Decided On : 12.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13788 HP

Himachal Pradesh High Court

Decided On : 12.09.2024 vs State Of Himachal Pradesh And Others on 12 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8447


        IN THE HIGH COURT OF HIMACHAL PRADESH AT
                            SHIMLA
                                        CWP No. 4747 of 2024
                                      Decided on : 12.09.2024
    Sukarma Devi




                                                                                              .
                                                 ...Petitioner





                             Versus
    State of Himachal Pradesh and others.
                                             ...Respondents





    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    Whether approved for reporting?1
    For the petitioner                             :          Mr. Madan Gopal, Advocate.
    For the respondents :                                     Mr. Pushpinder Jaswal,
                            r                                 Additional Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner prays that he

may be permitted to withdrawn the petition, but with liberty to

the petitioner to file a fresh petition on the same cause.

Accordingly, this writ petition is dismissed as withdrawn, with

liberty, as prayed for. Pending miscellaneous application(s), if

any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

September 12, 2024 (Shivank Thakur)

1Whether reporters of the local papers may be allowed to see the judgment?