Ram Lal vs Sunita
2021 Latest Caselaw 1546 HP

     IN THE       HIGH     COURT OF           HIMACHAL PRADESH, SHIMLA
                                                           RSA No. 68 of 2008
                                                     Date of Decision: 2.3.2021.
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    Ram Lal                                                              .........Appellant





                                        Versus
    Sunita                                                               ......Respondent





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting1?
    For the appellant:         Dr. Lalit K. Sharma, Advocate.





    For the respondent:        Mr. Peeyush Verma, Advocate.
          ____________________________________________________________________
    Sandeep Sharma, J. (Oral)

Learned counsel for the appellant states that since both

the parties have resolved to settle their dispute amicably inter-se them, he has

instructions to withdraw the present appeal.

2. Consequently, in view of the above, appeal having been filed by

the appellant is dismissed as withdrawn. Interim order, if any, vacated.

Records, if any, be sent back forthwith. Pending application(s) shall also stand

disposed of accordingly.

    2nd March 2021                                         (Sandeep Sharma),





         manjit                                                  Judge.

Whether reporters of the Local papers are allowed to see the judgment?