LAWS(HPH)-2015-8-145

J H K BHARDWAJ Vs. RAJNISH KUTHIALA

Decided On August 14, 2015
J H K Bhardwaj Appellant
V/S
Rajnish Kuthiala Respondents

JUDGEMENT

(1.) Learned Advocates appearing on behalf of the applicant submitted before the Court that applicant does not want to continue with the present application and the same be dismissed as withdrawn. In view of the submission of learned Advocates appearing on behalf of the applicant CMP No. 8845/2015 is dismissed as withdrawn. CMP No. 8845/2015 is disposed of.