Renu Lata vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 1442 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.748 of 2023 Date of Decision : 23rd February, 2023

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      Renu Lata                                                            ...... Petitioner
                                       Versus
      State of Himachal Pradesh and others                                 ......Respondents





      Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?

For the Petitioner : Mr. Rakesh Kumar Chaudhary, Advocate. For the Respondents : Mr. Rakesh Dhaulta and Mr. B.C. Verma, Additional Advocates General.

Satyen Vaidya, Vacation Judge (oral)

Learned counsel for the petitioner seeks permission to

withdraw the petition. The prayer, being innocuous, is allowed.

Petitioner is permitted to withdraw the petition.

Accordingly, the petition is dismissed as withdrawn, so also,

pending application(s), if any.

( Satyen Vaidya) February 23, 2023 (ks) Vacation Judge

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