Decided On: 30.3.202 vs Smt. Veeena Langa
2021 Latest Caselaw 2502 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                   .
                   Cr.MP No. 264 of 2021 in Cr.Revision No. 62 of 2019





                                              Decided on: 30.3.2021
    __________________________________________________________________
    Rakesh Awasthi                                                               ...........Petitioner
                                                    Versus





     Smt. Veeena Langa                                      ..........Respondent
        __________________________________________________________________
     Coram:
     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting? 1





     For the Petitioner          :    Mr. Gobind Korla, Advocate.
    For the Respondent:               Mr. Neeraj Gupta, Senior Advocate with
                                      Ms. Rinki Kashmiri, Advocate.
    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

Mr. Gobind Korla, learned counsel, representing the

applicant/petitioner, on instructions, seeks permission to withdraw the

present application with liberty to file appropriate proceedings before

appropriate court of law at appropriate stage. Permission granted.

Accordingly, present application is dismissed as withdrawn with liberty as

prayed for. Interim order, if any, stands vacated.

    30th March, 2021                                               (Sandeep Sharma),
               manjit                                                    Judge

Whether the reporters of the local papers may be allowed to see the judgment?