Himachal Pradesh High Court
Smt. Mahindro Devi vs State Of H.P on 7 December, 2021
Bench: Sabina, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 7th DECEMBER, 2021
.
BEFORE
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No. 7115 of 2021
Between:-
SMT. MAHINDRO DEVI,
WIFE OF SH. RAM KUMAR,
RESIDENT OF VILLAGE KYARDA,
P.O. MISHERWALA, TEHSIL PAONTA
SAHIB, DISTT. SIRMOUR, H.P.,
PRESENTLY UNEMPLOYED. ......PETITIONER
(BY SH. A.K.GUPTA, ADVOCATE)
AND
1. STATE OF H.P., THROUGH
THE PRINCIPAL SECRETARY
(CHILD DEVELOPMENT AND
WOMEN EMPOWERMENT) WITH
HEADQUARTERS AT SHIMLA, H.P.
2. THE DIRECTOR (CHILD DEVELOPMENT
AND WOMEN EMPOWERMENT) WITH
HEADQUARTERS AT SHIMLA, H.P.
3. THE S.D.M., PAONTA SAHIB,
TEHSIL PAONTA SAHIB,
DISTT. SIRMOUR, H.P.
4. THE C.D.P.O., PAONTA SAHIB,
DISTT. SIRMOUR, H.P.
5. SMT. PURNA DEVI,
WIFE OF SH. PARVESH KUMAR,
RESIDENT OF VILLAGE KYARDA,
P.O. MISHERWALA, TEHSIL PAONTA
SAHIB, DISTT. SIRMOUR, H.P.,
THROUGH THE C.D.P.O., PAONTA
SAHIB, DISTT. SIRMOUR, H.P.
......RESPONDENTS
(BY MR. VIKAS RATHORE,
ADDITIONAL ADVOCATE GENERAL)
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-2-
This petition coming on for admission this day, Hon'ble
Ms. Justice Sabina, passed the following:
.
ORDER
Learned counsel for the petitioner has submitted that he may be permitted to withdraw this petition to enable the petitioner to avail other appropriate remedy available to her as per law.
2. Ordered accordingly.
Copy dasti.
r ( Sabina )
Judge
(Jyotsna Rewal Dua)
Judge
December 07, 2021
( Himalvi)
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