Sh. Dharam Pal vs Unknown
2021 Latest Caselaw 5126 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 25th DAY OF OCTOBER 2021




                                                       .

                           BEFORE
        HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





          REGULAR FIRST APPEAL NO. 157 OF 2014

    Between:-





 1.     SH. DHARAM PAL S/O LATE SH. DURGA NAND,
        R/O VILLAGE BAINAL, P.O & SUB TEHSIL, NANKHARI,
        DISTRICT SHIMLA, H.P.

 2.     SH. PRITHI SINGH, S/O LATE SH. GIRIJA NAND,

        R/O VILL. BAINAL, PO/ & SUB TEHSIL, NANKHARI,
        DISTRICT SHIMLA,H.P.
                                       .....APPELLANTS


        (NEMO)

        AND




 1.     THE STATE OF H.P. THROUGH ITS SECRETARY





        (P.W.) CIVIL SECRETARIAT, SHIMLA-171002.

 2.     THE EXECUTIVE ENGINEER, HPPWD DIVISION





        RAMPUR BUSHEHAR, H.P.

 3.     THE LAND ACQUISITION COLLECTOR,
        HPPWD, SOUTH ZONE, WINER FIELD,
        SHIMLA-171003.

                                     .....RESPONDENTS

        (BY SH. SHRIYEK SHARDA, SENIOR
        ASSISTANT ADVOCATE GENERAL)




                                      ::: Downloaded on - 31/01/2022 23:14:45 :::CIS
                                            2




                 This appeal coming on for hearing this day, the

    Court passed the following:




                                                                     .

                              JUDGMENT

The order dated 6.3.2020 passed in the instant

appeal reads as under:

"This case was called thrice, but none

appears on behalf of the appellants. At this stage, learned Additional Advocate General, submits that it would be appropriate if this

appeal is heard in presence of the learned

counsel for the appellant and one opportunity is given. In view of this, list for final hearing in due course."

The matter was thereafter listed on 27.8.2021 and

29.10.2021. There was no appearance on behalf of the

appellants. It seems that the appellants are not interested to

pursue the matter any further. Therefore, this appeal is

accordingly dismissed in default, so also the pending

application(s), if any.

Jyotsna Rewal Dua Judge 30th October, 2021 (vs)