Himachal Pradesh High Court
Smt. Geeta Devi Wife Of Sh. Mohan Lal vs Sh. Mohan Lal S/O Sh. Tharvan Lal on 3 December, 2021
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 3rd DAY OF DECEMBER 2021 BEFORE .
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA CIVIL MISC. PETITION MAIN (ORIGINAL) No. 302 OF 2021 Between:-
SMT. GEETA DEVI WIFE OF SH. MOHAN LAL, PRESENTLY RESIDING AT C/O SAKLANI HOUSE NEAR CINEMA CHOWK, POST OFFICE BHOJPUR, TEHSIL SUNDER NAGAR, DISTRICT MANDI, HIMACHAL PRADESH.
.....PETITIONER (BY SH. BONIT PRAKASH & KETAN SINGH RAJPUT, ADVOCATES) AND
1. SH. MOHAN LAL S/O SH. THARVAN LAL, RESIDENT OF VILLAGE NASOGI, POST OFFICE CHHYAL, TEHSIL MANALI, DISTRICT MANALI, HIMACHAL PRADESH.
2. SMT. NIRMALA W/O SH. THARVAN LAL, RESIDENT OF VILLAGE NASOGI, POST OFFICE CHHYAL, TEHSIL MANALI, DISTRICT MANALI, HIMACHAL PRADESH.
3. SH. THARVAN LAL S/O SH. NOT KNOWN, RESIDENT OF VILLAGE NASOGI, POST OFFICE CHHYAL, TEHSIL MANALI, DISTRICT MANALI, HIMACHAL PRADESH.
(NONE) .....RESPONDENTS WHETHER APPROVED FOR REPORTING? __________________________________________________ ::: Downloaded on - 31/01/2022 23:22:35 :::CIS 2 This petition coming on for admission this day, the Court passed the following:
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ORDERS After arguing the matter for some time, learned counsel for the petitioner seeks permission to withdraw the present petition. Prayed Allowed. Accordingly, the petition stands dismissed as withdrawn. Pending miscellaneous application(s), if any, shall also stand disposed of.
Jyotsna Rewal Dua Judge December 3rd 2021 (rohit) ::: Downloaded on - 31/01/2022 23:22:35 :::CIS