Charandeep Singh Jolly vs C.B. Healthcare
2022 Latest Caselaw 11887 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Cr.MMO No. 985 of 2022.

Decided on : 30th December, 2022.

.

Charandeep Singh Jolly ...Petitioner.

Versus

C.B. Healthcare ....Respondent.

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Anoop Verma and Mr. Rajesh Kumar Parmar, Advocates.

For the Respondent: Nemo.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner submits that he

may be permitted to withdraw this petition at this stage as by

inadvertence composite petition has been filed assailing

more than one order passed in different complaints. He

submits that he will be filing separate petitions assailing the

said orders. Prayer is allowed. Accordingly, the instant

petition is dismissed as withdrawn with liberty to file separate

petitions, if so advised. It is, however, clarified that the

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

...2...

liberty reserved in favour of the petitioner by way of this order

.

shall not be construed to have expression of any opinion on

the merits of the claim of the petitioner. Pending

applications, if any, also stand disposed of.

(Satyen Vaidya) Judge 30th December, 2022.

(jai)