Narain Dutt Sharma vs Himachal Pradesh Tourism ...
2021 Latest Caselaw 3370 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

LPA No.68 of 2016 Decided on: 2nd August, 2021

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_____________________________________________________

Narain Dutt Sharma .....Appellant

Versus

Himachal Pradesh Tourism Development Corporation Ltd. & others .....Respondents _______________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

r to

______________________________________________________ For the appellant: Mr. Lakshya Parihar, Advocate vice Mr. Ajit Sharma, Advocate.

For the respondents: Mr. Shivank Singh Panta, Advocate,

for respondent No.1.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice(Oral)

This appeal is of the year 2016. In spite of granting

substantial time, needful has not been done with respect to

respondents No.2 and 4. Even, though, the matter was placed

before the Additional Registrar on seven occasions, steps have still

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Whether reporters of Local Papers may be allowed to see the judgment?

not been taken. Hence, the appeal is dismissed against respondents

No.2 and 4.

2. Respondents No.2 and 4 are contesting respondents. In

.

their absence, appeal cannot be proceeded with. In view of the

dismissal of the appeal against respondents No.2 and 4, the appeal

stands dismissed.

                   r          to             ( Ravi Malimath )
                                           Acting Chief Justice

                                           ( Jyotsna Rewal Dua )
    August 02, 2021                                Judge
         (vt)