Himachal Pradesh High Court
Smt. Satish Dadhwal vs State Of H.P And Others on 26 March, 2019
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
LPA No. 230 of 2014
Decided on: 26.03.2019
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Smt. Satish Dadhwal .......Appellant.
Versus
State of H.P and others ......Respondents
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
Whether approved for reporting?1
For the appellant: Mr. Ajay Sharma, Advocate.
For the respondents: Mr. Vikas Rathore and Mr.
Narinder Guleria, Addl. A.Gs for
respondents No. 1 and 2.
Mr. Divya Raj Singh Thakur,
Advocate for respondent No.3.
Dharam Chand Chaudhary, Judge (Oral)
In view of the subsequent development i.e. the judgment rendered by this Court in CWP No. 6709 of 2013 titled Sanjeev Kumar and others V. State of H.P and others on 4th August, 2014, the writ petition itself is not maintainable. Being so, Mr. Sharma, learned counsel has rightly sought permission to withdraw the present appeal and also the writ petition with liberty reserved to seek appropriate remedy available to the appellant-writ petitioner in accordance with law. The leave and liberty as sought is granted. Consequently, the present appeal and 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 28/03/2019 21:58:23 :::HCHPalso the writ petition both are dismissed as withdrawn. In the event of the appellant-writ petitioner resort to any .
other and further remedy available to her in accordance with law within four weeks from today, the question of limitation will not be raised by the opposite party, in case the Limitation Act is applicable in the proceedings to be so initiated in the forum, where she has to avail such remedy.
2. The appeal is accordingly disposed of. Pending application(s), if any, shall also stand disposed of.
rDasti copy.
(Dharam Chand Chaudhary)
Judge
March 26, 2019 (Vivek Singh Thakur)
(naveen) Judge
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