Himachal Pradesh High Court
Lakhan vs Ncb ..|Respondent on 13 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1 IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Cr.MP(M) No.2118 of 2022 Date of Decision: December 13, 2022.
.
Lakhan ...Petitioner
Versus
NCB ..|Respondent
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. Whether approved for reporting?1 For the Petitioner : Mr. Ajit Sharma, Advocate. For the Respondent: Mr. Ashwani Pathak, Senior Advocate alongwith Mr. Dev Raj, Advocate, for the respondent.
Vivek Singh Thakur, Judge(Oral) Learned counsel for the petitioner, under instructions, seeks permission to withdraw this petition with liberty to avail appropriate remedy, if advised and desired so.
2. In my considered opinion petitioner has always liberty to avail appropriate remedy available to him and for that no liberty from the Court is required.
3. With the aforesaid observation, petition is dismissed as withdrawn, as prayed.
(Vivek Singh Thakur), Judge.
December 13, 2022 (subhash) 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 13/12/2022 20:34:57 :::CIS