Smt. Champa Devi Widow Ot Late vs Smt. Shakuntala
2021 Latest Caselaw 3837 HP

      IN   THE    HIGH   COURT OF   HIMACHAL           PRADESH, SHIMLA

                    ON THE 11th DAY OF AUGUST, 2021




                                                           .
                               BEFORE





                 HON'BLE MR. JUSTICE SANDEEP SHARMA

                 FIRST APPEAL FROM ORDER No. 63 of 2021





     Between:

1.   SMT. CHAMPA DEVI WIDOW OT LATE
     SH. AJEET SINGH D/O LATE SH. HEM DUTT,





     R/O VILLAGE CHARAIN, P.O. BELDEYAN. TEHSIL
     AND DISTRICT SHIMLA, H.P

2.   SH. NARESH KUMAR S/O LATE SH. AJEET SINGH
     R/O VILLAGE CHARAIN. P.O. BELDEYAN, TEHSIL

     AND DISTRICT SHIMLA, H.P.

3.   SH. KULDEEP S/O LATE SH. AJEET SINGH
      R/O VILLAGE CHARAIN, P.O. BELDEYAN,
     TEHSIL AND DISTRICT SHIMLA, H.P



                                                               ....APPELLANTS
     (BY SH.GIRIRAJ CHAUHAN, ADVOCATE)




     AND
1.   SMT. SHAKUNTALA, WIDOW OF LATE SH. AJEET





      SINGH R/O VILLAGE ODDU, P.O. DURGAPUR,
     TEHSIL AND DISTRICT SHIMLA, H.P.





2.   SH. GOPAL S/O LATE SH. AJEET SINGH
     R/O VILLAGE ODDU, P.O. DURGAPUR,
     TEHSIL AND DISTRICT SHIMLA, H.P.

                                                            ....RESPONDENTS
3. SH. MADAN S/O LATE SH. AJEET SINGH
    R/O VILLAGE CHARAIN, P0. BELDEYAN,
   TEHSIL AND DISTRICT SHIMLA, H.P.

4. MASTER RAJNISH S/O SH. MADAN, THROUGH
    HIS FATHER AND NATURAL GUARDIAN SH. MADAN
   S/O LATE SH. AJEET SINGH R/O VILLAGE CHARAIN,
   P.O. BELDEYAN, TEHSIL AND DISTRICT SHIMLA, H.P.




                                          ::: Downloaded on - 31/01/2022 22:51:39 :::CIS
  5. STATE OF HIMACHAL PRADESH THROUGH
    SECRETARY REVENUE TO THE GOVT. OF
    HIMACHAL PRADESH, SHIMLA-2.




                                                               .

 6. HIMACHAL ROAD TRANSPORT CORPORATION,
    THROUGH IS MANAGING DIRECTOR.
 7. TEHSILDAR (SUB-REGISTRAR) RURAL,





     SHIMLA, TEHSIL AND DISTRICT SHIMLA, H.P.

 8. SMT. NIRMALA D/O LATE SH. AJEET SINGH,
    R/O VILLAGE CHARAIN, P.O. BELDEYAN, TEHSIL
    AND DISTRICT SHIMLA, H.P.





 9. SMT. MATHURA D/O LATE SH. AJEET SINGH,
    R/O VILLAGE CHARAIN, P.O. BALDEYAN,
    TEHSIL AND DISTRICT SHIMLA, H.P.

10. SMT. SITA D/O LATE SH. AJEET SINGH,
    R/O VILLAGE CHARAIN, P.O. BALDEYAN,

    TEHSIL AND DISTRICT SHIMLA, H.P.

11. SMT. NEELAM D/O LATE SH. AJEET SINGH,
    R/O VILLAGE CHARAIN, P.O. BALDEYAN,


    TEHSIL AND DISTRICT SHIMLA, H.P.

                                           ...... PROFORMA RESPONDENTS




     (BY SH. H.K.S.THAKUR, ADVOCATE FOR R-1 & 2)

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





                 JUDGMENT

Mr. Giriraj Sharma, learned counsel representing the

appellants states that the present appeal has rendered infructuous

on account of the compromise arrived interse parties in FAO No.17 of

2020 and as such, he may be permitted to withdraw the same.

2. Consequently, in view of the aforesaid statement made

by learned counsel representing the appellants, the present appeal is

dismissed as withdrawn alongwith pending applications, if any.

Interim order is vacated.

.

    11th August, 2021                               (Sandeep Sharma),
         (shankar)                                      Judge





                        r       to