Sunita Sangroli vs State Of H.P. & Ors
2023 Latest Caselaw 17067 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7958 of 2023.

Date of decision: 20th October, 2023.

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Sunita Sangroli ...Petitioner.

Versus

State of H.P. & Ors. ....Respondents.

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. R.L. Chaudhary, Advocate.

For the Respondents/State: Mr. Y.P.S. Dhaulta, Addl. A.G.

with Mr. Gautam Sood and Ms. Priyanka Chauhan, Deputy Advocates General.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner seeks

permission of this Court to withdraw the instant petition.

Prayer being innocuous is allowed. Accordingly, the instant

petition is dismissed as withdrawn.

2. Pending miscellaneous application(s), if any, also

stand disposed of.

(Satyen Vaidya) Judge 20th October, 2023.

(jai)

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