Shikha Kumari vs State Of H.P. & Ors
2021 Latest Caselaw 2153 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 6269 of 2020 Decided on: 16.03.2021

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Shikha Kumari ..... Petitioner Versus State of H.P. & ors. .....Respondents

_______________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting? No. _______________________________________________________________ For the petitioner: Mr. Rajesh Kumar, Advocate.

     For the respondents:                                 Mr. R.S. Dogra, Sr. Addl. AG with
                       r                                  Mr. Ranjan Sharma, Addl. AG

                                                          and Mr. Amit K. Dhumal, Dy. AG.

Tarlok Singh Chauhan, Judge(oral)

Learned counsel for the petitioner seeks

permission to withdraw the instant petition, with liberty to file

the same afresh, on similar cause of action. Permission

granted. Consequently, the instant petition is disposed of, as

withdrawn, with liberty, as aforesaid.

Pending application(s), if any, also stand(s)

disposed of.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 16, 2021 (raman)

Whether reporters of Local Papers may be allowed to see the judgment? Yes.