Brestu Ram vs Rohan Chand Thakur & Anr
2023 Latest Caselaw 18469 HP

Himachal Pradesh High Court

Brestu Ram vs Rohan Chand Thakur & Anr on 28 November, 2023

Author: Satyen Vaidya

Bench: Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

COPC No. 362 of 2023.

Decided on : 28th November, 2023.

.

    Brestu Ram                                                              ...Petitioner.





                  Versus
    Rohan Chand Thakur & Anr.                                           ....Respondents.





    Coram:

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

of For the Petitioners: Mr. Loveneesh Singh Thakur, Adv. For the Respondents: Mr. Dheeraj K. Vashist, Advocate.

rt Satyen Vaidya, Judge (Oral).

Learned counsel for the respondents has placed on

record office order dated 31.03.2023 whereby the claim of the

petitioner has been rejected.

2. In view of the stand taken by the respondents,

learned counsel for the petitioner seeks permission of this

Court to withdraw the instant petition with liberty to assail the

rejection order dated 31.03.2023 in accordance with law.

3. Prayer being innocuous is allowed. Accordingly, the

instant petition is dismissed as withdrawn with liberty as

prayed for.

(Satyen Vaidya) Judge 28th November, 2023.

(jai)

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