Himachal Pradesh High Court
Devender Singh vs Shiv Kumar And Others on 7 July, 2017
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA .
CMPMO No. 502 of 2016 Date of Decision : July 7 , 2017 Devender Singh ...Petitioner Versus Shiv Kumar and others Coram:
r to ...Respondents The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
Whether approved for reporting? No. 1For the petitioner : Mr. Seema K. Guleria, Advocate, for the petitioner.
For the respondent : Mr. G. D. Verma, Senior Advocate, with Mr. B. C. Verma, Advocate, for respondent No. 1. Sanjay Karol, ACJ. (Oral) Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to file a fresh application for grant of interim injunction, if need so arises subsequently. As such, present Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 10/07/2017 23:58:13 :::HCHP 2petition is permitted to be withdrawn reserving liberty, as prayed for. It stands clarified that any subsequent .
application moved by the petitioner shall be considered and decided in accordance with law.
Petition stands disposed of accordingly, as also pending application(s), if any.
(Sanjay Karol), Acting Chief Justice.
July 7 , 2017 (PK) ::: Downloaded on - 10/07/2017 23:58:13 :::HCHP