Decided On : 29.09.2023 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15136 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                         .
                                                     CWP No. 7144 of 2023





                                                     Decided on : 29.09.2023
      Anjali Verma                                          ....Petitioner.





                       Versus

      State of Himachal Pradesh and others                           ...Respondents.
      Coram





      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitioner  r         :       Mr. Vinod Thakur, Advocate.

      For the respondents           :       M/s Rupinder Singh and

                                            Pushpender Jaswal, Additional
                                            Advocate Generals with M/s
                                            Ranjana Patial and Sumit
                                            Sharma, Deputy Advocate


                                            Generals and Rajat Chauhan,
                                            Law Officer.

      Ajay Mohan Goel, Judge                (Oral)

Learned Counsel for the petitioner prays for and is

permitted to withdraw this petition with liberty to file a fresh writ

petition as the persons against whom allegations have been levelled

have not been impleaded as party respondents.

Pending miscellaneous application(s), if any, also

stand disposed of.

                                                     (Ajay Mohan Goel)
      Speptember 29, 2023                                     Judge
          (narender)




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