Prem Kumar vs Tek Singh (Deceased) Through Lrs
2023 Latest Caselaw 13450 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

RSA No.575 of 2019

.

Date of Decision: 13.09.2023

Prem Kumar ...Appellant

Versus

Tek Singh (deceased) through LRs. ...Respondents

Coram

Hon'ble Mr. Justice Rakesh Kainthla, Judge.

Whether approved for reporting?1

For the appellant : Mr. Rakesh Thakur, Advocate.

For the Respondents : Mr. V.S. Chauhan, Sr. Advocate, with Mr. Rajul Chauhan, Advocate, for respondents No.1(a) to 1(e).

Respondent No.1(f) proceeded ex-parte.

Rakesh Kainthla, Judge

The matter has been reconciled. The legal

representatives of Tek Singh have made the statements through

their Power of Attorneys that as per compromise, they want to

withdraw the suit filed by Tek Singh.

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

2. The statement is acceptable to Prem Kumar. Hence,

in view of the compromise, the suit is dismissed as withdrawn.

.

The appeal is also dismissed as having become infructuous.

3. Consequently, the judgments and decrees passed by

learned Courts below are dismissed as having become

infructuous.

4.

of. to Pending application(s), if any, also stand(s) disposed

(Rakesh Kainthla) Judge 13th September, 2023

(Chander)