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Babita vs State Of H.P. & Ors
2021 Latest Caselaw 1253 HP

Citation : 2021 Latest Caselaw 1253 HP
Judgement Date : 24 February, 2021

Himachal Pradesh High Court
Babita vs State Of H.P. & Ors on 24 February, 2021
Bench: Tarlok Singh Chauhan, Ajay Mohan Goel, Anoop Chitkara, Jyotsna Rewal Dua
          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWP No. 694 of 2021




                                                                                   .
                                                  Decided on: 24.02.2021





    Babita                                                                  ...Petitioner
                                         Versus





    State of H.P. & Ors.                                                    ...Respondents
    __________________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
                                                 No.
    Whether approved for reporting? 1

    For the Petitioner :                 Mr. Devender K. Sharma, Advocate.

    For the Respondents : Mr. Ashok Sharma, A.G. with Mr. Vinod

                         Thakur, Mr. Shiv Pal Manhans, Mr. Vikas
                         Rathore, Addl. A.Gs., Mr. Bhupinder Thakur
                         and Mr. Yudhvir Singh Thakur, Dy. A.Gs., for
                         the respondents-State.


                                         Mr. J. L. Bhardwaj, Advocate, for
                                         respondent No. 4.




    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, on instructions,

states that he may be permitted to withdraw this petition with

liberty to file a representation taking into consideration the

disability being suffered by the mother-in-law of the petitioner as

reflected in Annexure P-2. Prayer being innocuous is allowed.

2. Consequently, the instant petition is disposed of as

withdrawn, with liberty as aforesaid. Pending application(s), if

any, also stands disposed of.

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

All interim orders are vacated.

Copy dasti.

.

                                    (Tarlok Singh Chauhan)
                                               Judge





                                           (Jyotsna Rewal Dua)
    24th February, 2021                            Judge
       (Pankaj/sanjeev)




                 r        to










 

 
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