Power Of Attorney vs Shri Shamsher Singh
2021 Latest Caselaw 4695 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 23rd 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.209 of 2014


         Between:-


         M/S KAMLA ENTERPRISES,

         PROPRIETOR KAMLESH THAKUR,

         WIFE OF SHRI VIJAY THAKUR,
         RESIDENT OF VILLAGE,
         POST OFFICE AND TEHSIL
         PALAMPUR, DISTRICT KANGRA,
         H.P., THROUGH GENERAL


         POWER OF ATTORNEY,
         SHRI VIJAY THAKUR,
         SON OF SHRI ONKAR SINGH,




         RESIDENT OF VILLAGE, POST
         OFFICE AND TEHSIL PALAMPUR,
         DISTRICT KANGRA, H.P.





                                                    ......APPELLANT
         (BY SH. RAMAKANT SHARMA,
         ADVOCATE)





         AND

    1.   SHRI SHAMSHER SINGH,
         SON OF SHRI DUNI CHAND;
    2.   SHRI TANI RAM,
         SON OF SHRI MAL SINGH;
    3.   SHRI JITENDER SINGH,
         SON OF SHRI SOHAN SINGH;
    4.   SHRI HARNAM SINGH,
         SON OF SHRI SOHAN SINGH;




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    5.    SHRI RANJEET SINGH,
          SON OF SHRI DHARAM SINGH;
          ALL RESIDENTS OF VILLAGE AND POST




                                                            .
          OFFICE DHEERA,TEHSIL PALAMPUR,





          DISTRICT KANGRA, H.P.
    6.    SHRI RAJA RAM,
          SON OF SHRI PRITHI SINGH;
    7.    SHRI KULDIP SINGH,





          SON OF SHRI PRITHI SINGH;
    8.    SHRI DHIAN SINGH,
          SON OF SHRI CHAUDHARY;
    9.    SHRI BHAGWAN SINGH,
          SON OF SHRI CHAUDHARY;





    10.   SMT. TARA DEVI,
          WIFE OF SHRI UDHAM SINGH;
    11.   SMT. RANI DEVI,
          WIFE OF SHRI DHANI RAM.

          ALL RESIDENTS OF VILLAGE DAIEN,

          TEHSIL PALAMPUR,
          DISTRICT KANGRA, H.P.           ......RESPONDENTS

          (SH. AMIT JAMWAL, ADVOCATE,
          FOR R-1 TO R-3 & R-5,


          R-4 DELETED,
          SH. BHUPINDER GUPTA,
          SENIOR ADVOCATE
          WITH MS. RINKI KASHMIRI,




          ADVOCATE, FOR R-6 TO R-11)





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





                             JUDGMENT

Due to the subsequent events, appellant's counsel

submits that the appeal may be dismissed as being infructuous. His

submission is placed on record. Hence, ordered as such.

Pending miscellaneous applications are also disposed

off.

.

( Ravi Malimath )

Acting Chief Justice

( Jyotsna Rewal Dua )

Judge September 23, 2021 ( Himalvi/Yashwant )