Margaret Sebastian vs State Of H.P
2023 Latest Caselaw 13001 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 6080/2023 Decided on: 05.09.2023

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Margaret Sebastian ...Petitioner

Versus

State of H.P. ....Respondent.

........................................................................................... Coram Ms. Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners :

For respondents. :

r to Ms. Vishali Lakhanpal, Advocate vice Mr. Parav Sharma, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate

General.

Jyotsna Rewal Dua , J

Learned vice counsel for the petitioner seeks

permission to withdraw the present petition. Accordingly, the

present petition is dismissed as withdrawn. Pending miscellaneous

applications, if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 05th September, 2023 (rohit)

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