Himachal Pradesh High Court
Pratibha Sharma vs State Of Himachal Pradesh& Others on 24 July, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MMO No. 174 of 2019
Date of Decision:24th July, 2019
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Pratibha Sharma .......Petitioner
Versus
State of Himachal Pradesh& others .....Respondents.
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the petitioner: Mr. Hamender Singh Chandel, Advocate.
For the respondents: Mr. Sudhir Bhatnagar & Mr. Sanjeev
Sood, Additional Advocate Generals, with
Mr. Kunal Thakur, Deputy Advocate
General.
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Sandeep Sharma, Judge (oral):
Mr. Hamender Singh Chandel, learned counsel representing the petitioner on instructions of the petitioner, seeks permission to withdraw the present petition at this stage with liberty to file afresh on the same and similar cause of action, if required and desired.
2. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as withdrawn with liberty reserved to the petitioner to file afresh on the same and similar cause of action, if required and desired.
(Sandeep Sharma), Judge 24th July, 2019 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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