Surender Kumar Son Sh. Ram vs Manager Sh. Devender Singh
2021 Latest Caselaw 5332 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

         ON THE 22ND DAY OF NOVEMBER, 2021




                                                                .
                               BEFORE





     HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





     CRIMINAL MISC. PETITION (MAIN) U/S 482 CRPC
                  NO. 382 OF 2019

    Between

    SURENDER KUMAR SON SH. RAM
    CHANDER, VPO DADAHU SUB
    TEHSIL    DADAHU,
                     r  DISTRICT
    SIRMOUR, HIMACHAL PRADESH.


                                                  ....PETITIONER

    (BY MS. SHALINI THAKUR, ADVOCATE)


    AND

    THE HIMACHAL PRADESH CO
    OPERATIVE BANK LTD. DADAHU,




    TEHSIL   NAHAN,     DISTRICT
    SIRMOUR THROUGH ITS BRANCH





    MANAGER SH. DEVENDER SINGH.
                                                ....RESPONDENT





     (BY SH. SHUSHANT VIR SINGH
    THAKUR, ADVOCATE WITH MR.
    VIKAS     SAINI,  ASSISTANT
    MANAGER)
    Whether reporters of Local Papers may be
    allowed to see the judgment?

    __________________________________________




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                      This petition coming on for order this day, the Court

    passed the following:

                            JUDGMENT

.

Ms. Shalini Thakur, learned counsel for the petitioner,

under instructions, states that due to subsequent events, petitioner

does not want to press the instant petition. In view of above, the

petition is dismissed as not pressed. Pending miscellaneous

applications, if any, also stand disposed of.

                             (Chander Bhusan Barowalia)
    22   nd
              November, 2021           Judge
              (Guleria)