Jamuna Devi vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 15975 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.7621 of 2022
                                                      Decided on: 10.10.2023




                                                                           .

    Jamuna Devi                                                        ....Petitioner.
                Versus





    State of Himachal Pradesh & others                               .... Respondents.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1

    For the petitioner
    For the Respondents
                          r          :
                                      :
                                          to Mr. Vishwa Bhushan, Advocate.
                                             Mr. Pushpinder Jaswal, Additional
                                             Advocate General, with Ms. Ranjna
                                             Patial and Mr.Sumit Sharma, Deputy

                                             Advocate Generals and Mr. Rajat
                                             Chauhan,     Law     Officer,  for
                                             respondents No.1 and 2­ State.
                                             M/s Suchitra Sen and Deepa,


                                             Advocates, for respondent No.3.


    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

petitioners may be permitted to withdraw the petition.

2. Petition is permitted to be withdrawn, as prayed for.

Pending miscellaneous applications, if any, stand disposed of.

(Ajay Mohan Goel) Judge October 10, 2023 (Rishi)

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