Julfi Ram & Ors vs Mahajan
2023 Latest Caselaw 17966 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                               RSA No. 21/2017
                                               Decided on: 10.11.2023

    Julfi Ram & ors.                                                          .....Appellants




                                                                                  .

                                      Versus

    Mahajan                                                                   ....Respondent





    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Whether approved for reporting?1No





        For the Appellant:            Mr. Prantap Sharma, Advocate.
        For the Respondents: Mr. K. D. Sood, Sr. Advocate with Mr.
                             Het Ram, Advocate.
    ____________________________________________________________________

                     Justice Tarlok Singh Chauhan, Judge (oral)

Learned counsel for the appellants states that he is

under instructions not to press the instant appeal and has in

fact placed on record communication received from his clients

to this effect.

2 Consequently, the instant appeal is disposed of, as

not pressed, so also the pending application(s), if any.

                                                        (Tarlok Singh Chauhan)
        10.11.2023                                              Judge
         (pankaj)




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