Himachal Pradesh High Court
Sh. Padam Singh vs Himachal Pradesh Forest Corporation ... on 31 March, 2016
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
RSA No. 372 of 2004 .
Decided on: 31st March, 2016 Sh. Padam Singh .......Appellant.
Versus Himachal Pradesh Forest Corporation Ltd. and another ...Respondents.
of Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?1 No. rt For the appellant: None.
For the respondents: None for respondents No. 1 & 2.
Names of respondents No. 3 and 4 already deleted.
Dharam Chand Chaudhary, Judge (Oral).
Neither the appellant nor learned counsel representing him is present. Even on the last date and date last thereto also, there was no appearance on behalf of the appellant. He seems to be not interested to prosecute this appeal any further. Accordingly the appeal is dismissed for want of prosecution. Pending application(s), if any, shall also stand disposed of.
March 31, 2016 (Dharam Chand Chaudhary)
(naveen) Judge
1
Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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