Himachal Pradesh High Court
Smt. Durga Devi vs State Of H.P And Others on 1 September, 2017
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 7478 of 2010
.
Decided on: 1st September, 2017
Smt. Durga Devi .......Petitioner
Versus
State of H.P and others. ...Respondents
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 No.
For the petitioner: Ms. Meera Devi, Advocate vice
r Mr. Deepak Gupta, Advocate.
For the respondents: Mr. Varun Chandel, Addl. A.G.
Dharam Chand Chaudhary, Judge (Oral)
In view of the judgment passed by this Court in RFA No. 266 of 2005 titled Durga Devi V. LAC, learned counsel representing the petitioner seeks permission to withdraw this petition. Permission granted. The writ petition is accordingly dismissed as withdrawn. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary) Judge September 1, 2017 (naveen) 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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