Gauri Shankar vs State Of H.P
2022 Latest Caselaw 11882 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No.2621 of 2022 Date of Decision: 30.12.2022

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Gauri Shankar .....Petitioner.

Versus

State of H.P .....Respondent.

Coram

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

For the petitioner : Mr. Mohan Sharma, Advocate.

For the respondent :

r to Mr. Narender Guleria, Addl. Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General.

Sandeep Sharma, Judge (oral).

Learned counsel for the petitioner seeks permission to withdraw

the present petition with liberty to file afresh.

2. In view of above, petition is dismissed as withdrawn with liberty

to file afresh. Pending applications, if any, stand disposed of.

(Sandeep Sharma) Judge

30th December, 2022

(CS)

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