Amra Devi vs State Of H.P. And Others
2023 Latest Caselaw 15937 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.929 of 2023 Date of Decision: 10.10.2023

.

_______________________________________________________

Amra Devi .......Petitioner

Versus

State of H.P. and others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner:

Mr. Hirdaya Ram, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals

with Mr. Ravi Chauhan and Ms. Sunaina,

Deputy Advocate Generals, for respondent Nos. 1 to 6.

Mr. J.P.Sharma, Advocate, for respondent Nos.7 and 8.

____________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition with liberty to file afresh

laying therein challenge, if any, to the order passed in the appeal.

2. Ordered accordingly.

(Sandeep Sharma), Judge October 10,2023 (shankar)

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