is placed on record. The petition is dismissed as

withdrawn. Pending miscellaneous application is disposed off.

.

                                              ( Ravi Malimath )
                                             Acting Chief Justice




       August 02, 2021
         (Yashwant)
                         r      to          ( Jyotsna Rewal Dua )
                                                 Judge