Mamta Kanwar vs State Of H.P. & Others
2021 Latest Caselaw 205 HP

               HON'BLE HIGH COURT OF HIMACHAL PRADESH
                               AT SHIMLA
                              CWPOA Nos.1882, 1768, 1770,
                              1775, 1900/2020




                                                                          .

                              Decided on: 05.01.2021
    CWPOA No.1882/2020
    Mamta Kanwar                                                           ...Petitioner.





                           Versus
    State of H.P. & others                                            . ..Respondents.
    CWPOA No.1768/2020
    Anju Bala                                                              ...Petitioner.





                           Versus
    State of H.P. & others                                            . ..Respondents.
    CWPOA No.1770/2020
    Darshan Kumar                                                          ...Petitioner.

                           Versus

    State of H.P. & others                                            . ..Respondents.
    CWPOA No.1775/2020
    Dile Ram                                                       ...Petitioner.


                           Versus
    State of H.P. & others                                            . ..Respondents.
    CWPOA No.1900/2020




    Sandeep Kumar                                ...Petitioner.
                           Versus





    State of H.P. & others                  . ..Respondents.
    ..........................................................................................
    Coram





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No

    For the petitioner(s) :          Mr. Maan Singh, Advocate.

    For the respondents :            Mr. Ashok Sharma, Advocate General
                                     with Mr. Vinod Thakur, Mr. Vikas
                                     Rathore, Mr. Shiv Pal Manhans, Mr.
    1
        Whether reporters of the local papers may be allowed to see the judgment?




                                                       ::: Downloaded on - 05/01/2021 20:15:52 :::HCHP
                               Nand Lal Thakur, Additional Advocates
                              General, Mr. Bhupinder Thakur, Ms.
                              Seema Sharma, & Mr. Yudhvir Thakur
                              Deputy Advocate Generals, for the




                                                               .
                              respondents/State.





                 (Through Video conferencing)





    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioners states that he is

under instructions not to press the instant petitions.

Consequently, the instant writ petitions are dismissed, as not

pressed. Pending miscellaneous application(s), if any, shall also

stand disposed of. All the interim directions are ordered to be

vacated.

Copy dasti.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) Judge

January 05, 2021 (rohit)