Sarswati Devi vs State Of H.P. & Anr
2023 Latest Caselaw 16236 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.3925 of 2023 Date of Decision: 12.10.2023

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_______________________________________________________

Sarswati Devi .......Petitioner

Versus

State of H.P. & Anr. ... Respondents _______________________________________________________ Coram:

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

For the Petitioner:

Mr. Kul Bhushan Khajuria, 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.

____________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition with liberty to file afresh,

laying therein challenge to order dated 10.10.2023 passed by Director

Elementary Education on the representation having been filed by the

petitioner.

2. Ordered accordingly.

(Sandeep Sharma), Judge October 12,2023 (shankar)

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