Bandna Sharma vs State Of H. P. & Anr
2021 Latest Caselaw 3635 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                               CWP No. 4336 of 2021




                                                                              .
                                               Date of decision: 05.08.2021.





    Bandna Sharma                                                        .....Petitioner.
                                      Versus





    State of H. P. & Anr.                                             .....Respondents.

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





    Whether approved for reporting? 1          No.



    For the Petitioner         :               Ms. Salochna Rana, Advocate.

    For the Respondents:                       Mr. Ashok Sharma, A.G. with Mr.
                                 r             Vinod Thakur, Mr. Hemanshu Misra,

                                               Mr. Shiv Pal Manhans, Addl. A.Gs.
                                               and Mr. Bhupinder Thakur, Dy. A.G.

                                               (Through Video Conferencing)



    Tarlok Singh Chauhan, Judge (Oral)

After arguing for some time learned counsel for the

petitioner seeks permission to withdraw the instant petition.

Permission granted.

2. Consequently, the instant petition is dismissed as

withdrawn. Pending application(s), if any, also stands disposed

of.

                                                         (Tarlok Singh Chauhan)
                                                                   Judge


                                                              (Satyen Vaidya)
                  th
              5        August, 2021                              Judge
                  (sanjeev)

Whether the reporters of the local papers may be allowed to see the Judgment?Yes