Himachal Pradesh High Court
Shankuntla Devi vs State Of Himachal Pradesh And Others on 9 January, 2017
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 8446 of 2011
Decided on January 9, 2017
Shankuntla Devi ................Petitioner
Versus
.
State of Himachal Pradesh and others ..........Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
For the petitioner : Mr. Navlesh Verma, Advocate.
of
For the respondents : Mr. Ramesh Thakur, Deputy Advocate
General.
Sandeep Sharma, Judge (Oral):
rt Mr. Navlesh Verma, learned counsel representing the petitioner stated that he has instruction to withdraw the present petition with the liberty to approach the appropriate Court of law, in accordance with law.
2. Accordingly, in view of the aforesaid request having been made by the learned Counsel for the petitioner, present petition is dismissed as withdrawn, with liberty reserved to the petitioner to approach appropriate Court of law, in accordance with law, for the redressal of her grievances, if any.
Pending applications, if any, are also disposed of.
(Sandeep Sharma) Judge January 9, 2017 (vikrant) ::: Downloaded on - 15/04/2017 21:52:47 :::HCHP