Om Prakash & Others vs Rajesh Kumar & Others
2023 Latest Caselaw 13141 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                        COPC No. 228 of 2022
                        Date of decision : 6.9.2023.




                                                               .
    Om Prakash & others                         ...Petitioners.





                              Versus
    Rajesh Kumar & others                                ...Respondents





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

    Whether approved for reporting?1




    For the petitioners        :    Mr. Anand Sharma, Sr. Advocate
                     r              with Mr. Karan Sharma, Advocate.

    For the respondents        :    Mr. Gautam Sood & Ms. Priyanka
                                    Chauhan,     DAGs,  for    the

                                    respondents.

    Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner seeks permission of

this Court to withdraw the petition with liberty to file afresh in

case any of the grievance of the petitioners is still found to have

remained un-redressed. Prayer being innocuous is allowed.

Accordingly, the petition stands disposed of reserving liberty as

aforesaid.

(Satyen Vaidya) 6th September, 2023. Judge (kck

Whether reporters of Local Papers may be allowed to see the judgment?