Himachal Pradesh High Court
Prem Singh And Others vs Indira Sharma And Others on 24 August, 2017
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CS No. 104 of 2012
.
Decided on : 24.8.2017
Prem Singh and others ..Plaintiffs
Versus
Indira Sharma and others
..Defendants
___________________________________________
Coram
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
________________________________________________
For the Plaintiffs: Mr. Anand Sharma, Advocate.
For the defendants : Mr. P.S.Goverdhan, Advocate,
for defendants No. 1 to 6.
Mr. Raman Sethi, Advocate, for
defendant No. 8.
Sureshwar Thakur, Judge (oral)
Court notices issued to the plaintiffs are reported to be served upon them, however, they neither put in appearance in person nor the counsel appearing for them under a Vakalatnama holds any instructions from them in respect of their meting compliance with the orders recorded by this Court on 16.11.2016, thereupon the learned counsel for the plaintiff is constrained to seek permission of this Court to withdraw his power of attorney for the plaintiffs. He is permitted to do so.
Consequently, the plaintiffs' suit is dismissed in default. Court fee(s) in accordance with law be refunded to ::: Downloaded on - 26/08/2017 22:55:50 :::HCHP 2 the plaintiffs. The pending application(s), if any, are also disposed of. No costs.
(Sureshwar Thakur) Judge .
August 24, 2017
Kalpana
r to
2
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