Himachal Pradesh High Court
Vandana Misra vs State Of H.P on 12 November, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.4016 of 2020
Decided on: 12.11.2020
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Vandana Misra ......petitioner
Versus
State of H.P. ...... respondent
.......................................................................................
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioner : Petitioner in person.
For respondents : Mr. Ashok Sharma, Advocate General
with Mr. Vinod Thakur, Mr. Shiv Pal
Manhans, Additional Advocate Generals,
Ms. Seema Sharma & Mr. Bhupinder
Thakur Deputy Advocate Generals, for
respondent No.1/State.
Mr. Shashi Shirshoo, CGC, for respondent
No.3.
(Through video conferencing)
Tarlok Singh Chauhan, J (Oral)
Ms. Vandana Misra, petitioner in person, seeks permission to withdraw the present petition with liberty to file a more elaborate petition. Prayer being innocuous is allowed.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 13/11/2020 20:17:32 :::HCHP 2Accordingly, the present petition is disposed of with liberty as aforesaid. Pending miscellaneous application(s), if any, shall also .
stand disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua), Judge November 12, 2020 (rohit) ::: Downloaded on - 13/11/2020 20:17:32 :::HCHP