Anju Bala vs Abhishek Jain & Ors
2024 Latest Caselaw 16820 HP

Himachal Pradesh High Court

Anju Bala vs Abhishek Jain & Ors on 11 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

      IN THE HIGH COURT OF HIMACHAL PRADESH,
                    SHIMLA
                               COPC No. 647/2024
                               Decided on: 11.11.2024
Anju Bala                           ...Petitioner
                     Versus

Abhishek Jain & Ors.                  ....Respondents.
..........................................................................................
Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1

For the petitioner:               Mr. Ram Lal, Advocate.

For the respondents:              Mr. Y.P.S. Dhaulta, Additional Advocate
                                  General, for respondent No.1.

                                  Mr. Sumeet Raj Sharma, Advocate, for
                                  respondent No.2.

Jyotsna Rewal Dua, J.

At this stage, learned counsel for the petitioner seeks

permission to withdraw the instant petition as the petitioner intends to

avail appropriate remedy as may be available to her, in accordance

with law, for redressal of her grievances.

2. Granting liberty as sought, the contempt petition is

closed. Pending miscellaneous applications, if any, shall also stand

disposed of.

Jyotsna Rewal Dua Judge 11th November, 2024(rohit)

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