Sh. Ram Krishan vs Sh. Hira Lal And Another
2023 Latest Caselaw 281 HP

              IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                             RSA No. 151 of 2008 a/w
                                                             RSA No. 154 of 2008




                                                                               .

                                                             Decided on: 05.01.2023
    RSA No. 151 of 2008





    Sh. Ram Krishan                                                         ....Appellant

                  Versus

    Sh. Hira Lal and another                                              ...Respondents





    RSA No. 154 of 2008

    Sh. HIra Lal          r                                                 ....Appellant

                  Versus

    Sh. Ram Krishan and another                                           ...Respondents

    Coram


    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No
    RSA No. 151 of 2008




    For the appellant              :        Mr. Ashok Sud, Senior Advocate with Mr.





                                            Advocate.

    For the respondents            :        Mr. Romesh Verma, Senior Advocate





                                            with Mr. Hitesh Thakur, Advocate for
                                            respondent No. 1.

                                   :        M/s Pushpender Jaswal and Baldev Negi,
                                            Additional Advocate Generals for
                                            respondent No. 2.
    RSA No. 151 of 2008

    For the appellant              :        Mr. Romesh Verma, Senior Advocate
                                            with Mr. Hitesh Thakur, Advocate.


    1     Whether reporters of the local papers may be allowed to see the judgment?




                                                              ::: Downloaded on - 05/01/2023 20:33:35 :::CIS
                                       2



    For the respondents    :     Mr. Ashok Sud, Senior Advocate with Mr.
                                 Advocate, for respondent No. 1.

                           : M/s Pushpender Jaswal and Baldev Negi,




                                                              .
                             Additional Advocate Generals for





                             respondent No. 2.
    Ajay Mohan Goel, Judge (Oral)

RSA No. 151 of 2008

Mr. Ashok Sud, learned Senior Counsel appearing for

the appellant submits that in terms of his instructions, the suit

land now stands purchased by the appellant from the respondent/

plaintiff and therefore, in this view of the matter, as the appeal has

been rendered infructuous, he has instructions to withdraw the

same.

2. The appeal is accordingly dismissed as withdrawn, in

view of the statement so made by learned Senior Counsel

appearing for the appellant. Pending miscellaneous application(s),

if any, also stand disposed of accordingly.

RSA No. 154 of 2008

3. Mr. Romesh Verma, learned Senior Counsel appearing

for the appellant submits that he is not aware as to whether the

suit land stands purchased by the private respondent or not.

4. Be that as it may, in view of the fact that RSA No. 151

of 2008 has been withdrawn by the appellant therein on the

ground that the suit land has been purchased by him from the

respondent, this Court has no reason to disbelieve the statement

made by learned Senior Counsel in RSA No. 151 of 2008. In this

view of the matter, the present appeal is also ordered to be closed.

.

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

accordingly.

                                                    (Ajay Mohan Goel)
                                                           Judge
    January 05, 2023
       (narender)




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