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Himachal Pradesh High Court

Shikha Kumari vs State Of H.P. & Ors on 16 March, 2021

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 6269 of 2020 Decided on: 16.03.2021 .

_______________________________________________________________ Shikha Kumari ..... Petitioner Versus State of H.P. & ors. .....Respondents _______________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting? No. _______________________________________________________________ For the petitioner: Mr. Rajesh Kumar, Advocate.

     For the respondents:                                 Mr. R.S. Dogra, Sr. Addl. AG with
                       r                                  Mr. Ranjan Sharma, Addl. AG

                                                          and Mr. Amit K. Dhumal, Dy. AG.

Tarlok Singh Chauhan, Judge(oral) Learned counsel for the petitioner seeks permission to withdraw the instant petition, with liberty to file the same afresh, on similar cause of action. Permission granted. Consequently, the instant petition is disposed of, as withdrawn, with liberty, as aforesaid.

Pending application(s), if any, also stand(s) disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 16, 2021 (raman) 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.