Krishna Devi vs State Of H.P. And Another
2021 Latest Caselaw 1486 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                           CWPOA No. 3084 of 2020
                                           Decided on: 01.03.2021




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    ______________________________________________________________





    Krishna Devi                                          .......Petitioner
                                      Versus
    State of H.P. and another.                           .....Respondents
    ______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting? 1

    For the petitioner                   :
                                  Mr. Shanti Swaroop, Advocate.





    For the respondents                  :
                                  Mr. Sudhir Bhatnagar and Mr. Arvind
                                  Sharma, Additional Advocate Generals with
                                  Mr. Kunal Thakur, Deputy Advocate
                                  General.

    ______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner seeks permission

to withdraw the present petition with liberty to file afresh at appropriate

stage, if so required and desired.

2. Consequently, in view of the above, present petition is

dismissed as withdrawn, with liberty as prayed for.

    1st March, 2021                                                       (Sandeep Sharma)





     ( reena)                                                                 Judge

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