Babita Kanwar vs State Of Himachal Pradesh And Ors
2024 Latest Caselaw 17753 HP

Himachal Pradesh High Court

Babita Kanwar vs State Of Himachal Pradesh And Ors on 20 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                      ( 2024:HHC:11824 )


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA
                                      CWP No. 9673 of 2023
                                     Decided on : 20.11.2024
Babita Kanwar
                                                ...Petitioner
                          Versus
State of Himachal Pradesh and Ors.
                                             ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner   :     Mr. Arthav Gharaik, Advocate,
                           vice Mr. Rajul Chauhan,
                           Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General, for
                                                          respondents No. 1 to 3-State.

                                                          Mr. Aman Hansretta, Advocate,
                                                          for respondents No. 4 to 6.
Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner submits that he

has instructions to withdraw the petition.

2. Petition is dismissed as withdrawn, as prayed for.

2. Pending miscellaneous application(s), if any, also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

November 20, 2024 (Shamsh Tabrez) 1Whether reporters of the local papers may be allowed to see the judgment?