________________________________________________________ vs Choudhary Sarwan Kumar & Anr
2023 Latest Caselaw 18336 HP

Himachal Pradesh High Court

________________________________________________________ vs Choudhary Sarwan Kumar & Anr on 23 November, 2023

Bench: Vivek Singh Thakur, Sandeep Sharma

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                       CWPOA No. 6182 of 2020
                                         Decided on: 23.11.2023
    ________________________________________________________
    Bimla Devi                                ........... Petitioner




                                                                                .
                             Versus





    Choudhary Sarwan Kumar & Anr.                 Respondents
    ________________________________________________________
    Coram:





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1




                                                   of
    For the petitioner                     :      None.
    For the respondents                    :      Mr. Prince Chauhan, Advocate, for
                                                  respondent No. 1.
                                                  Mr. Rajesh Mandhotra, Additional
                                                  Advocate General, for respondent

    .
                       rt                         No. 2.

    ________________________________________________________
    Vivek Singh Thakur, Judge (oral)

Notice issued to petitioner for today has been received

back duly served, but there is no representation on behalf of the

petitioner. It appears that the petitioner is not interested in pursuing the

matter and therefore, the present petition is dismissed in default as well

as for want of prosecution. Pending miscellaneous application(s), if

any, shall also stand disposed of.

(Vivek Singh Thakur) Judge

(Sandeep Sharma) Judge November 23, 2023 sunil

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