Kishori Lal vs Pankaj Kumar & Another
2023 Latest Caselaw 1905 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.161 of 2023

.

Decided on: 06.03.2023

Kishori Lal ....petitioner

Versus

Pankaj Kumar & another ...... respondents .......................................................................................... Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner : r Mr. Paras Sharma, Advocate.

For the respondent : Mr. Y.P.S. Dhaulta, Additional Advocate

General.

Jyotsna Rewal Dua, Judge

After arguing the matter for a considerable period,

learned counsel for the petitioner seeks permission to withdraw the

present petition. Prayer allowed. Accordingly, the petition stands

dismissed as withdrawn. Pending miscellaneous application(s), if any,

shall also stand disposed of.

Jyotsna Rewal Dua Judge 06th March 2023 Rohit

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