Himachal Pradesh High Court
Umawati vs State Of H.P. & Ors on 23 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 1646/2023 Decided on : 23.5.2023 Umawati .....Petitioner Versus .
State of H.P. & ors. ...Respondents Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1 For the Petitioner: Ms. Meera Devi, Advocate.
For the Respondents: Mr. Anup Rattan, A. G. with Ms. Sharmila Patiyal, Addl. A.G., Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy. A.Gs., for respondents-State.
_____________________________________________________________________ Tarlok Singh Chauhan, Acting Chief Justice (oral) Learned counsel for the petitioner states that the petitioner has now procured certain documents under Right to Information Act and, therefore, she may be permitted to withdraw the instant petition with liberty to file it afresh after appending those documents. Prayer being innocuous is allowed.
2 In view of above, the instant petition stands disposed of, as withdrawn, with liberty as aforesaid, so also the pending application(s), if any.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) 23.5.2023 Judge (pankaj) 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
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