Pushpa Rani @ Murti Devi vs The Himachal Pradesh General ...
2021 Latest Caselaw 3608 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA LPA No.79 of 2021 a/w CMP(M) No.528 of 2020 Decided on: 5th August, 2021 ______________________________________________________

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Pushpa Rani @ Murti Devi

.....Appellant Versus

The Himachal Pradesh General Industries Corporation Limited and another .....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 appellant: Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate.

For the respondents: None.

(Through Video Conferencing) Ravi Malimath, Acting Chief Justice (Oral)

CMP(M) No.528 of 2020

At the request of the learned Senior Counsel for the

applicant/appellant, the present application is dismissed as

withdrawn, with a liberty to pursue such remedy, as is available to

him under law. Consequently, LPA No.79 of 2021 is also dismissed.

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

2. Pending miscellaneous applications are disposed off

accordingly.

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                                                ( Ravi Malimath )
                                              Acting Chief Justice





                                             ( Jyotsna Rewal Dua )
    August 05, 2021                                  Judge
     Bhardwaj/Mukesh




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