Himachal Pradesh High Court
Shiv Singh Chauhan & Ors vs Sh. Anil Manrao on 23 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.554 of 2022 Date of Decision: 23.11.2022 .
_______________________________________________________ Shiv Singh Chauhan & Ors. .......Petitioners Versus Sh. Anil Manrao ... Respondent _______________________________________________________ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioners:
For the Respondent:
r toMr. Neel Kamal Sood, Advocate. Mr. Surinder Sharma and Ms. Meera Devi, Advocates.
_______________________________________________________ Sandeep Sharma, Judge(oral):
Learned counsel representing the petitioners seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage, if required and desired.
2. Accordingly, in view of the above, the present petition is dismissed as withdrawn with liberty as prayed for. Interim order, if any, is vacated.
(Sandeep Sharma), Judge 23rd November, 2022 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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