Jwala Parshad (Since Deceased) Through ... vs Gian Chand (Since Deceased) Through His ...
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Himachal Pradesh High Court

Jwala Parshad (Since Deceased) Through ... vs Gian Chand (Since Deceased) Through His ... on 1 May, 2025

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CMPMO No.94 of 2023
                                  Date of Decision: 01.05.2025
         __________________________________________________

         Jwala Parshad (since deceased) through his LRs and others.
                                                       ...Petitioners.

                                            Versus
         Gian Chand (since deceased) through his LRs. & others.
                                                   .....Respondents

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

        For the petitioners:                Mr. Janesh Gupta, Advocate.

        For respondents No.1(b), Mr. Naveen K. Bhardwaj, Advocate.
        2,3 &4 (a)Respondents No. 1(c) and 5(a) ex-parte
                                   None for respondents No.1(a) and 5(b)
    4._________________________________________________________
        Bipin Chander Negi, Judge (oral)

Learned counsel appearing on behalf of the petitioners submits

that he has instructions to withdraw the present petition on account of

subsequent developments, whereby the matter interse the parties

stands compromised. Accordingly, present petition is dismissed as

withdrawn, so also the pending applications, if any.

(Bipin Chander Negi) Judge

May 01, 2025 (veena)

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