Himachal Pradesh High Court
Sheela Thakur vs Amit Thakur Son Of Shri Amar on 28 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
ON THE 28th DAY OF JUNE, 2022
.
BEFORE
HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
CRIMINAL MISC.PETITION (MAIN) U/S 482 CRPC NO. 736 OF
2021
Between:-
SHEELA THAKUR, WIFE OF SHRI
AMIT THAKUR, RESIDENT OF
VILLAGE PAJO, PO OACHGHAT,
TEHSIL AND DISTRICT SOLAN HP
r ....PETITIONER
(BY SHRI KARUN NEGI, ADVOCATE)
AND
1. AMIT THAKUR SON OF SHRI AMAR
BAHADUR,
2. KAMLA THAKUR, WIFE SHRI AMAR
BAHADUR
BOTH RESIDENT OF KASHMIRI MAHOLLA, PO SUBATHU
TEHSIL AND DISTRICT SOLAN H.P.
...RESPONDENTS
(BY SHRI MUNISH DHATWALIA, ADVOCATE)
Whether approved for reporting?
This petition coming on for admission this day, the Court passed the following:
ORDER
Learned counsel for petitioner submits that as per instructions imparted to him, matter stands amicably settled ::: Downloaded on - 30/06/2022 20:02:11 :::CIS 2 between the parties and therefore, he has instructions to withdraw the petition and he is praying accordingly.
.
2 In view of above, petition is dismissed as withdrawn including all pending miscellaneous application(s), if any.
June 28, 2022 (Vivek Singh Thakur)
(ms) Judge
r to
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