KAMLA VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MRS. Ranjana Parmar, learned counsel for the petitioner submits that services of the petitioner have been terminated during the pendency of this petition. Consequently, she is permitted to withdraw this petition, with liberty to institute fresh petition to enable her client to assail the order of termination. Accordingly, the petition is disposed of as withdrawn, so also the pending application(s), if any. Interim order, if any, stands vacated.