Himachal Pradesh High Court
Ms. Sunita Sharma vs State Of H.P And Others on 30 December, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Cr.WP No. 17 of 2015.
Date of decision: 30th December, 2015.
.
Ms. Sunita Sharma .....Petitioner
Versus
State of H.P and others ...Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner:
rt Petitioner in person with Mr. S.D. Gill,
Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General, with Mr.V.S. Chauhan and
Mr. Romesh Verma, Addl. Advocate
Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned counsel for the petitioner, at the very out set, stated at the Bar that in view of the reply filed by the respondents, he may be permitted to withdraw this writ petition with liberty to approach the competent authority. His statement is taken on record.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 19:37:07 :::HCHP -2-2. In the given circumstances, the writ petition is dismissed as withdrawn with liberty as prayed for alongwith pending applications, if any.
.
(Mansoor Ahmad Mir) Chief Justice.
December 30, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
of rt ::: Downloaded on - 15/04/2017 19:37:07 :::HCHP