Himachal Pradesh High Court
Kajal Devi And Another vs State Of Hp And Others on 5 August, 2019
Bench: V. Ramasubramanian, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1714 of 2019
Decided on 5.8.2019
Kajal Devi and another ....Petitioners.
.
Versus
State of HP and others. ... Respondents.
................................................................................................
Coram
The Hon'ble Mr. Justice V. Ramasubramanian, Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Rakesh Chaudhary, Advocate, vice
Mr. Jagat Paul, Advocate.
For respondents : Mr. Ashok Sharma, Advocate General
with M/s. J.K. Verma, Ritta Goswami,
Adarsh Sharma, Ashwani Sharma and
Nand Lal Thakur, Addl. Advocate
Generals for respondent-State.
V. Ramasubramanian, Chief Justice (Oral)
Counsel for the petitioners seeks permission to withdraw the writ petition. Permission granted. The writ petition is dismissed as withdrawn, so also the pending miscellaneous applications, if any.
(V. Ramasubramanian) Chief Justice (Anoop Chitkara) Judge 5th August, 2019 (Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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