M/S Magtronics Devices Private vs Inder Jeet Singh
2022 Latest Caselaw 8772 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                       ON THE 21st DAY OF OCTOBER, 2022

                                 BEFORE




                                                             .
                 HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                   REGULAR SECOND APPEAL No. 455 OF 2010





          Between :-

             1. M/S MAGTRONICS DEVICES PRIVATE
                LIMITED, PLOT NO. 20-A, SECTOR-2,
                PARWANOO, TEHSIL KASAULI, DISTRICT





                SOLAN, H.P. THROUGH JATINDER SINGH
                KANG, S/O SH. DALBIR SINGH KANG, R/O
                HOUSE NO. 55, PHASE-III, BADDI,
                DISTRICT SOLAN, H.P. AUTHORIZED
                SIGNATORY.

             2. KAMAL SETHIA CHIEF EXECUTIVE OF

                M/S MAGTRONICS DEVICES PRIVATE
                LIMITED, PLOT NO. 20-A, SECTOR-2,
                PARWANOO, TEHSIL KASAULI, DISTRICT
                SOLAN, H.P. PRESENTLY RESIDING AT
                4771-BHARAT RAM ROAD, 23, DARYA


                GANJ, NEW DELHI.


                                             ...APPELLANTS




          (BY MR. RAHUL MAHAJAN, ADVOCATE)





          AND





    1.     INDER JEET SINGH, S/O LATE SH.
           JYOTI SINGH, R/O HARIGOBIND
           NIWAS, KASAULI, TEHSIL KASAULI,
           DISTRICT SOLAN, SHORT ROUTE
           KIMUGHAT, P.O. GARKHAL, TEHSIL
           KASAULI, DISTRICT SOLAN, H.P.




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    2.   NC AGGARWAL, GENERAL MANAGER,
         M/S ELIN ELECTRONICS PRIVATE
         LIMITED,        C-143,  SITE-I,
         BULANDSHARHAR           ROAD,
         GHAZIABAD, H.P.




                                                               .

    3.   SP DHAMA, C/O ELIN APPLIANCES
         PRIVATE LIMITED, VILLAGE BELI
         KOHL,  P.O.   MANPURA,    TEHSIL





         NALAGARH, DISTRICT SOLAN, H.P.


                                                ...RESPONDENTS





         (BY MR G.D. VERMA, SENIOR
         ADVOCATE WITH MR. B.C. VERMA,
         ADVOCATE, FOR-R-1)


    ____________________________________________________

                This appeal coming on for orders this day, the Court

    passed the following :



                              JUDGMENT

The learned counsel for the appellants has placed on

record letter dated 15.10.2022, issued to him by the appellants,

alongwith copy of Board Resolution, dated 27.09.2022 and

submits that the appellants do not want to pursue the instant

appeal. He further submits that in terms of the aforesaid two

documents the appellants be permitted to withdraw this appeal.

2. In view of the aforesaid statement, the instant appeal

is dismissed, as withdrawn. The amount lying deposited in the

Registry of this Court, alongwith up-to-date interest, is ordered to

.

be released in favour of respondent No. 1.

3. The learned counsel for respondent No. 1 submits

that details of bank account of respondent No. 1 shall be

submitted by him in the Registry of this Court within a period of

two weeks.

Pending application(s), if any, stands disposed of.

    .                r

    October 21, 2022                             Jyotsna Rewal Dua
     (raman)                                          Judge