Himachal Pradesh High Court
Kesari Devi vs State Of H.P. & Anr on 24 February, 2021
Bench: Tarlok Singh Chauhan, Ajay Mohan Goel, Anoop Chitkara, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 743 of 2021
.
Decided on: 24.02.2021
Kesari Devi ...Petitioner
Versus
State of H.P. & Anr. ...Respondents
__________________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
No.
Whether approved for reporting? 1
For the Petitioner : Mr. Mandeep Chandel, Advocate.
For the Respondents : Mr. Ashok Sharma, A.G. with Mr. Vinod
Thakur, Mr. Shiv Pal Manhans, Mr. Vikas
Rathore, Addl. A.Gs., Mr. Bhupinder Thakur
and Mr. Yudhvir Singh Thakur, Dy. A.Gs., for
the respondents.
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner, on instructions, states that he may be permitted to withdraw this petition.
Prayer being innocuous is allowed.
Consequently, the instant petition is disposed of as withdrawn. Pending application(s), if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 24th February, 2021 Judge (Pankaj/sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 24/02/2021 20:17:27 :::HCHP