Manjusha Narwal vs State Of H.P. & Anr
2022 Latest Caselaw 9445 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

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CWP No. 7820 of 2022 Decided on: 17.11.2022

Manjusha Narwal .....Petitioner.

Versus

State of H.P. & Anr. .....Respondents.

Coram r The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Sunil Kumar Kaudnal, Advocate.

For the respondent : Mr. Ashok Sharma, Advocate

General with Mr. Rajinder Dogra, Senior Addl. Advocate General, Mr. Vinod Thakur and

Mr. Shiv Pal Manhans, Addl. Advocates General, for respondent No. 1.

Tarlok Singh Chauhan (Oral)

We are not inclined to entertain the present petition

as learned counsel for the petitioner is unable to convince the

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

Court. However, learned counsel for the petitioner seeks

permission to withdraw this petition with liberty to resort to such

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remedy, as is available to her under the law. The prayer being

innocuous is allowed.

2. Consequently, the instant petition is dismissed as

withdrawn with liberty, as aforesaid. Pending miscellaneous

application(s), if any, shall stand disposed of.

(Tarlok Singh Chauhan), Judge

(Virender Singh), Judge November 17, 2022

(vs)