Kesari Devi vs State Of H.P. & Anr
2021 Latest Caselaw 1277 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWP No. 743 of 2021




                                                                                   .
                                                  Decided on: 24.02.2021





    Kesari Devi                                                             ...Petitioner
                                         Versus





    State of H.P. & Anr.                                                    ...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. Mandeep Chandel, 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.



    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, on instructions,

states that he may be permitted to withdraw this petition.

Prayer being innocuous is allowed.

Consequently, the instant petition is disposed of as

withdrawn. Pending application(s), if any, also stands disposed

of.

(Tarlok Singh Chauhan) Judge

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

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