And P.O. Haripur vs Shri Roop Chand Son Of Shri
2022 Latest Caselaw 9271 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
               ON THE 11th DAY OF NOVEMBER, 2022
                             BEFORE
              HON'BLE MR. JUSTICE SUSHIL KUKREJA

             REGULAR SECOND APPEAL NO.396 OF 2009




                                                            .
        Between:-





        SH. MILAP CHAND, SON OF SHRI
        IKADSHU, RESIDENT OF VILLAGE





        AND P.O. HARIPUR, TEHSIL MANALI,
        DISTRICT KULLU, H.P.
                                                             ......APPELLANT





        (BY MR. BHUPINDER GUPTA, SENIOR
        ADVOCATE WITH MR. JANESH
        GUPTA, ADVOCATE)

        AND


        SHRI ROOP CHAND SON OF SHRI
        TASHI, M/S ROOP MECHANICAL
        WORKSHOP, PATLI KUHL, TEHSIL
        MANALI, DISTRICT KULLU (HP)
                                                          ......RESPONDENT



        (BY MR. MOHAR SINGH, ADVOCATE
        VICE   MR.  VIJAY  CHAUDHARY,




        ADVOCATE)





                 This appeal coming on for orders this day, the Court





    passed the following:


                               JUDGMENT

Learned Senior Counsel for the appellant states that the

sole appellant has died.

2. Since, no steps have been taken for bringing on record

the legal representatives of the deceased appellant, therefore, the

appeal is dismissed, as abated.

.

Pending application(s), if any, also stand(s) disposed of.

( Sushil Kukreja ) Judge

November 11, 2022 (reena/cs)