Neelma Devi vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 1026 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                  .
                                    CWPOA No. 104 of 2020





                               Date of decision: February 08, 2021.





    Neelma Devi                                 ......Petitioner.
                               Versus
    State of Himachal Pradesh & ors.            .....Respondents.



    Coram

    Ms. Justice Jyotsna Rewal Dua, Judge.


    Whether approved for reporting? 1

    For the petitioner         :    Mr. Rajiv Jiwan, Senior Advocate with
                                    Mr. Ajeet Sharma, Advocate.


    For the respondents        :    Mr. Ashok Sharma, AG with Mr. Hemant
                                    Vaid, Mr. Arvind Sharma, Addl. AGs and
                                    Mr. R.R. Rahi, Dy. AG.




                          (Through Video Conferencing)





    Jyotsna Rewal Dua, Judge (Oral)

Learned Counsel for the petitioner seeks permission

to withdraw the original application. Prayer being innocuous is

allowed. Accordingly, the writ petition is dismissed as withdrawn.

(Jyotsna Rewal Dua) Vacation Judge 8 th February, 2021, ( vs)

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