Yoginder Pal & Another vs Aatma Ram
2022 Latest Caselaw 10436 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .
                                                      RSA No.4366 of 2013





                                                      Decided on: 06.12.2022

    Yoginder Pal & Another                                .... Appellants/defendants.





                      Versus
    Aatma Ram                                             ..... Respondent/defendant.

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the plaintiff                :       Mr. G.R. Palsra, Advocate.

    For the respondent                :      None for the respondent.

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the appellants submits that the

appellants have made a prayer that they may be permitted to

withdraw the appeal as the matter stands amicably settled by way

of compromise.

2. In view of the request so made by learned counsel for

the appellants, present appeal is dismissed as withdrawn. Pending

miscellaneous applications, if any, stand disposed of. Interim

order, if any, stands vacated.

(Ajay Mohan Goel) Judge December 06, 2022 (Rishi)

Whether reporters of the local papers may be allowed to see the judgment?