Ram Sharma vs H.P. State Electricity Board
2021 Latest Caselaw 4633 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
              ON THE 21st 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.30 of 2009


        Between:-

        SHRI D.N. SHARMA,
                 r       to
        SON OF LATE SHRI GOKAL

        RAM SHARMA,
        R/O VILLAGE RANDAL,
        P.O. RAMPUR BUSHAHER,
        TEHSIL NIRMAND,
        DISTRICT KULLU, H.P.


                                                  ......APPELLANT
        (BY SH. BIPIN C. NEGI,
        SENIOR ADVOCATE WITH




        SH. NITIN THAKUR, ADVOCATE)





        AND

        H.P. STATE ELECTRICITY BOARD,
        THROUGH ITS SECRETARY,





        VIDYUT BHAWAN,
        SHIMLA-171004.
                                               ......RESPONDENT
        (BY SH. TARA SINGH CHAUHAN,
        ADVOCATE)




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           This Appeal coming on for hearing this day, Hon'ble
    Mr. Justice Ravi Malimath, delivered the following:




                                                               .
                                 JUDGMENT

Mr. Bipin C. Negi, learned Senior Counsel, appearing

for the appellant's counsel, submits that the plea of the appellant

has already been answered by the respondent. Hence, nothing

further survives for consideration. Accordingly, the appeal is

disposed off as being infructuous.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge September 21, 2021

( Himalvi/Yashwant )