Citation : 2023 Latest Caselaw 13330 HP
Judgement Date : 11 September, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr. Revision No. 727 of 2022
.
Decided on: 11th September, 2023
Ravi Sharma .......Petitioner
Versus
Navika Sharma ...Respondent
Coram
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Hardeep Verma, Advocate.
For the respondent: Mr. Abhishek Verma, Advocate.
Virender Singh, Judge (Oral)
Learned counsel for the petitioner submits that
the parties to the present lis have parted their ways and have
obtained a divorce by way of mutual consent. As such, he
does not press the present petition.
2. Accordingly, the petition is dismissed as not
pressed, so also the pending applications, if any.
September 11, 2023 ( Virender Singh )
(naveen) Judge
1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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