Julfi Ram vs Haria Ram(Deceased) Through Lrs
2023 Latest Caselaw 15229 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         CMP(M) No. : 1013 of 2023




                                                                     .
                                         Decided on           : 03.10.2023





     Julfi Ram.                                                  ....Petitioner.

                                         Versus





     Haria Ram(deceased) through LRs                             ...Respondents.

     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1

     For the petitioner         :        Mr. Gurinder Singh, Advocate.

     For the respondents            :    Mr. Mukul Sood, Advocate, for
                                         respondents No. 1(a), 1(c), 1(d),
                                         1(e), 1(f), 2, 4 and 5.



     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner submits

that due to intervening circumstances, the petition

has been rendered infructuous. Accordingly, the

petition is dismissed as having become infructuous.

                                                         (Satyen Vaidya)
     3rd October, 2023                                       Judge
         (sushma)


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