Himachal Pradesh High Court
Kundlu Devi & Another vs State Of H.P. & Others on 1 September, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 2987 of 2015
Date of decision: 1st September, 2016
.
Kundlu Devi & another ..Petitioners.
Versus
State of H.P. & others ..Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
of
Whether approved for reporting?
For the petitioners : Mr. Dushyant Dadwal, Advocate.
For the respondents:
rt Mr. Shrawan Dogra, Advocate General, with
Mr. Anup Rattan, Mr. Romesh Verma and
Mr. Varun Chandel, Additional Advocate
Generals, with Mr. Kush Sharma, Deputy
Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Learned counsel for the petitioners prays for the withdrawal of the writ petition with liberty to the petitioners to seek appropriate remedy.
Accordingly, the writ petition is dismissed as withdrawn alongwith pending application(s) with liberty, as prayed for.
( Mansoor Ahmad Mir )
Chief Justice
September 01, 2016 ( Sandeep Sharma)
(tilak/shankar) Judge
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