Himachal Pradesh High Court
Manjusha Narwal vs State Of H.P. & Anr on 17 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
CWP No. 7820 of 2022 Decided on: 17.11.2022 Manjusha Narwal .....Petitioner.
Versus State of H.P. & Anr. .....Respondents.
Coram r The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1 For the petitioner : Mr. Sunil Kumar Kaudnal, Advocate.
For the respondent : Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Addl. Advocate General, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. Advocates General, for respondent No. 1.
Tarlok Singh Chauhan (Oral) We are not inclined to entertain the present petition as learned counsel for the petitioner is unable to convince the 1 Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 19/11/2022 20:31:30 :::CIS 2Court. However, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to resort to such .
remedy, as is available to her under the law. The prayer being innocuous is allowed.
2. Consequently, the instant petition is dismissed as withdrawn with liberty, as aforesaid. Pending miscellaneous application(s), if any, shall stand disposed of.
(Tarlok Singh Chauhan), Judge (Virender Singh), Judge November 17, 2022 (vs) ::: Downloaded on - 19/11/2022 20:31:30 :::CIS