Indu Rani vs State Of H.P. And Others
2021 Latest Caselaw 1141 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWPOA No. 3957of 2020
                                           Decided on: 19th Feb. 2021




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    _______________________________________________________





    Indu Rani                                 ....Petitioner
                                      Versus





    State of H.P. and others.                 ...Respondents
    ________________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.





    1Whether approved for reporting?
    ________________________________________________________
    For the petitioner:r   Mr. Ramakant Sharma, Advocate.
    For the respondent:                   Mr. Dinesh Thakur, Addl. Advocate
                                          General for respondents No.1 and 2.

                                          Mr. Karan Singh Parmar, Advocate
                                          for respondent No. 3.

    Vivek Singh Thakur, Judge (Oral)

In view of the averments made in application

bearing CMP No. 56 of 2021, the petitioner is permitted

to withdraw this petition with liberty to file afresh, if

necessity arises to do so, as prayed for. Accordingly, the

petition is dismissed as withdrawn alongwith pending

application, if any.

(Vivek Singh Thakur) 19th February, 2021 Vacation Judge (TM)

1 Whether reporters of Local Papers may be allowed to see the judgment?