The State Of Himachal Pradesh vs Unknown
2021 Latest Caselaw 4519 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
              ON THE 14th 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. 442 of 2011





      Between:-

    1. THE STATE OF HIMACHAL PRADESH
       THROUGH THE PRINCIPAL SECRETARY

       (PWD) AT SHIMLA.

    2. THE ENGINEER-IN-CHIEF,
       HP.PWD, SHIMLA.

    3. THE EXECUTIVE ENGINEER,


       HP. PWD, DIVISION, ROHRU
       DISTRICT SHIMLA.
                                        .....APPELLANTS




      (BY SH. ASHOK SHARMA, ADVOCATE
      GENERAL WITH MR. R.P. SINGH, DEPUTY





      ADVOCATE GENERAL)

      AND





      SMT. KALI MAYA
      W/O SH. GANGA SINGH
      VILL. & P.O. SUNGRI,
      TEHSIL CHIRGAON,
      DISTT. SHIMLA,
      PRESENTLY SERVING AS
      BELDAR UNDER THE HP. PWD
      DIVISION ROHRU ON DAILY WAGES BASIS.

                                          .....RESPONDENT

      (BY SH. A.K. GUPTA, ADVOCATE)
____________________________________________________




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

    Mr. Justice Ravi Malimath, delivered the following:




                                                                 .

                             JUDGMENT

In view of the subsequent events, appellants' counsel

does not intend to prosecute this matter further. Hence, the

appeal is dismissed as being infructuous.

r to ( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua )

Judge

September 14, 2021 (rohit/vs)