Amar Nath & Others vs Jyoti Parkash & Others
2023 Latest Caselaw 17453 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                        RSA No. 24 of 2013
                                                       Date of Decision: 03.11.2023




                                                                                         .

           Amar Nath & others                                                    .....Appellants
                                               Versus
          Jyoti Parkash & others                                            .....Respondents.





          Coram
          Hon'ble Mr. Justice Bipin Chander Negi, Judge.
         Whether approved for reporting?1





          For the appellants:                 Mr. G.D.Verma, Advocate, with
                                              Mr. Hitesh Thakur, Advocate.

          For the respondents:                Mr. Karan Veer Singh, Advocate for
                                    r         respondents No. 1 & 3.

                                              None for respondent No. 2, though
                                              served.


         Bipin Chander Negi, Judge (oral)

CMP No. 15582 of 2023 & RSA No. 24 of 2013.

By way of CMP No. 15582 of 2023 filed under

Section 151 CPC, learned counsel for the applicants/appellants

seeks permission to withdraw the appeal. Application is allowed.

Consequently, the appeal is dismissed as withdrawn.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

(Bipin Chander Negi) Judge November 3, 2023 (Nisha)

Whether reporters of Local Papers may be allowed to see the judgment? Yes.