Taj Mohd vs Sh. Mehboob Ali
2021 Latest Caselaw 3793 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
               ON THE 9TH DAY OF AUGUST, 2021
                           BEFORE




                                                                      .
       HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





            REGULAR SECOND APPEAL No.332 of 2008
    Between :-
    1.    TAJ MOHD.
    2.    DEEN MOHD.





    3.    MUSHTAQ ALI
    4.    SALIM
    5.    BABU ALI
    ALL SONS OF SHARIF,
    R/O VILLAGE MALION,
    TEHSIL PAONTA SAHIB,





    DISTRICT SIRMAUR, H.P.                            ......APPELLANTS

    BY SH. KARAN SINGH KANWAR, ADVOCATE

    AND


    SH. MEHBOOB ALI, S/O SAFI,
    R/O VILLAGE MALION,
    TEHSIL PAONTA SAHIB,
    DISTRICT SIRMAUR, H.P.                            ......RESPONDENTS

    BY SH. K.D. SOOD, SR. ADVOCATE WITH MR. HET RAM, ADVOCATE.



                 This appeal coming on for orders this day, the Court passed




      the following :





                                   JUDGMENT

Learned counsel for the appellants, on instructions states that

parties have settled the matter outside the Court. In view of this, he does

not want to press the instant appeal, at this moment.

2. Consequently, the instant appeal is dismissed, as not pressed,

so also the pending application(s), if any.

(Chander Bhusan Barowalia) 9th August, 2021. Judge (CS)