Leelawati Alias Leela Devi vs State Of H.P. & Ors
2023 Latest Caselaw 10433 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.2560 of 2023 Decided on: 27th July, 2023

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Leelawati alias Leela Devi ....Petitioner

Versus

State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Anirudh Sharma, Advocate.

For the respondents: Mr. Y. P. S. Dhaulta, Additional

Advocate General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General,for respondent No.1.

Mr.Rangeel Singh, Advocate for respondent No.2.

Ms. Heena Chauhan, Advocate for respondent No.3.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that a

Civil Suit instituted by respondent No.3 is pending

adjudication between the parties in the Court of Civil Judge,

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

Arki, District Solan. For this reason, learned counsel for the

petitioner seeks permission to withdraw the present petition.

2. In view of above, present writ petition is dismissed

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as withdrawn.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua

Judge July 27, 2023 R.Atal