2 vs Unknown
2022 Latest Caselaw 5303 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 5th DAY OF JULY 2022




                                                       .

                         BEFORE
          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





         FIRST APPEAL FROM ORDER NO. 105 OF 2022


         Between:-

    1.

    2.
         SOHAN SINGH

         JAGDISH
                      r     to

         BOTH SONS OF SH. BALI RAM,
         R/O VILLAGE NERI, POST OFFICE CHAMBI,
         TEHSIL SUNDERNAGAR,
         DISTRICT MANDI, H.P.


                                     .....APPELLANTS

         (BY SH. J.R. POSWAL, ADVOCATE)




         AND





    1.   INDER SINGH





    2.   PAMMI LAL

         BOTH SONS OF SH. KESHAV RAM,
         R/O VILLAGE SETHAL (BARI),
         POST OFFICE RAJWARI,
         TEHSIL SADAR, DISTRICT MANDI, H.P.

                                  .....RESPONDENTS

         (BY SH. G.R. PALSRA, ADVOCATE)
    _______________________________________________________




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                                        2




                This appeal coming on for admission this day, the

    Court delivered the following:




                                                               .

                            JUDGMENT

The matter was heard at length. Since the Court

was not inclined to grant relief as claimed for by the appellants,

learned counsel for the appellants sought permission to

withdraw the appeal. Prayer is not opposed. Accordingly, the

appeal is dismissed as withdrawn, so also the pending

miscellaneous application(s), if any.

Jyotsna Rewal Dua Judge 5th July, 2022 (vs)