Himachal Pradesh High Court
Rajnish Singh Chaudhary vs Ms. Purnima Thapur D/O Sh. Parmod Thapar on 7 April, 2016
Author: P.S. Rana
Bench: P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MMO No. 360 of 2015
Date of Order 7.4.2016
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Rajnish Singh Chaudhary, S/o Nasib Singh Chaudhary.
....Petitioner
Versus
Ms. Purnima Thapur D/o sh. Parmod Thapar.
....Non-petitioner.
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Coram
The Hon'ble Mr. Justice P.S. Rana, J.
of Whether approved for reporting?1 Yes. ________________________________________________________________ For the petitioner: rt Mr. Anil God, Advocate.
For the respondent: None.
________________________________________________________________ P.S. Rana, Judge.
ORDER: Learned Advocate appearing on behalf of the petitioner submitted that he does not want to continue the present petition and same be dismissed as withdrawn. In view of the above stated facts present petition is dismissed as withdrawn. Petition is disposed of. Pending applications if any also disposed of.
(P.S.Rana) Judge.
7th April, 2016 (kck) 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes.
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