Kamla Devi vs State Of H.P. And Others
2021 Latest Caselaw 1023 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH,
                                SHIMLA
                                    CWP No. 689 of 2021
                                    Decided on: 08.02.2021




                                                                          .

    Kamla Devi                          ......petitioner
                             Versus
    State of H.P. and others            ...... respondents





    ...........................................................................................
    Coram
    Ms. Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1




    For the petitioner : Mr. Ashwani Gupta, Advocate.

     For respondents :                 Mr. Ashok Sharma, Advocate General
                                       with Mr. Hemant Vaid, Mr. Arvind

                                       Sharma, Additional Advocates General &

                                       Mr.Raju Ram Rahi, Deputy Advocate
                                       General, for the respondents/State.

                         (through video conferencing)



    Jyotsna Rewal Dua, J (Oral)

After arguing the matter for a considerable period,

learned counsel for the petitioner seeks permission to withdraw

the present petition. Prayer allowed. Accordingly, the petition

stands dismissed as withdrawn. Pending miscellaneous

application(s), if any, shall also stand disposed of.

(Jyotsna Rewal Dua), Judge February 08, 2021 (rohit)

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