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Himachal Pradesh High Court

Nivedita Sood vs State Of H.P. And Others on 12 October, 2020

Bench: Sureshwar Thakur, Chander Bhusan Barowalia

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                  CWPOA No. 5954 of 2020
                                  Decided on: 12.10.2020
    __________________________________________________________________




                                                                         .
    Nivedita Sood                                   ....Petitioner





                             Versus
    State of H.P. and others                      ......Respondents
    __________________________________________________________________





    Coram
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    1 Whether       approved for reporting?
    ______________________________________________________




    For the petitioner:                       Mr. Lokesh Kapoor, Advocate.

    For the respondents/State:                Mr. Ashwani Sharma, Additional
                                              Advocate General, with Mr. Vikrant
                           r                  Chandel, Deputy Advocate General.
    Sureshwar Thakur, Judge.                 (oral)

The learned counsel for the petitioner seeks permission of this Court, to, withdraw the extant writ petition.

Permission granted. Accordingly, the petition is dismissed, as withdrawn. All pending applications are disposed of.

(Sureshwar Thakur) Judge (Chander Bhusan Barowalia) Judge 12th October, 2020 (cs/virender) 1 Whether reporters of Local Papers may be allowed to see the judgment?

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