Bhag Chand Rana vs Of
2023 Latest Caselaw 18890 HP

Himachal Pradesh High Court

Bhag Chand Rana vs Of on 5 December, 2023

Author: Virender Singh

Bench: Virender Singh

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                               Cr.Appeal Nos. 182 to 185 of 2022
                                               Decided on: 5th December, 2023




                                                                                         .

                                  Cr. Appeal No. 182 of 2022





        Bhag Chand Rana                                                              .......Appellant

                                                     Versus




                                                           of
        Ravinder Gupta                                                               ...Respondent

                                  Cr. Appeal No. 183 of 2022

        Bhag Chand Rana
                                 rt                                                  .......Appellant

                                                     Versus

        Ravinder Gupta                                                               ...Respondent


                                  Cr. Appeal No. 184 of 2022

        Bhag Chand Rana                                                              .......Appellant




                                                     Versus





        Ravinder Gupta                                                               ...Respondent

                                  Cr. Appeal No. 185 of 2022





        Bhag Chand Rana                                                              .......Appellant

                                                     Versus

        Ravinder Gupta                                                               ...Respondent

        Coram
        The Hon'ble Mr. Justice Virender Singh, Judge.
        Whether approved for reporting?1

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




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                                      2




    For the appellant(s):                Mr. Maan Singh, Advocate.
    For the respondent(s):            Mr.  Naveen             K.       Bhardwaj,




                                                                     .
                                      Advocate.





    Virender Singh, Judge (Oral)

Learned counsel for the appellant(s) seeks

permission to withdraw the instant appeals.

of

2. Accordingly, the appeals are dismissed as

withdrawn, so also the pending applications, if any.

                          rt
    December 05, 2023                                    ( Virender Singh )

          (naveen)                                             Judge