Falak Film Productions vs Ved Prakash
2023 Latest Caselaw 17951 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CS (COMM) No. 12/2023

.

                                                          Decided on: 10.11.2023





    Falak Film Productions                                       .....Plaintiff
                                         Versus
    Ved Prakash                           ....Defendant.

.......................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the plaintiff : Mr. Jyotirmay Bhatt, Advocate. For the defendant:

Jyotsna Rewal Dua , J

Learned counsel for the plaintiff submits that due to

intervening developments the civil suit as well as the application

filed alongwith have been rendered infructuous. He seeks

permission to withdraw the same. He also prays for refund of the

Court fee in terms of H.P. High Court Rules and Orders. Accepting

the prayer, the civil suit as well as application filed are dismissed as

having been rendered infructuous. The Court fee due and

admissible in law is ordered to be refunded to the plaintiff. Pending

miscellaneous application, if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 10th November 2023 (rohit)

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