Between vs Pappu
2021 Latest Caselaw 4037 HP

           IN   THE    HIGH   COURT OF   HIMACHAL            PRADESH,
                                  SHIMLA
                      ON THE 20th DAY OF AUGUST, 2021




                                                            .
                                 BEFORE





                HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                    REGULAR SECOND APPEAL NO.167 OF 2019





         BETWEEN:
         GULAB SINGH, SON OF SH.
         BAHADUR ALI, RESIDENT OF
         HULLI, POST OFFICE GUMMA,





         TEHSIL KOTKHAI, DISTRICT
         SHIMLA, H.P.
                       r                                   ....APPELLANT.

         ( BY MR. B.S. CHAUHAN, SENIOR ADVOCATE, WITH MR.
         MUNISH DATWALIA, ADVOCATE)

         AND
    1.   PAPPU, SON OF LATE SHRI
         ROSHAN LAL, RESIDENT OF


         VILLAGE HULLI, POST OFFICE
         GUMMA, TEHSIL KOTKHAI,
         DISTRICT SHIMLA, H.P.
    2.   SIKANDER, SON OF LATE




         SHRI ROSHAN LAL, RESIDENT
         OF VILLAGE HULLI, POST





         OFFICE    GUMMA,    TEHSIL
         KOTKHAI, DISTRICT SHIMLA,
         H.P.
    3.   RIYAZ, SON OF LATE SHRI





         ROSHAN LAL, RESIDENT OF
         VILLAGE HULLI, POST OFFICE
         GUMMA, TEHSIL KOTKHAI,
         DISTRICT SHIMLA, H.P.
    4.   NIZAM, SON OF LATE SHRI
         ROSHAN LAL, RESIDENT OF
         VILLAGE HULLI, POST OFFICE
         GUMMA, TEHSIL KOTKHAI,
         DISTRICT SHIMLA, H.P.
    5.   JAINAB, SON OF LATE SHRI
         ROSHAN LAL, RESIDENT OF




                                           ::: Downloaded on - 31/01/2022 22:55:14 :::CIS
                                           2


    VILLAGE HULLI, POST OFFICE
    GUMMA, TEHSIL KOTKHAI,
    DISTRICT SHIMLA, H.P.
                                      .... RESPONDENTS.




                                                                   .
    (BY MR. PARMOD SINGH THAKUR, ADVOCATE)





    Whether approved for reporting?1 No





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

                                  JUDGMENT

Learned Senior Counsel, appearing for the appellant,

submits that now in view of the Civil Suit No.97 of 2020 having been

filed, which is pending adjudication before this Court, he has

instructions, not to press the present appeal and the same be

closed.

2. The appeal is accordingly closed, as not pressed.

Pending miscellaneous applications, if any, stand disposed of.

Interim order, if any, stands vacated.

    August 20, 2021                                      (Ajay Mohan Goel)
         (rishi)                                                Judge