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Punam Sharma vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 21 September 2020 · Citation: (2020) 09 SHI CK 0351

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3640 Of 2020
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Judgment

4 paragraphs · 92 words

L. Narayana Swamy, CJ

1.

After arguing for a while, learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to approach the respondents­Government. His statement is taken on record.

2.

In view of the submission of the learned counsel for the petitioner, this petition is disposed of as withdrawn reserving liberty to the petitioner to approach the respondents­ Government. In case the petitioner approaches the respondents­Government, it is for them to consider and pass appropriate orders.

3.

Pending miscellaneous applications, if any, are also disposed of accordingly.