Himachal Pradesh High Court
Kalpana Devi Wife Of Shri Vijay Kumar vs State Of Himachal Pradesh Through on 16 December, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
ON THE 16th DAY OF DECEMBER, 2021
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION No. 2757 OF 2020.
Between:-
KALPANA DEVI WIFE OF SHRI VIJAY KUMAR,
RESIDENT OF VILLAGE AND POST OFFICE TIARA,
TEHSIL KANGRA, DISTRICT KANGRA, H.P.
....PETITIONER.
(BY MR. RAJIV JIWAN, SR. ADVOCATE WITH MR.
PRAHSHANT SHARMA, ADOVCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH
SECRETARY (INDUSTRIES) TO THE
GOVERNMENT OF HIMACHAL PRADESH,
SHIMLA-2.
2. DIRECTOR INDUSTRIES, HIMACHAL
PRADESH, SHIMLA-1.
3. STATE GEOLOGIST, HIMACHAL PRADESH,
SHIMLA-1.
....RESPONDENTS.
(BY MR. ASHOK SHARMA, ADVOCATE
GENERAL WITH MR. RAJINDER DOGRA, SR.
ADDL. A.G., MR. VINOD THAKUR AND MR.
SHIV PAL MANHANS, ADDL. A. GS.)
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...2...
.
This petition coming on for orders this day, Hon'ble
Mr. Justice Tarlok Singh Chauhan, delivered the following:-
ORDER
Learned counsel appearing for the petitioner under instructions states that the petitioner does not want to press the instant petition as the show cause notice issued by the department clearly bringing out therein that the FIR lodged against her husband has been quashed in pursuance to the order passed in Cr.MMO No.354 of 2020 on 7.09.2021. The prayer being innocuous is allowed.
2. Consequently, the instant petition is dismissed as withdrawn. All pending applications also stand disposed of.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16th December, 2021.
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