Himachal Pradesh High Court
Usha Devi vs . Panna Lal on 23 December, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
Usha Devi vs. Panna Lal RSA No. 222 of 2015 .
23.12.2022 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advcoate, for the appellant/non-applicant.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the applicant in CMP No. 10032 of 2022.
r At to
CMP No. 10032 of 2022
this Stage, Mr.Divya Raj Singh,
Advocate, pleads no instructions on behalf of
respondent (Sh. Panna Lal) and he states that he may be permitted to withdraw Power of Attorney filed on behalf of the respondent. As such, he is permitted to withdraw his Power of Attorney.
Let Court notice be issued to the respondent (Sh. Panna Lal) returnable for 3rd March, 2023.
(Sushil Kukreja) Judge 23rd December, 2022 (himani) ::: Downloaded on - 23/12/2022 20:37:44 :::CIS