Usha Devi vs State Of Himachal Pradesh
2021 Latest Caselaw 3748 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CRMP(M) No. 1439 of 2021




                                                                        .
                                                    Decided on: 06.08.2021.





      Usha Devi                                                     ....Petitioner.

                       Versus





      State of Himachal Pradesh                                     ...Respondent.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Mr. Sanjeev Kumar Suri, Advocate.

      For the respondent            :       M/s Sumesh Raj, Adarsh Sharma,
                                            and Sanjeev Sood, Additional
                                            Advocate Generals with Mr. Kamal
                          r                 Kant Chandel, Deputy Advocate

                                            General.

                                            (Through Video Conference)
      Ajay Mohan Goel, Judge (Oral)

After making his submissions for some time, Mr.

Sanjeev Kumar Suri, learned Counsel for the petitioner, under

instructions, submits that this petition be permitted to be

withdrawn, but with liberty to the petitioner to approach the Court

afresh at a later stage, if so advised. The petition is accordingly

permitted to be withdrawn, with liberty as prayed for.

                                                             (Ajay Mohan Goel)
      August 06, 2021                                                Judge
          (narender)




      1       Whether reporters of the local papers may be allowed to see the judgment?