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Himachal Pradesh High Court

Parika vs State Of Hp And Others on 25 May, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .

CWP No. 8548 of 2022 Decided on: 25.05.2023.

    Parika                                                .....Petitioner.





                                 Versus
    State of HP and others                         .....Respondents.
    Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice. The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting? No. For the petitioner: Mr. Surinder Saklani, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General, with Mr. I.N. Mehta, Sr. Additional Advocate General, Mr. Ramakant Sharma, and Ms. Sharmila Patial, Additional Advocates General, Ms. Priyanka Chauhan, Mr. J.S. Guleria, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer, for the respondents.

Tarlok Singh Chauhan, Acting Chief Justice (oral) Learned counsel for the petitioner states that he may be permitted to withdraw this petition with liberty to approach the competent authority. The prayer being innocuous, is granted.

2. Accordingly, the petition is dismissed as withdrawn with liberty as prayed for. Pending applications are .

also disposed of.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge May 25, 2023.

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