Himachal Pradesh High Court
Vinod Kumar vs Varinder Kumar Sood on 25 August, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
R. Pet. No. 74 of 2015
Date of Decision: 25.8.2015
.
Vinod Kumar
...Petitioner
Versus
Varinder Kumar Sood
...Respondent
___________________________________________________________
Coram
of
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioner
rt : Mr. B.B. Vaid, Advocate.
For the respondent : None.
Rajiv Sharma, Judge (oral):
There is no error apparent on the face of record and the present petition does not fall within the ambit of Order 47 Rule 1 CPC. Consequently, the same is dismissed, so also the pending application(s), if any. No costs.
(Rajiv Sharma), Judge August 25, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:48:16 :::HCHP