Dr. Preeti Takkar Kapila vs The State Of Himachal Pradesh & Ors
2021 Latest Caselaw 1049 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

CWP No. 2817 of 2020

Date of decision: February 10, 2021.

Dr. Preeti Takkar Kapila ......Petitioner.

Versus The State of Himachal Pradesh & ors. .....Respondents.

Coram

Ms. Justice Jyotsna Rewal Dua, Vacation Judge. Whether approved for reporting? 1 For the petitioner : Mr. Gurmeet Bhardwaj, Advocate, r vice Mr. Vishwa Bhushan, Advocate.

For the respondents : Mr. Hemant Vaid, Addl. AG with Mr. R.R. Rahi & Mr. Amit Dhumal, Dy. AGs for respondents No. 1 to 4.

Mr. B.C. Negi, Senior Advocate with

Mr. Abhishek Khimta, Advocate, for respondents No. 5 and 6.

(Through Video Conferencing).

Jyotsna Rewal Dua, Vacation Judge (Oral)

Learned vice Counsel on instructions of learned

Counsel for the petitioner seeks permission to withdraw this writ

petition. The respondents have no objection to the prayer.

Accordingly, this writ petition is dismissed as withdrawn, so also

the pending application(s), if any.

Jyotsna Rewal Dua Vacation Judge February 10, 2021 ( vs)

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