Sangita Devi vs State Of H.P. & Ors
2023 Latest Caselaw 17882 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWPOA No. 4474/2020 Decided on: 09.11.2023

.

Sangita Devi ....Petitioner

Versus State of H.P. & Ors. ....Respondents Coram

The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Ms. Pooja Thakur, Advocate vice Mr. D.N.

Sharma, Advocate.

For the respondents : Mr. Rakesh Dhaulta, Additional Advocate

General.

M.S. Ramachandra Rao (Chief Justice)(Oral)

Learned vice counsel for the petitioner seeks permission

to withdraw the present petition. Accordingly, the Writ petition is

dismissed as withdrawn. Pending miscellaneous application(s), if any,

also stand disposed of.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge

09th November, 2023 (rohit)

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