Smt. Beero Devi vs Bihari Lal
2021 Latest Caselaw 5816 HP

    IN   THE   HIGH    COURT    OF   HIMACHAL        PRADESH,            SHIMLA




                                                          .
                    ON THE 18th DAY OF DECEMBER, 2021





                              BEFORE
                HON'BLE MR. JUSTICE SANDEEP SHARMA
               REGULAR SECOND APPEAL NO. 173 of 2021





         Between:

         SMT. BEERO DEVI,
         WIDOW OF SHRI PARSHOTAM,
         RESIDENT OF CHHABBAR,





         POST OFFICE HARIPUR,
         TEHSIL DEHRA,
         DISTRICT KANGRA, H.P.
                                           ....APPELLANT/DEFENDANT

         (BY MR. R.L. CHAUDHARY,

         ADVOCATE)

         AND


    1.   BIHARI LAL
         SON OF SHRI JHAROO RAM,
         RESIDENT OF BHATOLI PHAKORIYAN




         TEHSIL DEHRA, DISTRICT KANGRA, H.P.
                                        ....RESPONDENT/PLAINTIFF
    2.   RAJ KUMARI,





         WIDOW OF SHRI NEERU RAM,
         RESIDENT OF CHHABBAR,
         POST OFFICE HARIPUR,





         TEHSIL DEHRA,
         DISTRICT KANGRA, H.P.

    3.   SHRI CHAMAROO RAM,
         SON OF SHRI FAQUIR CHAND CHHABBAR
         POST OFFICE HARIPUR,
         TEHSIL DEHRA,
         DISTRICT KANGRA, HP.
                                   ....RESPONDENTS/DEFENDANTS




                                         ::: Downloaded on - 31/01/2022 23:27:33 :::CIS
                                               2




    4.    STATE OF HIMACHAL PRADESH,




                                                                        .
          THROUGH COLLECTOR DISTRICT KANGRA AT





          DHARAMSHALA, H.P.
                            ....PROFORMA RESPONDENT/DEFENDANT
          (BY MR. NEERAJ GUPTA,





          SENIOR ADVOCATE WITH
          MS. RINKI KASHMIRI,
          ADVOCATE, FOR R-1)
          (BY MR. SUDHIR BHATNAGAR AND
          MR. DESH RAJ THAKUR,





          ADDITIONAL ADVOCATES GENERAL,
          WITH MR. NARENDER THAKUR AND
          MR. KAMAL KISHORE SHARMA,
          DEPUTY ADVOCATES GENERAL,
          FOR THE STATE)

          (RESPONDENTS NO. 2 AND 3,

          EX-PARTE)

    Whether approved for reporting?.



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

                                        JUDGMENT

Mr. R.L. Chaudhary, learned counsel representing the

appellant, seeks permission to withdraw the present petition. Permission

granted.

2. Consequently, in view of the above, present appeal is dismissed

as withdrawn. Pending applications, if any, also stand disposed of.

    18th December, 2021                                  (Sandeep Sharma),
         (manjit)                                              Judge