Himachal Pradesh High Court

Sarita Kumari vs State Of H.P. & Others on 2 May, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No. 1848 of 2024
                           Date of decision : 2.5.2024.




                                                                       .
    Sarita Kumari                                   ...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            :         Mr. Surinder             Kumar          Saklani,
                                            Advocate.

    For the respondents               :     Mr. Amandeep Sharma, Addl. A.G.,
                     r                      for respondents No. 1 to 3.

                                            Mr. Piyush Dhanotia, Advocate for
                                            respondent No.4.

    Satyen Vaidya, Judge (Oral):

Learned counsel for the petitioner, under

instructions, seeks permission of this Court to withdraw the

present petition with liberty to make representation to the

competent authority. Prayer being innocuous is allowed.

Accordingly, the petition is dismissed as withdrawn, reserving

liberty as aforesaid. Pending applications, if any, also stand

disposed of.



                                                          (Satyen Vaidya)
    2nd May 2024                                              Judge
          (kck)

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