Smt. Shyama Devi vs Smt. Hem Lata Wife Of Late Sh. ...
2021 Latest Caselaw 3831 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 11th DAY OF AUGUST, 2021
                                  BEFORE




                                                                                           .
            HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





                      CIVIL REVISION NO.66 Of 2014

            Between:-





            SMT. SHYAMA DEVI W/O SH. RANJEET SINGH,
            RESIDENT OF NEAR PARTAP BHAWAN,
            BEHIND J.B.T. SCHOOL, NAHAN, H.P.       ...PETITIONER

            (BY MR. KARAN SINGH KANWAR, ADVOCATE)





            AND

            1.   SMT. HEM LATA WIFE OF LATE SH. BALDEV SINGH
            (SINCE DECEASED) RESIDENT OF NEAR PARTAP BHAWAN,

            NEAR MIAN KA MANDIR, NAHAN, H.P. THRUOGH HER
            LEGAL REPRESENTATIVES

            i.   AVINASH KUMAR SON OF SH. BALDEV SINGH
            ii.  SMT. FALGUNI W/O LATE SH. VINIT
            iii. BABA SON OF LATE SH. VINIT
            iv.  SMT. DIKY D/O LATE SH. VINIT


            ALL RESIDENTS OF PREM NIWAS, ENGINE GHAR,
            SHIMLA, H.P.
            2.   KULDEEP SINGH SON OF SH. PARTAP SINGH
            PRESENTLY POSTED AT STATE BANK OF INDIA,




            BRANCH OFFICE MAJRA, TEHSIL PAONTA SAHIB,
            DISTRICT SIRMAUR, H.P.               ...RESPONDENTS





            (RESPONDENT NO.2 EX-PARTE)
            1
                WHETHER APPROVED FOR REPORTING?





                 This petition coming on for orders this day, the Court
            passed the following :

                                                   JUDGMENT

As per the report of Registry, steps for service of

respondents No.1 (a) to 1 (d) not taken. Learned counsel for the

petitioner submits that no instructions are coming from his client.

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

Accordingly, the instant petition is dismissed for non prosecution.

Pending application, if any, also stands disposed of.

.

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





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