Pravin Kumari vs N.C.B
2023 Latest Caselaw 17415 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Cr.MP(M) No. 2428 of 2023.

Decided on : 2nd November, 2023.

.

Pravin Kumari ...Petitioner.

                                         Versus





    N.C.B                                                       ....Respondent.

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. K.S. Gill, Advocate.

For the respondent: Mr. Ashwani Pathak, Sr. Advocate,

with Mr. Dev Raj, Advocate.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner seeks

permission of this Court to withdraw the instant petition.

Prayer being innocuous is allowed. Accordingly, the petition is

dismissed as withdrawn.

(Satyen Vaidya) Judge 2nd November, 2023.

(jai)

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