- Bookmark
- Share
- CaseIQ
Reliance Bp Mobility Ltd. v. Dm, Una
Himachal Pradesh High Court
Jan 3, 2022
Sabina, J.:— Learned counsel for the petitioner has submitted that this petition has been rendered infructuous at this stage.
2. Ordered accordingly. However, the petitioner is granted liberty to enable him to approach this Court again, in case necessity arises.
x
Alert
Please log in or sign up for a free trial to access this feature.