Geeta Ram Tegta vs State Of H.P. & Ors
2024 Latest Caselaw 14851 HP

Himachal Pradesh High Court

Geeta Ram Tegta vs State Of H.P. & Ors on 3 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Neutral Citation No. ( 2024:HHC:9504 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Ex.Petitoin No. 494 of 2023 Date of Decision: 03.10.2024

Geeta Ram Tegta ...Petitioner.

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

Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner: Mr. Mohit Thakur, Advocate,

For the respondents: Mr. Y.P.S Dhaulta, Additional Advocate General -

4._________________________________________________________ Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner seeks permission to

withdraw the petition at this stage with liberty to file fresh petition in

accordance with law at an appropriate stage, if necessity so arises in

future.

2. In view of above, this execution petition stands disposed

of as withdrawn with liberty to the petitioner, as prayed for.

Pending miscellaneous application(s), if any, shall also

stands disposed of.

Jyotsna Rewal Dua Judge

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

October 03, 2024 (veena)