Aswhani Kumar vs Garima & Anr
2024 Latest Caselaw 15926 HP

Himachal Pradesh High Court

Aswhani Kumar vs Garima & Anr on 28 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MMO No.861 /2024.

Date of Decision: 28th October, 2024. Aswhani Kumar .....Petitioner Versus

Garima & Anr. .....Respondents Coram The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate.

For the Respondents: Nemo.

Bipin Chander Negi, Judge (oral).

Learned Senior counsel for the petitioner submits that

the impugned order challenged herein has been assailed by way

of filing a fresh revision petition.

2. In view thereof, present petition has become

infructuous, so also the pending application(s), if any.

(Bipin Chander Negi) Judge

28th October, 2024 (Gaurav Rawat)

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