Himachal Pradesh High Court
Sh. Roshan Lal vs Smt. Rita Devi on 7 January, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No.393 of 2014
Date of Decision No.7.01.2019
.
____________________________________________________
Sh. Roshan Lal .......Petitioner
Versus
Smt. Rita Devi .....Respondent.
____________________________________________________
Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the petitioner: Mr. Neeraj Gupta, Advocate.
For the respondent: Ms. Ambika Kotwal, Advocate.
____________________________________________________
Sandeep Sharma, Judge (oral):
Mr. Neeraj Gupta, learned counsel representing the petitioner, on instructions, seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage, in accordance with law.
2. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as withdrawn with liberty reserved to the petitioner to file afresh at appropriate stage, if required and desired.
(Sandeep Sharma), Judge 7th January, 2019 (shankar) 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 07/01/2019 23:07:15 :::HCHP