__________________________________________________________ vs Parmod Gautam
2024 Latest Caselaw 15677 HP

Himachal Pradesh High Court

__________________________________________________________ vs Parmod Gautam on 24 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Civil Revision No.100 of 2024 a/w CMP(M) No.976 of 2024 Decided on : 24.10.2024.

__________________________________________________________ Mohd. Yakub & anr. ....Petitioners

Versus

Parmod Gautam ....Respondent

Coram Hon'ble Mr. Justice Ranjan Sharma, Judge 1Whether approved for reporting? No

For the petitioners: Mr. Saurav Rattan, Advocate.

For the respondent:                    None.

Ranjan Sharma, Judge [Oral]
                  Learned           counsel         for      the      petitioner,   on

instructions, states that the instant petition has been

wrongly instituted against the respondent-Parmod

Gautam, who has already expired.

2. In view of the technical flaw as brought to the

notice of this Court, learned counsel for the petitioners,

Mr. Saurav Rattan, on instructions of the petitioners,

prays for withdrawal of the instant Revision Petition.

3. In order to prevent any prejudice to the

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

petitioners and as prayed by learned counsel for the

petitioners, the instant petition is permitted to be

withdrawn as dismissed with liberty to file afresh, if need

arises.

Pending miscellaneous application(s), if any,

shall also stand disposed of accordingly.

(Ranjan Sharma) Judge October 24, 2024 (Shivender)