Pawan Kumar Sharma vs Dr. Virender Sharma
2024 Latest Caselaw 10359 HP

Himachal Pradesh High Court

Pawan Kumar Sharma vs Dr. Virender Sharma on 25 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 25.07.2024

.

Pawan Kumar Sharma .....Petitioner.

Versus Dr. Virender Sharma ....Respondents.

....................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sohail Khan, Advocate.

    For the respondent               :       Mr. Devender               K.      Sharma,
                         r                   Advocate.

    Jyotsna Rewal Dua , J

Learned counsel for the petitioner submits that there

are inadvertent errors in the pleadings of the petition, therefore, he

may be permitted to withdraw the instant petition with liberty to file

afresh after correcting the errors. Prayer is accepted. Accordingly,

the instant petition is dismissed as withdrawn with liberty as prayed

for. Pending miscellaneous application(s), if any, also stand

disposed of.

Jyotsna Rewal Dua Judge July 25, 2024 (rohit)

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