Decided On : 29.01.2026 vs State Of Himachal Pradesh & Others
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Himachal Pradesh High Court

Decided On : 29.01.2026 vs State Of Himachal Pradesh & Others on 29 January, 2026

                                                                               2026:HHC:3394



        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CMPMO No. : 46 of 2026
                                                     Decided on : 29.01.2026

    Vidya Devi                                                            ...Petitioner




                                                                              .

                                              Versus

    State of Himachal Pradesh & Others.                                   ...Respondents





    The Hon'ble Mr. Justice Jiya Lal Bhardwaj, Vacation Judge.




                                                   of
    Whether approved for reporting?1

    For the petitioner                   :       Mr. R.S. Chandel, Advocate.

    For the respondents  rt              :       Mr. P.K. Nadda, Additional
                                                 Advocate     General,   for
                                                 respondents No. 1 to 3.

    Jiya Lal Bhardwaj, Judge (Oral)

Learned Counsel for the petitioner submits that

he does not want to press the present petition.

2. In view of his statement, the petition is

dismissed as not pressed.

3. Pending application(s), if any, also stand

disposed of accordingly.

( Jiya Lal Bhardwaj ) Vacation Judge 29 January, 2026 th

(Pramod Kumar)

Whether Reporters of local papers may be allowed to see the judgment? Yes.