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Tripta Kumari vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 25 September 2020 · Citation: (2020) 09 SHI CK 0400

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Dismissed
CASE NUMBER
CWPOA No. 4416 Of 2019
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Judgment

6 paragraphs · 112 words

Tarlok Singh Chauhan, J

CMP-T No.1951 of 2020

1.

For the reasons stated in the application, the same is allowed and order dated 03.09.2020, whereby the petition was dismissed in default, is recalled and the petition is ordered to be restored to its original number. The application stands disposed of.

CWPOA No.4416 of 2019

2.

Learned counsel for the petitioner states that he is under instructions not to press this petition at this stage providing that liberty to file fresh petition is granted. The prayer being innocuous, is allowed.

3.

Consequently, the present petition is dismissed as not pressed with liberty as aforesaid. Pending miscellaneous application(s), if any, also stands disposed of.