H.P. State Forest Development vs Shri Deep Ram
2021 Latest Caselaw 4444 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 9th DAY OF SEPTEMBER 2021

                            BEFORE




                                                    .

               HON'BLE MR. JUSTICE RAVI MALIMATH,

                     ACTING CHIEF JUSTICE





                               &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

              LETTERS PATENT APPEAL No.512 of 2011





       Between:-

    1. H.P. STATE FOREST DEVELOPMENT
       CORPORATION, THROUGH ITS

       MANAGING DIRECTOR

    2. THE DIVISIONAL MANAGER,
       H.P.S.F.D.C., FOREST WORKING
       DIVISION, SARASWATI NAGAR
                                                  ......APPELLANTS



       (BY SH. JIVENDERA KATOCH,
       ADVOCATE, ABSENT)

       AND




    1. SHRI DEEP RAM





       S/O SHRI SIRI RAM,
       R/O VILLAGE GHIAN, TEHSIL JUBBAL,
       DISTRICT SHIMLA,





       PRESENTLY WORKING AS MECHANIC,
       H.P. STATE FOREST CORPORATION
       LIMITED, FOREST WORKING DIVISION,
       SARASWATI NAGAR,
       DISTRICT SHIMLA, H.P.
    2. STATE OF HIMACHAL PRADESH,
       THROUGH SECRETARY (FORESTS),
       H.P. SECRETARIAT, SHIMLA-171002
                                               ......RESPONDENTS




                                   ::: Downloaded on - 31/01/2022 23:02:48 :::CIS
                                          -2-


          (SH. DEVINDER THAKUR, ADVOCATE,
          FOR R-1,
          SH. ASHOK SHARMA, ADVOCATE GENERAL
          WITH SH. RANJAN SHARMA, MS. RITTA
          GOSWAMI & SH. VIKAS RATHORE,




                                                                 .
          ADDITIONAL ADVOCATES GENERAL,





          FOR R-2)

            This Appeal coming on for hearing this day, Hon'ble





    Mr. Justice Ravi Malimath, delivered the following:

                                     JUDGMENT

None appears for the appellants, even though the matter was

called two times. It appears that the appellants are not interested to

prosecute this matter. Hence, the same is dismissed for

non-prosecution.

2. Pending miscellaneous application is also disposed off.

                                                       ( Ravi Malimath )
                                                     Acting Chief Justice






                                                     ( Jyotsna Rewal Dua )
    September 09, 2021                                       Judge
         Bhardwaj/Mukesh