Shri Y.S. Thakur vs Unknown
2021 Latest Caselaw 3817 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 10th DAY OF AUGUST 2021
                              BEFORE




                                                                .
             HON'BLE MR. JUSTICE RAVI MALIMATH,





                      ACTING CHIEF JUSTICE
                                 &





           HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

            LETTERS PATENT APPEAL No. 440 of 2011





      Between:-

      SHRI Y.S. THAKUR,
      SON OF SHRI D.R. THAKUR,

      RESIDENT OF VIMAL COTTAGE, ENGINE GHAR,

      SANJAULI, H.P. SHIMLA

                                                   .....APPELLANT
      (BY SH. P.D. NANDA, ADVOCATE)



      AND
1.    H.P. STATE FOREST DEV. CORPORATION LTD.,




      THROUGH ITS MANAGING DIRECTOR





2.    MANAGING DIRECTOR,
      H.P. STATE FOREST DEV. CORPORATION LTD.,
      SDA COMPLEX, VAN NIGAM BHAWAN,





      KASUMPTI, SHIMLA- 171009
                                     .....RESPONDENTS

      (BY SH. RAKESH BANSAL, ADVOCATE)
____________________________________________________

             This appeal coming on for orders this day, Hon'ble

      Mr. Justice Ravi Malimath, delivered the following:




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                            JUDGMENT

Appellant's counsel submits that in view of the

.

subsequent events, he does not intend to prosecute this matter

further. Hence, the appeal is dismissed as being infructuous.

( Ravi Malimath )

Acting Chief Justice r ( Jyotsna Rewal Dua )

Judge

August 10, 2021 (rohit/vs)