Sh. Nihal Singh vs Padam Singh
2022 Latest Caselaw 3417 HP

                                        Reportable/Non-Reportable
  IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 13th DAY OF MAY, 2022
                            BEFORE




                                                              .
            HON'BLE MR. JUSTICE SATYEN VAIDYA





          REGULAR SECOND APPEAL No. 86 OF 2009

        Between:-





        SH. NIHAL SINGH
        S/O PARSOTAM SINGH
        RESIDENT OF VILLAGE MANYANA
        P.O. TILLI, TEHSIL SADAR, DISTRICT
        MANDI, H.P.





                                                          ....APPELLANT
        (BY MR. R.L. CHAUDHARY, ADVOCATE)

        AND


    1. PADAM SINGH

    2. BHIM SINGH

    3. TEJ SINGH



        SONS OF SH. PARSOTAM SINGH
        ALL RESIDENT OF VILLAGE MANYANA P.O TILLI,




        TEHSIL SADAR, DISTT. MANDI, H.P.

                                       --RESPONDENTS/DEFENDANTS





    4. KULDEEP SINGH
       S/O SH. PARSOTAM SINGH





       RESIDENT OF VILLAGE & P.O. BARI GUMANU,
       ILL. TUNGAL, TEHSIL SADAR, DISTRICT MANDI, H.P.

                                         ..PROFORMA RESPONDENT

        (MR. G.R. PALSRA, ADVOCATE FOR R-1
        TO R-3)
__________________________________________________________________
                This appeal coming on for orders this day, the

        Court passed the following:-




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                                 2

                           JUDGMENT

Learned counsel for the appellant submits that he

is under instructions not to press the appeal. Accordingly,

the appeal is dismissed as not pressed. Pending

.

applications, if any, also stand disposed of.

    May 13, 2022                                    ( Satyen Vaidya )
          (naveen)                                        Judge




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