Kamla Devi vs State Of H.P. & Others
2024 Latest Caselaw 4895 HP

Himachal Pradesh High Court

Kamla Devi vs State Of H.P. & Others on 1 May, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No. 2488 of 2024
                                  Date of decision : 1.5.2024.




                                                                       .
    Kamla Devi                                            ...Petitioner.





                                  Versus
    State of H.P. & others                                       ...Respondents.





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





    Whether approved for reporting?1
    For the petitioner
                     r            :       Mr. Anshul Attri, Advocate

    For the respondents               :   Ms. Avni Kochhar, DAG,                            for
                                          respondents No. 1 to 4.

                                          Mr. Ramesh Kaundal, Advocate, for
                                          respondent No.5.


    Satyen Vaidya, Judge (Oral):

Learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition.

Accordingly, the petition is dismissed as withdrawn. Pending

applications, if any, also stand disposed of.

                                                          (Satyen Vaidya)
    1st May, 2024                                             Judge
          (kck)

Whether reporters of Local Papers may be allowed to see the judgment?