Reena Sharma vs . State Of Hp And Another
2023 Latest Caselaw 17461 HP

Reena Sharma vs. State of HP and another

.

CWP No.8426 of 2023

03.11.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.

Mr. Pratush Sharma, Additional Advocate General, for the respondents/State.

CWP No.8426/2023

Notice. Mr. Pratush Sharma, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents. Reply/instructions be filed/obtained within four weeks.

List thereafter.

CMP No.15825/2023

Learned counsel for the petitioner seeks permission to

withdraw the present application. Permission granted. Accordingly,

application is dismissed as withdrawn.

CMP No.15826/2023

The application is disposed of. The applicant is permitted to

only file the relevant pages of regularization order/judgment,

Annexure(s) in question.

                                                                ( Bipin C. Negi )
                  November 03, 2023 (KS)                             Judge