Badoli vs Smt. Trishla Devi
2022 Latest Caselaw 3577 HP

                                                      .
       IN   THE    HIGH   COURT OF HIMACHAL            PRADESH,





                             SHIMLA
                   ON THE 19th DAY OF MAY, 2022





                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL

               REGULAR SECOND APPEAL No.245 of 2015





    Between:

    SH. TLAK RAJ, SON OF
    SH.     RAM
                   rPARKASH,
    RESIDENT    OF    VILLAGE

    BADOLI,    TEHSIL     AND
    DISTRICT UNA, HIMACHAL
    PRADESH.
                                                     ....APPELLANT.



    (BY MR. R.K. GAUTAM, SENIOR ADVOCATE, WITH
    MR. RISHAB CHANDEL, ADVOCATE, VICE MR. GAURAV




    GAUTAM, ADVOCATE)





    AND

    1.   SMT. TRISHLA DEVI,





    WIFE OF SH. TILAK RAJ,

    2.  SH.MELA   RAM,   S/O
    SH. HARIA RAM (DECEASED)
    THROUGH     HIS    LEGAL
    REPRESENTATIVES:

    a) NARESH KUMAR         S/O
    LATE SH. MELA RAM
    b) SURESH KUMAR         S/O
    LATE SH. MELA RAM
    c) RAKESH KUMAR         S/O
    LATE SH. MELA RAM




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                                                                   .
    d) RAJESH KUMAR               S/O





    LATE SH. MELA RAM

    ALL ARE RESIDENTS OF





    VILLAGE AND POST OFFICE
    BADOLI,   TEHSIL   AND
    DISTRICT UNA, HIMACHAL
    PRADESH.





    3.   JAGAT     RAM,           S/O
    SH. DINA NATH,

    4. SH. BHALKISHAN CHAND,

    S/O SH. SITA RAM,

    ALL ARE RESIDENTS OF
    VILLAGE AND POST OFFICE
    BADOLI,   TEHSIL   AND


    DISTRICT UNA, HIMACHAL
    PRADESH.
                                                            ....RESPONDENTS.






    (BY. MR. ROHIT THAKUR, ADVOCATE, VICE MR. SUMIT
    SOOD, ADVOCATE, FOR RESPONDENTS NO.1, 2 (a) to 2 (d), 3
    AND 4 )





    Whether approved for reporting?1 No

         This appeal coming on for order this day, the Court passed the following:

                JUDGMENT

Learned Senior Counsel appearing for the appellants, on

instructions, submits that the appellants are no more interested in

.

pursuing the case in view of the compromise having been entered

into between the parties.

2. On the basis of statement, so made by learned Senior

Counsel for the appellants, this appeal is ordered to be closed, so

also the pending miscellaneous applications, if any. Copy of the

Communication, so handed over to the Court by learned Senior

Counsel for the appellants, is ordered to be taken on record.

(Ajay Mohan Goel) Judge

May 19, 2022

(Rishi)