Shri Arjun vs Rattan Lal & Anr
2021 Latest Caselaw 1027 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                   .
                                    RSA No. 4180 of 2013





                               Date of decision: February 08, 2021.





    Shri Arjun                                   ......Appellant.
                               Versus
    Rattan Lal & anr.                            .....Respondents.



    Coram

    Ms. Justice Jyotsna Rewal Dua, Judge.


    Whether approved for reporting? 1

    For the appellant          :    Mr. Ajit Sharma, Advocate.


    For the respondents        :    Nemo.

                          (Through Video Conferencing)




    Jyotsna Rewal Dua, Judge (Oral)

RSA No. 4180 of 2013 & CMP No. 1213 of 2021

CMP No. 1213 of 2021 has been instituted seeking

permission to withdraw the instant appeal. Prayer being

innocuous is allowed. Accordingly, the appeal is dismissed as

withdrawn, so also the pending application(s), if any.

(Jyotsna Rewal Dua) Vacation Judge 8 th February, 2021, ( vs)

Whether the reporters of the local papers may be allowed to see the Judgment? yes.