Dr. Sonali Kaushal vs State Of H.P. & Others
2023 Latest Caselaw 15940 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWPOA No. 6473 of 2020
                                                 Date of Decision: 10.10.2023




                                                                                        .
             Dr. Sonali Kaushal                                                   .....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. Seema K. Guleria, 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 submits that in

view of subsequent events, this petition has become infructuous

and he seeks permission to withdraw the same.

Accordingly, petition is dismissed as withdrawn,

being infructuous, including all pending miscellaneous

application(s), if any.

(Vivek Singh Thakur)

Judge

(Bipin Chander Negi) Judge

October 10, 2023 (Nisha)

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