Varsha Thakur & Anr vs State Of H.P & Ors
2024 Latest Caselaw 16247 HP

Himachal Pradesh High Court

Varsha Thakur & Anr vs State Of H.P & Ors on 23 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP Nos.11852 & 11856 of 2024 Decided on: 23rd October, 2024. _________________________________________________________________

1. CWP No. 11852 of 2024

Varsha Thakur & Anr. ....Petitioners Versus State of H.P & Ors. ...Respondents _________________________________________________________________

2. CWP No. 11856 of 2024

Varsha Thakur & Anr. ....Petitioners Versus State of H.P & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Abhinav Purohit, Advocate. For the respondents: Mr. L.N.Sharma, Additional Advocate General, for respondents No.1 and 2.

Mr. Viktant Thakur, Advocate, for respondent No.3.

Jyotsna Rewal Dua, Judge

At the very outset, learned counsel for the

petitioners submits that Annexures in both the writ petitions

have been inadvertently interchanged. Hence, the petitions

are required to be withdrawn and to be re-filed afresh.

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

Learned counsel for the petitioners, accordingly seeks

permission to withdraw both the writ petitions with liberty to

file afresh.

2. In view of above submissions, prayer is accepted.

Both the petitions are permitted to be withdrawn with liberty

to file afresh.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge October 22, 2024 R.Atal