Himachal Pradesh High Court
Santosh Devi vs State Of H.P. And Others on 16 July, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1836 of 2020.
.
Date of decision: 16.07.2020.
Santosh Devi .....Petitioner.
Versus
State of H.P. and others .....Respondents.
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 : Mr. Naresh Verma, Advocate,
through video conferencing.
For the Respondents: Mr. Ashok Sharma, Advocate
General with Mr. Ranjan
Sharma, Mr. Vikas Rathore,
Mr. Vinod Thakur and Mr.
Desh Raj Thakur, Additional
Advocate Generals, for
respondents No.1 and
3/State, through video
conferencing.
Mr. Devender K. Sharma,
Advocate, for respondents
No.2 and 4, through video
conferencing.
COURT PROCEEDINGS
CONVENED THROUGH VIDEO
CONFERENCE.
1
Whether the reporters of the local papers may be allowed to see the Judgment?Yes
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2
.
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner states that he is under instructions not to press the instant petition at this stage and liberty may be given to raise the grounds, as taken in this petition, in a subsequent petition. Prayer being innocuous is allowed.
2. Consequently, the instant petition is dismissed as not pressed, at this stage, with liberty as prayed for. Pending application, if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16th July, 2020.
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