Richa Verma vs Viren Chaudhary
2023 Latest Caselaw 5574 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CMPMO No. 74 of 2023




                                                                     .
                                                 Decided on: 10.05.2023





     Richa Verma                                                 ....Petitioner.

                                         Versus





     Viren Chaudhary                                             ...Respondent.

     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1

     For the petitioner          :       Mr. Karun Negi, Advocate.

     For the respondent          :       Mr. Devender Sharma, Advocate.

     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner seeks

permission to withdraw the instant petition. Prayer

being innocuous is allowed.

2. Accordingly, the petition is dismissed as

withdrawn.

3. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                                         (Satyen Vaidya)
     10th May, 2023                                           Judge
          (sushma)

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