Himachal Pradesh High Court
Kunal Kapoor vs Vijay Kumar Verma on 4 January, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CMPMO No. 419 of 2019
Decided on: January 4, 2020
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Kunal Kapoor .........Petitioner
Versus
Vijay Kumar Verma ...Respondent
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Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
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For the petitioner: Mr. Sanjeev Bhushan, Senior
Advocate with Mr. Maan Singh,
Advocate.
For the respondent: Ms. Shradha Karol, Advocate.
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Sandeep Sharma, J. (Oral)
Learned counsel for the petitioner fairly states that the case at hand is squarely covered by a judgment rendered by this Court in Vinod alias Raja vs. Smt. Joginder Kaur (CR No. 136 of 2004), decided on 5.7.2012, as such, he may be permitted to withdraw the present petition with liberty to file appropriate proceedings in the appropriate court of law.
2. In view of aforesaid prayer having been made by learned counsel for the petitioner, present petition is disposed of as withdrawn. Since petition at hand remained pending in this Court for a considerable time, limitation shall not come in the way of the petitioner, while pursuing appropriate remedy in Whether reporters of the Local papers are allowed to see the judgment? .
::: Downloaded on - 04/01/2020 20:30:27 :::HCHP -2-accordance with law. It is further ordered that in case, appropriate proceedings are filed within a period of ten days, interim protection granted by this Court on 38.8.2019, shall .
remain operational, till the adjudication of the application for stay, if any, preferred by the petitioner in the subsequent proceedings.
Pending applications, if any, stand disposed of.
Copy Dasti.
(Sandeep Sharma) Judge January 4, 2020 (Vikrant) ::: Downloaded on - 04/01/2020 20:30:27 :::HCHP