Sarita Devi vs Savitri Verma
2024 Latest Caselaw 11089 HP

Himachal Pradesh High Court

Sarita Devi vs Savitri Verma on 5 August, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

                       IN THE HIGH COURT OF HIMACHAL PRADESH,
                                   SHIMLA

                                              Civil Revision No. 120/2023




                                                                          .
                                                  Decided on: 05.08.2024





    Sarita Devi                                          ...Petitioner
                                         Versus





    Savitri Verma                         ....Respondent.
    ...........................................................................................
    Coram
    Ms. Justice Jyotsna Rewal Dua, Judge.





    Whether approved for reporting?1

    For the petitioner:   r          Mr. Anuj Gupta, Advocate.

    For respondent:                  Mr. Vaibhav Tanwar, Advocate.

    Jyotsna Rewal Dua, J.

De-link Civil Revision No. 121/2023.

Learned counsel for the petitioner seeks permission to

withdraw the instant petition on the ground that the premises in

question stands surrendered by the petitioner. Accordingly, the

instant petition is dismissed as withdrawn. Pending miscellaneous

application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge August 05, 2024 (rohit)

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