Himachal Pradesh High Court
Raj Kumari vs State Of H.P. & Another on 21 September, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH .
SHIMLA Execution Petition No. 45 of 2020 Date of Decision: 21.9.2020 Raj Kumari .....Petitioner Versus State of H.P. & another ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge Whether approved for reporting?1 For the petitioner: Mr. Onkar Jairath, Advocate.
For the respondents: Mr. Hemant Vaid Addl. A.G. with Mr. Vikrant Chandel Dy. A.Gs. for respondent No.1.
Mr. Raj Negi, Advocate, vice counsel for respondent No.2.
Sureshwar Thakur, J, (oral) The learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition.
Permission granted. Accordingly, the instant petition is dismissed as withdrawn. However, liberty reserved to the 1 Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 22/09/2020 20:18:17 :::HCHP
petitioner, to, make a remotion to this Court, seeking .
therethrough mandamus being made, upon, the errant litigants, in the latter meteing compliance, visavis, the recommendations of the high power committee, as, became constituted, under, direction made, upon, CWP No. 765 of 2017. All pending applications, also stand disposed of.
(Sureshwar Thakur) Judge (Chander Bhusan Barowalia) 21 September, 2020.
st Judge (kck) ::: Downloaded on - 22/09/2020 20:18:17 :::HCHP