Date Of Decision : 5.7.2023 vs State Of H.P. & Others
2023 Latest Caselaw 8987 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           CWPOA No. 4993 of 2020
                           Date of decision : 5.7.2023.
    Lata Sharma                                     ...Petitioner
                           versus
    State of H.P. & others                          ...Respondents.

    Coram:




                                                                      .

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitioner     :              Ms. Meera Devi, Advocate.

    For the respondents        :          Mr. Anup Rattan, Advocate General
                                          with and Mr. Ramakant Sharma and





                                          Ms. Sharmila Patial, Addl. A.Gs and
                                          Mr. Rajat Chauhan, Law Officer, for
                     r                    respondents No. 1 to 3.


    Tarlok Singh Chauhan, Judge (oral):

Mr. Ramakant Sharma, learned Additional Advocate

General has placed on record instructions dated 3.7.2023.

Confronted with this, learned counsel for the petitioner seeks

permission to withdraw the present petition. Prayer being innocuous

is allowed.

2. Accordingly, the present petition is dismissed as

withdrawn, so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge.

                                                     (Satyen Vaidya)
    5th July, 2023                                       Judge
         (kck)

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