Raj Kumar Mittal & Anr vs Ltd
2021 Latest Caselaw 1794 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                  Cr. Revision No.401 of 2019.
                                  Decided on : 6th March, 2021.
         _______________________________________________




                                                                                      .
          Raj Kumar Mittal & anr.                 ...Petitioners.





                                      Versus

           M/s Himachal Co-operative Non-Agriculture Thrift and Credit Society





           Ltd.                                   ... Respondent.
           Coram
        The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

        Whether approved for reporting?1




          For the petitioners:                         Mr. P.S. Goverdhan, Advocate.
           For the respondent:  r                      None.

               Chander Bhusan Barowalia, Judge (oral)

Learned counsel appearing on behalf of the petitioner,

under instructions seeks permission to withdraw the instant criminal

revision petition with liberty to take all the grounds before the learned

Trial Court. Permission granted. Accordingly, the instant criminal

revision petition is dismissed as withdrawn, with liberty, as prayed for.

Pending application(s), if any, also stands disposed of.

(Chander Bhusan Barowalia) 6th March, 2021. Judge (CS)

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