Unit Of Vardhman Group) vs Shri Man Singh Son Of
2022 Latest Caselaw 8388 HP

       IN   THE    HIGH   COURT OF HIMACHAL            PRADESH,




                                                      .
                             SHIMLA





                 ON THE 11th DAY OF OCTOBER, 2022
                              BEFORE





               HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                REGULAR SECOND APPEAL No.84 of 2020

    Between:





    SHRI     I.M.J.S.    SIDHU,
    EXECUTIVE         DIRECTOR,
    MAHAVIR SPINNING MILLS (A

    UNIT OF VARDHMAN GROUP)
    BADDI,    TEHSIL     BADDI,

    DISTRICT SOLAN, H.P.

                                                     ....APPELLANT.


    (BY MR. ROMESH VERMA, ADVOCATE)

    AND




    1. SHRI MAN SINGH SON OF
    SH. RALLU RAM, RESIDENT OF





    VILLAGE DHAKHRU MAJRA,
    PARGANA          DHARAMPUR,
    TEHSIL     BADDI,    DISTRICT





    SOLAN,     H.P.    (DECEASED)
    THROUGH FOLLOWING LRs:­
    R­1 (a): SMT. BIMLA DEVI W/O
    LATE SH. MAN SINGH
    R­1(b): SHRI GURDEV SINGH
    CHAUDHARY S/O LATE SHRI
    MAN SINGH.
    R­1 (c): SMT. SUMAN DEVI
    R­1 (d): SMT. ANITA DEVI
    R­1 (e): SMT. BABLI DEVI (ALL
    DAUGHTERS OF LATE SHRI
    MAN SINGH)




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    ALL RESIDENTS OF VILLAGE




                                                            .
    DHAKHRU MAJRA, TEHSIL





    BADDI, DISTRICT SOLAN, H.P.
    2. SH. HEM RAJ, SON OF SH.
    DAULAT RAM, RESIDENT OF





    DHAKHRU MAJRA, PARGANA
    DHARAMPUR, TEHSIL BADDI,
    DISTRICT SOLAN, H.P.





                                                   .... RESPONDENTS.
    3. SH. M.K. SHRIVASTVA,
    PERSONNEL        MANAGER,
    MAHAVIR SPINNING MILLS.(A

    UNIT OF VERDHMAN GROUP)

    BADDI,    TEHSIL     BADDI,
    DISTRICT SOLAN, H.P.
    4. SH. VIJAY ARORA, M/s
    MAHAVIR SPINNING MILLS,



    (A   UNIT   OF   VARDHMAN
    GROUP)     BADDI,   TEHSIL
    BADDI,    DISTRICT  SOLAN,




    H.P.
    5. SH.SUNIL PURI, CIVIL





    CONTRACTOR,      C/O    M/s
    MAHAVIR SPINNING MILLS,
    (A   UNIT   OF   VARDHMAN





    GROUP) BADDI,        TEHSIL
    BADDI,    DISTRICT   SOLAN,
    H.P.
                             ...... PROFORMA RESPONDENTS.

    (BY ARVIND SHARMA, ADVOCATE, FOR RESPONDENTS NO.1
    (a) TO 1 (e) AND RESPONDENTS NO.2 TO 5)

    Whether approved for reporting?1




    1




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           This appeal coming on for orders stage this day, the Court passed the




                                                                .
    following:





                                JUDGMENT

CMP No.13353 of 2022

By way of this application, a prayer has been made that

as the matter now stands amicably compromised between the

parties, therefore, applicant may be permitted to withdraw the

application. Application is disposed of in terms, as prayed for.

RSA No.84 of 2020

As prayed for, the appeal is dismissed as withdrawn by

taking on record the fact that the matter stands amicably settled

between the parties. Pending miscellaneous applications, if any,

stand disposed of. Interim order, if any, stands vacated.

(Ajay Mohan Goel) Judge

October 11, 2022 (Rishi)