Bhup Singh & Others vs Ms. Rupali Thakur
2023 Latest Caselaw 10339 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.215 of 2023 Date of Decision: 26.7.2023 _______________________________________________________

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Bhup Singh & others .......Petitioners

Versus Ms. Rupali Thakur ... Respondent ______________________________________________________

Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioners : Mr. P.D.Nanda, Advocate.

For the Respondent: Mr. Rajan Kahol and Mr. B.C.Verma, Additional Advocate Generals with Mr. Rahul Thakur, and Mr. Ravi Chauhan, Deputy Advocate Generals.

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Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition with liberty to file

substantive writ petition in the appropriate court of law, laying therein

challenge to order passed by the respondent in purported compliance

of the judgment alleged to have been violated.

2. Ordered accordingly.

(Sandeep Sharma), Judge July 26, 2023 (shankar)

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