Sonali Chauhan vs State Of H.P. & Anr
2024 Latest Caselaw 17306 HP

Himachal Pradesh High Court

Sonali Chauhan vs State Of H.P. & Anr on 13 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.12790 of 2024 Date of decision: 13.11.2024

Sonali Chauhan. ...Petitioner.

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

Coram:

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

For the petitioner : Mr. Vikas Rathore, Advocate. For the respondents : Ms. Leena Guleria, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

After arguing for some time, learned counsel for

the petitioner seeks permission to withdraw the writ petition.

Prayer is accepted. This writ petition is dismissed as

withdrawn, so also the pending miscellaneous application(s),

if any.

Jyotsna Rewal Dua 13 November, 2024 th Judge (Pardeep)

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