Lalit Jaswal vs Satish Kumar And Anr
2023 Latest Caselaw 5196 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 Cr.MMO No. 381 of 2023
                                                 Decided on:        04.05.2023




                                                                     .

     Lalit Jaswal                                                ....Petitioner.

                                         Versus





      Satish Kumar and anr.                                      ...Respondents.

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





     Whether approved for reporting?1


     For the petitioner          :       Mr. Mukul Sood, Advocate.

     For respondent No.2         :       Mr. Mohinder Zharaick, Additional

                                         Advocate General.

     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner has

sought permission to withdraw the instant petition

with liberty to approach learned Trial Court by

ensuring the presence of the petitioner before said

Court. Prayer being innocuous is allowed. Petitioner

is permitted to withdraw the instant petition with

liberty, as prayed for.

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

2. Accordingly, the petition is dismissed as

withdrawn.

.

3. Pending miscellaneous applications(s), if

any, shall also stand disposed of.

                                               (Satyen Vaidya)
    4th May, 2023                                 Judge
         (sushma)




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