Jaram Singh vs Babu Ram
2023 Latest Caselaw 5700 HP

                                                                           .
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                             CMPMO No.132 of 2023
                                             Decided on: 11.05.2023





    Jaram Singh                                               ....Petitioner.

                           Versus





    Babu Ram                                                  ...Respondent.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

    Whether approved for reporting?1

    For the petitioner :            Mr. Amit Jamwal, Advocate, vice Mr. Goldy
                                    Kumar, Advocate.

    For the respondent :            Ms. Vandana Kumari, Advocate, vice
                                    Mr. Sanjay Jaswal, Advocate.



    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner informs the Court

that as a Regular Second Appeal now stands preferred by the

petitioner, in which notice stands issued in the application filed

under Section 5 of the Limitation Act for condonation of delay, the

petitioner does not intends to press the present petition.

2. The petition is dismissed as not pressed. Pending

miscellaneous applications, if any, stand disposed of. Interim order,

if any, stands vacated.

(Ajay Mohan Goel) Judge May 11, 2023 (Rishi)

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