Ram Charan vs Onkar Chand & Ors
2024 Latest Caselaw 14474 HP

Himachal Pradesh High Court

Ram Charan vs Onkar Chand & Ors on 24 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

               IN THE HIGH COURT OF HIMACHAL PRADESH,
                           SHIMLA
                                        COPC No. 565/2024
                                        Decided on: 24.09.2024




                                                                           .

    Ram Charan                                                          ...Petitioner.
                                   Versus
    Onkar Chand & Ors.                    ....Respondents.
    ..........................................................................................





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





    For the petitioner:                Mr. Bimal Gupta, Sr. Advocate with Ms.
                                       Kusum Chaudhary, Advocate.

    For the respondents:               Mr. Y.P.S. Dhaulta, Additional Advocate
                          r            General.

    Jyotsna Rewal Dua, J.

Learned Senior Counsel for the petitioner seeks

permission to withdraw the instant petition at this stage in lieu of the

order passed by the Hon'ble Apex Court in State of Himachal

Pradesh Vs. Eka Bahadur2. Permission is granted. Accordingly, the

instant petition is disposed as withdrawn at this stage with liberty

reserved to the petitioner to file afresh, in accordance with law, at an

appropriate stage, in case need so arises in future. Pending

miscellaneous application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge 24th September, 2024(rohit)

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

Special Leave Petition (Civil) Diary No. 14916/2024 dated 02.08.2024