Himachal Pradesh High Court
Anil Kumar vs . Harpreet on 11 October, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Anil Kumar Vs. Harpreet
Cr. MMO No.68 of 2022
.
11.10.2023 Present: Mr. Neel Kamal Sharma, Advocate, for the
petitioner.
Mr. Tarun K. Sharma, Advocate vice Mr. Vijay Singh Thakur, Advocate, for the respondent.
Learned counsel for the petitioner submitted that of the present petition has been filed under Section 482 of Cr.
P.C. read with Article 227 of the Constitution of India and he rt prays that the same may be converted to under Article 227 of the Constitution of India.
Heard.
In view of the prayer made by learned counsel for the petitioner, the present petition is converted to a petition under Article 227 of the Constitution of India.
Amended memo of parties be filed within a period of two weeks.
As prayed for, list on 20.11.2023.
( Sushil Kukreja )
October 11, 2023 Judge
(VH)
::: Downloaded on - 11/10/2023 20:39:19 :::CIS