Rajani Kanta vs State Of H.P. And Ors
2023 Latest Caselaw 14987 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 7080 of 2023




                                                                     .
                                                 Decided on: 28.09.2023





     Rajani Kanta                                                ....Petitioner.





                                         Versus

     State of H.P. and Ors.                                      ...Respondents.





     Coram

     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1


     For the petitioner         :        Mr. Tanuj Thakur, Advocate.

     For the respondents            :    Mr. Y.P.S. Dhaulta    and Mr.
                                         Pratush Sharma,    Additional



                                         Advocate Generals, with   Mr.
                                         Gautam Sood, Ms. Priyanka
                                         Chauhan and Mr. Rahul Thakur,




                                         Deputy Advocate Generals.





     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner has

sought permission to withdraw the instant petition

with liberty to make a representation to the

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

Competent Authority. Prayer being innocuous is

allowed.

.

2. Petitioner is permitted to withdraw the

instant petition with liberty as prayed.

3. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                                (Satyen Vaidya)
    28th     September, 2023                        Judge
           (sushma)