Raksha Devi vs State Of H.P. & Ors
2021 Latest Caselaw 2157 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWPOA No. 93 of 2020 Decided on: 16.03.2021

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Raksha Devi ..... 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. Digvijay Singh, Advocate.

     For the respondents:                                 Mr. Vikas Rathore, Mr. Vinod
                       r                                  Thakur and Mr. Shiv Pal

Manhans, Addl. AGs with Mr. J.S. Guleria, 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, if need so arises. Permission granted.

Consequently, the instant petition is dismissed, as withdrawn,

with liberty, as aforesaid.

Pending application(s), if any, 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.