Himachal Pradesh High Court
Himinder Lal And Another vs Madan Lal And Others on 10 July, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
LPA No. 14 of 2020.
.
Date of decision: 10.07.2020.
Himinder Lal and another .....Appellants.
Versus
Madan Lal and others .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No
For the Appellants : Mr. Neel Kamal Sood,
Advocate through video
conferencing.
For the Respondents: Mr. R.K. Bawa, Senior
Advocate with Mr. Ajay
Kumar Sharma, Advocate,
for respondents No.1 to 4,
through video conferencing.
COURT PROCEEDINGS CONVENED THROUGH VIDEO
CONFERENCE.
Tarlok Singh Chauhan, Judge (Oral)
CMP No. 4370 of 2020.
Learned counsel for the applicants/appellants states that he is under instructions not to press this application.
Consequently, the same is dismissed as not pressed.
1Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 10/07/2020 21:03:46 :::HCHP 2 LPA No. 14 of 2020.
Without going into the question regarding the .
maintainability of the appeal, we are of the considered view that the appellants/defendants can always contest the proceedings in the suit itself including the very maintainability of the suit and the applications filed therein.
2. Without expressing any opinion on the merits of the questions raised before us, we dispose of the appeal reserving liberty to the appellants/defendants to raise all the questions as raised in this appeal before the learned Single Judge.
3. Parties to appear before the learned Single Judge on 24.07.2020. All pending applications also stand disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 10th July, 2020.
(krt) ::: Downloaded on - 10/07/2020 21:03:46 :::HCHP