Date Of Decision: 24.02.202 vs Ramesh Chand And Another
2021 Latest Caselaw 1247 HP

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       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  RSA No. 517 of 2019­B





                              Date of Decision: 24.02.2021
______________________________________________________________________
Bharat Sanchar Nigam Limited and another              ....Appellants.





                                                  Vs.

Ramesh Chand and another                                                                .....Respondents.





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.


For the appellants:                               Mr. Vijay Kumar Arora, Advocate.

For the respondents:                              Mr. Sunil Pawan Chaudhary, Advocate.


Ajay Mohan Goel, Judge (Oral):

Mr. Vijay Kumar Arora, learned counsel for the

appellants informs the Court that an affidavit/undertaking has been filed

by the appellants to the effect that the disputed premises shall be vacated

by the appellants on or before 31st March, 2021.

2. A perusal of the record demonstrates that an

affidavit/undertaking to this effect on the affidavit of Shri Krishan Lal,

Assistant General Manager (Legal), GMTD, BSNL, Dharamshala is on

record.

3. In this view of the matter, the appeal is ordered to be

closed, without interfering with the judgments and decrees passed by the

1Whether the reporters of the local papers may be allowed to see the Judgment?

learned Courts below, but with the observation that the premises shall

remain in the possession of appellants till 31st March, 2021 or till such

.

date, on which the same may be vacated by the appellants, which date

shall not extend beyond 31st March, 2021. The premises, of course, shall

be occupied by the appellants subject to use and occupation charges,

which learned counsel for the appellants informs the Court are being paid

to the respondents. Miscellaneous applications, if any, also stand

disposed of. r (Ajay Mohan Goel) Judge

February 24, 2021 (bhupender)