Priya vs State Of H.P. And Others
2021 Latest Caselaw 3391 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                     CWP No. 4266 of 2021
                                     Decided on: August 2, 2021




                                                                        .
    ____________________________________________________________





    Priya                                                  ...Petitioner
                                      Versus

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





    ____________________________________________________________
    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting1?





    ____________________________________________________________
    For the petitioner        :Mr. Malkeeyat Singh & Ashok Kumar,
                       r      Advocates.

    For the respondents       :Mr. Ashok Sharma, Advocate General with
                              Mr. Vinod Thakur, Mr. Shiv Pal Manhans,

                              Mr. Hemanshu Mishra, Additional Advocate
                              Generals for the respondents.
    ____________________________________
    Tarlok Singh Chauhan, J. (Oral)

Learned counsel for the petitioner, on instructions, prays for

and is granted permission to withdraw the instant petition.

2 In view of above, the petition is disposed of, as withdrawn, so

also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 2nd August, 2021 tm

Whether reporters of the Local papers are allowed to see the judgment? .