Himachal Pradesh High Court
Smt. Bachni Begam vs State Of Himachal Pradesh & Others on 24 November, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1558 of 2020 Date of Decision: 24.11.2020 .
____________________________________________________ Smt. Bachni Begam .......Petitioner Versus State of Himachal Pradesh & others..... Respondents
------------------------------------------------------------------------------------ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the petitioner: Mr. A.K.Gupta, Advocate, through video-
conferencing.
For the respondents: Mr. Arvind Sharma, Additional Advocate General, for respondents No.1 to 3, r through video-conferencing.
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.4.
________________________________________________________ Sandeep Sharma, Judge(oral):
Learned counsel representing the petitioner on instructions seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage, if required and desired.
2. Consequently, in view of the above, the present petition is dismissed as withdrawn with liberty, as prayed for.
(Sandeep Sharma), Judge 24th November,2020 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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