Date Of Decision: 06.05.2025 vs State Of Himachal Pradesh & Others
2025 Latest Caselaw 470 HP

Himachal Pradesh High Court

Date Of Decision: 06.05.2025 vs State Of Himachal Pradesh & Others on 6 May, 2025

Bench: Tarlok Singh Chauhan, Sushil Kukreja

                                          1        Neutral Citation No. ( 2025:HHC:12762-DB )

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                               CWP No.6322 of 2022
                                 Date of Decision: 06.05.2025
    _____________________________________________________
     Sheela
                                                 ....Petitioner
                         Versus


    State of Himachal Pradesh & others
                                             ...Respondents
      ___________________________________________________
    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Mr. Justice Sushil Kukreja, Judge
    Whether approved for reporting?1 No.
    ________________________________________________
    For the petitioner            :     Mr. Bhim Raj Sharma,Advocate vice
                                        Mr.Ram Krishan Sharma, Advocate.
    For the respondents :               Mr.Anup Rattan, Advocate General
                                        with Mr. I.N. Mehta, Senior Additional
                                        Advocate General, Mr. Ramakant
                                        Sharma,       Ms.Sharmila      Patial,
                                        Mr.Sushant     Kaprate,     Additional
                                        Advocates General, Mr. J.S. Guleria
                                        and Mr. Raj Negi, Deputy Advocates
                                        General, for respondents No.1 to
                                        4/State.
                                        Mr. Mukesh Sharma, Advocate vice Mr.
                                        Rajiv Rai, Advocate, for respondent
                                        No.5.
                                        Ms. Narvada Kashyap, Advocate, for
                                        respondent No.6.
    ________________________________________________

    Tarlok Singh Chauhan, Judge (Oral)

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

2 Neutral Citation No. ( 2025:HHC:12762-DB )

Learned vice counsel for the petitioner, under

instructions, states that in view of the subsequent developments,

he may be permitted to withdraw this petition. Prayer being

innocuous, is allowed.

2. Accordingly, the present petition is dismissed as

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

stand disposed of.

                                      (Tarlok Singh Chauhan)
                                                Judge


                                           (Sushil Kukreja)
May 06, 2025                                    Judge
     (VH)