Himachal Pradesh High Court
Smt. Renuka Devi vs The State Of Himachal Pradesh & Others on 10 November, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.5741 of 2019 .
Date of Decision: 10.11.2020
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Smt. Renuka Devi .....Petitioner
Versus
The State of Himachal Pradesh & others .....Respondents.
------------------------------------------------------------------------------------ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1
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For the Petitioner: Mr. A.K.Gupta, Advocate, through video
r conferencing.
For the Respondents: Mr. Sumesh Raj, Mr. Dinesh Thakur and
Mr. Sanjeev Sood, Additional Advocate Generals, through video-conferencing.
------------------------------------------------------------------------------------ Sandeep Sharma, Judge(oral):
Learned counsel representing the petitioner on instructions seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage, if required and desired.
2. Consequently, in view of the above, the present petition is dismissed as withdrawn with liberty as prayed for.
(Sandeep Sharma), Judge November 10, 2020 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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