Amar Singh Son Of Sh. Hardayal vs Dulla Ram Son Of Sh. Ronki
2021 Latest Caselaw 3833 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





                 REGULAR SECOND APPEAL NO.521 of 2005.

            Between:-





            AMAR SINGH SON OF SH. HARDAYAL,
            RESIDENT OF VILLAGE GAROLA, PARGANA BHARMAUR,
            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.
                                              ...APPELLANT.





            (BY MR. SANJAY BHARDWAJ, ADVOCATE)

            AND

            1.   DULLA RAM SON OF SH. RONKI,

            RESIDENT OF VILLAGE GAROLA, PARGANA AND
            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.

            2.   PREM LAL SON OF SH. GOPI,
            RESIDENT OF VILLAGE GAROLA, PARGANA AND
            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.
            3.   SMT. BIMLA DEVI D/O KHINNI,


            RESIDENT OF VILLAGE GAROLA, PARGANA AND
            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.
            4.   GUDOO ALIAS GUDNA SON OF SH. ANGAT RAM
            RESIDENT OF VILLAGE GAROLA, PARGANA AND




            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.
            5.   TEKO SON OF SH. ANGAT
            RESIDENT OF VILLAGE GAROLA, PARGANA AND





            TEHSIL BHARMAUR, DISTRICT CHAMBA, H.P.
            6.   SMT. BEENA D/O ANGAT RAM WIFE OF SH. CHUNI LAL
            RESIDENT OF VILLAGE SIYUNAL, PARGANA AND SUB TEHSIL





            HOLI, DISTRICT CHAMBA, H.P.
            7.   SMT. LAMBI ALIAS CHAMPA D/O ANGAT RAM
            WIFE OF SH. RANA, RESIDENT OF VILLAGE SAMBRA,
            TEHSIL AND DISTRICT CHAMBA, H.P.
            8.   SH. JAGTA SON OF SH. RONKI,
            RESIDENT OF VILLAGE GAROLA, TEHSIL BHARMAUR,
            DISTRICT CHAMBA, H.P.               ...RESPONDENTS

            (BY MR. RAJESH MANDHOTRA, ADVOCATE FOR RESPONDENTS
            NO.1, 3, 6 & 9)
            1
                WHETHER APPROVED FOR REPORTING?

1
    Whether reports of Local Papers may be allowed to see the judgment?




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                                       2




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

                                  JUDGMENT

.

Learned counsel for the appellant has placed on record letter

dated 17.3.2021, received by him from his client that his client is not

interested to pursue the case. In view of the fact that the appellant is

not interested to pursue the instant appeal, as informed by the learned

counsel for the appellant, the appeal is dismissed for want of

prosecution.

2. Accordingly, the instant appeal is dismissed for want of

prosecution. All pending application(s), if any, also stands disposed of.

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