Devi Chand Deceased Through Lr ... vs State Of H.P And Others
2021 Latest Caselaw 1251 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                          CWPOA No. 7914 of 2019




                                                                                .
                                                          Decided on : 24.2.2021





    Devi Chand deceased through LR Laxmi Devi                                       Petitioner.





                                                 Versus
    State of H.P and others                                                         Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.



    Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1

    For the petitioner:                          Mr. M.L Sharma, Advocate.

    For the respondents:                          Mr. Hemant Vaid, Mr. Ashwani
                                                  Sharma, Addl.A.G with Mr. Vikrant
                                                  Chandel, Dy. A.G for respondents No.1


                                                  to 3.

                                                  Mr. Balram Sharma,                      ASGI,         for
                                                  respondent No.4.






    Sureshwar Thakur, Judge (oral)

CMP-T No. 1504 of 2020

The prayer made in the application is allowed, and, the

applicant/widow of the deceased petitioner is permitted to be

substituted in his place in the array of the petitioner. No notice

need be issued to the newly added petitioner, as, she already stands

represented by Mr. M.L Sharma, Advocate. Necessary corrections

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

...2...

be carried out in the memo of parties. The application stands

.

disposed of.

CWPOA No. 7914 of 2019

The learned counsel for the petitioner prays for, and, is

permitted to withdraw the instant petition. Accordingly, the present

petition is dismissed, as, withdrawn, however, liberty is reserved to

the petitioner, to, canvass, an, appropriate remedy. It is also

permissible for the petitioner to subsequently canvass, upon, anchor

of Section 14 of the Limitation Act.

Copy dasti.

( Sureshwar Thakur),

Judge.

    24th February, 2021                ( Chander Bhusan Barowalia ),
    (priti)                                              Judge.