Himachal Pradesh High Court
Veena Devi & Another vs State Of H.P. & Others on 28 August, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1989 of 2016 Date of decision: 28.08.2017 Veena Devi & another ..Petitioners .
Versus State of H.P. & others . Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge Whether approved for reporting?
For the petitioners: Mr.Ajay Sharma, Advocate.
For the respondents: Mr.Romesh Verma Additional Advocate General and Mr.J.K. Verma, Deputy r Advocate General for respondent No.1.
Mr.Anup Rattan, Advocate, for respondents No.2 to 4.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) In view of intervening developments, Mr.Ajay Sharma, learned counsel for the petitioners, under instructions, seeks permission to withdraw the present petition. Permission granted.
Accordingly, the present petition stands disposed of as withdrawn alongwith all pending applications, if any.
( Sanjay Karol )
Acting Chief Justice
August 28, 2017 ( Ajay Mohan Goel )
(vt) Judge
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