Himachal Pradesh High Court
Ruma Devi vs State Of Himachal Pradesh And Others on 22 August, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 1884 of 2016
Decided on: 22.08.2016
Ruma Devi ...Petitioner.
of
Versus
State of Himachal Pradesh and others ...Respondents.
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr. Rajiv Jiwan, Advocate.
For the respondents: Mr. Romesh Verma, Additional
Advocate General, and Mr. J.K. Verma
& Mr. Kush Sharma, Deputy Advocate
Generals.
Mansoor Ahmad Mir, Chief Justice. (Oral)
Mr. J.K. Verma, learned Deputy Advocate General, stated at the Bar that the respondents have passed the orders in response to Annexures P11 and P13 on 12 th ::: Downloaded on - 15/04/2017 21:03:25 :::HCHP 2 May, 2016 and copy of the same has been furnished to the petitioner. His statement is taken on record.
.
2. At this stage, Mr. Rajiv Jiwan, learned counsel for the petitioner, stated at the Bar that he may be permitted to withdraw the writ petition with liberty to file fresh petition of seeking all reliefs available to the petitioner. His statement is taken on record.
3. rt In view of the above, the writ petition is dismissed as withdrawn alongwith all pending applications with liberty as prayed for.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge August 22, 2016 ( rajni ) ::: Downloaded on - 15/04/2017 21:03:25 :::HCHP