Himachal Pradesh High Court
Umawati vs State Of Himachal Pradesh And Others on 28 February, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.802 of 2023.
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Date of decision: 28.02.2023.
Umawati .....Petitioner.
Versus
State of Himachal Pradesh and others
.....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. D.N. Sharma and Mr.
Jeet Singh, Advocates.
For the Respondents : Mr. Anup Rattan,
Advocate General with Mr.
I.N. Mehta, Mr.
Yashwardhan Chauhan,
Senior Additional
Advocate Generals, Mr.
J.S. Guleria, Deputy
Advocate General and Mr.
Rajat Chauhan, Law
Officer, for respondent
Nos.1 to 4-State.
Tarlok Singh Chauhan, Judge (Oral)
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw this petition with liberty 1 Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 01/03/2023 20:33:14 :::CIS 2 to file the same afresh. Prayer being innocuous and made at the threshold of the petition is allowed.
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2. Accordingly, the instant petition is disposed of as withdrawn, with liberty as aforesaid.
3. Pending application(s), if any, also stands disposed of.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28th February, 2023.
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