Himachal Pradesh High Court
Subhdra Kumari vs State Of H.P on 10 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MP(M) No. 604 of 2023
Date of decision : 10.5.2023.
Subhdra Kumari ...Petitioner.
.
Versus
State of H.P. ...Respondent
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Vinod Thakur, Advocate.
For the respondent : Mr. Raj Kumar Negi, Addl. A.G.
Satyen Vaidya, Judge (Oral)
After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to file afresh at appropriate stage.
Prayer being innocuous is allowed. The petitioner is permitted to withdraw the present petition, reserving liberty as aforesaid.
(Satyen Vaidya) Judge 10th May, 2023 (kck) 1 Whether reporters of Local Papers may be allowed to see the judgment?
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