______________________________________________________________ vs State Bank Of India
2023 Latest Caselaw 14179 HP

                                          1

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                     Cr. MMO No. 855/2023




                                                                            .
                                    Decided on: 19.09.2023





        ______________________________________________________________
    Pawan Singh                                                 ....Petitioner





                           Versus
    State Bank of India, Jassur
    _
                                                                ...Respondent
    Coram
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.





    Whether approved for reporting?1
    For the petitioner            :           Ms. Tamanna Sharma,
                                              Advocate, vice Mr. Arush
                                              Matlotia, Advocate.

    For the respondent            :           None

    Sushil Kukreja, Judge (oral)

Learned vice counsel for the petitioner, under

instructions received from Mr. Arush Matlotia, Advocate,

seeks permission of this Court to withdraw the present

petition.

2. Hence, the petition is dismissed, as

withdrawn.

Pending application(s), if any, also stands

disposed of.

                                                                ( Sushil Kukreja )
    September 19, 2023                                                 Judge
            (raman)

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