Shivani vs Dinesh
2024 Latest Caselaw 14673 HP

Himachal Pradesh High Court

Shivani vs Dinesh on 27 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.326 of 2024 Date of decision: 27.09.2024

.

Shivani. ...Petitioner.

                                      Versus
    Dinesh.                                                              ...Respondent.





    Coram:

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

For the petitioner : Mr. Hemant Thakur, Advocate, vice Mr. Avishek Guleria, Advocate.

For the respondents :

r Mr. Abhishek Sharma, Advocate.

Jyotsna Rewal Dua, Judge

After arguing for some time, learned counsel for

the petitioner submits that relevant averments which were

required to be pleaded in the petition have inadvertently been

left out, therefore, be permitted to withdraw the petition to

file fresh petition in accordance with law. Accordingly, this

petition is dismissed as withdrawn with liberty as prayed for.

Pending application(s), if any, also stands disposed of.

Jyotsna Rewal Dua 27 September, 2024 th Judge (Pardeep)

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