Kirpa Ram vs State Of H.P. & Others
2023 Latest Caselaw 15208 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 6315 of 2020

                                                            Date of decision: 3.10.2023




                                                                                          .

    Kirpa Ram.                                                                               ...Petitioner.

                                                  Versus





    State of H.P. & others.                                                              ...Respondents.

    Coram





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the Petitioner.                      Ms.Archana Dutt, Advocate.

    For the Respondents:                     Mr.Anup Rattan, Advocate General, with
                                             Mr.Manoj Chauhan, Additional Advocate
                                             General.



                        Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner, under instructions, submits

that grievance of the petitioner stands redressed, therefore, she has been

instructed to withdraw the petition and she prays accordingly.

2. In view of above, petition is dismissed as withdrawn.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

3rd October, 2023 (Keshav)

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