Smt. Anita Mehta vs Shri Nardev Lal
2023 Latest Caselaw 415 HP

                 IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                               RFA No. 91 of 2015
                                                               Decided on: 06.01.2023




                                                                                 .

    Smt. Anita Mehta                                                          ....Appellant

                     Versus





    Shri Nardev Lal                                                         ...Respondent
    Coram
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    For the appellant   :    Mr. Ajay Kumar, Senior Advocate with Mr.
                            rRohit, Advocate.

    For the respondent  :    Mr. Naresh K. Sharma, Advocate.

    Ajay Mohan Goel, Judge (Oral)

CMP No. 275 of 2023 & RFA No. 91 of 2015

By way of this application, a prayer has been made by

the applicant/appellant that she may be permitted to withdraw the

present appeal. In view of the prayer so made, the application is

allowed and the main appeal is permitted to be withdrawn.

Pending miscellaneous application(s), if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge January 06, 2023 (narender)

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