Surender Jain vs Kuldeep Singh
2021 Latest Caselaw 3548 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                                             .
                                        Cr.MMO No. 380 of 2017





                                        Date of Decision 4th August, 2021
    ________________________________________________________





    Surender Jain                                                        ...Petitioner
                                                   Versus
    Kuldeep Singh                                                     ....Respondent

    Coram




    For the Petitioner:
                          r                to
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ None.

For the Respondent: Mr. Karan Singh Kanwar, Advocate, through Video Conferencing.

__________________________________________________________________

Vivek Singh Thakur, J.

On 3rd August, 2021 when this petition was called

out, nobody appeared for the petitioner. Today also, nobody

appears on behalf of the petitioner. Therefore, the petition

stands dismissed in default.

Pending miscellaneous application(s), if any, also

stand disposed of as such. All interim order(s) also stand

vacated.

    August 04, 2021                                      (Vivek Singh Thakur)
    (ms)                                                         Judge

Whether Reporters of Local Papers may be allowed to see the judgment? Yes