Chandravati vs State Of H.P. & Ors
2023 Latest Caselaw 10589 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.4860 of 2023 Decided on: 28th July, 2023

.

_________________________________________________________________

Chandravati ....Petitioner

Versus

State of H.P. & Ors. ...Respondents _________________________________________________________________

Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Naveen K. Bhardwaj, Advocate.

For the respondents: Mr. Y.P.S.Dhaulta, Additional Advocate General with Ms.Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

After arguing for some time, learned counsel for

the petitioner seeks permission to withdraw the present writ

petition with liberty to represent to the competent authority

for suitable adjustment of the petitioner. Prayer is accepted.

The petition is accordingly dismissed as withdrawn with

liberty as prayed for.

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

Pending miscellaneous application(s), if any, also

to stand disposed of.

.

                                                Jyotsna Rewal Dua





                                                      Judge
    July 28, 2023
       R.Atal





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