Vibhor Bhardwaj vs Meghna Bhardwaj
2024 Latest Caselaw 14469 HP

Himachal Pradesh High Court

Vibhor Bhardwaj vs Meghna Bhardwaj on 24 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.456/2024.

Date of Decision: 24th September, 2024. Vibhor Bhardwaj .....Petitioner.

.

Versus

Meghna Bhardwaj. .....Respondent. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Varun Chauhan, Advocate.

For the Respondents: Nemo.

counsel

Bipin Chander Negi, Judge (oral).

Learned

for the petitioner seeks

permission to withdraw the instant petition.

Permission granted.

2. Accordingly, present petition is dismissed as

withdrawn, so also the pending application(s), if any.

(Bipin Chander Negi)

Judge

24th September, 2024 (Gaurav Rawat)

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