Himachal Pradesh High Court
Smt. Shanto Devi vs . Yash Pal on 4 January, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Smt. Shanto Devi vs. Yash Pal .
FAO No.281 of 2018 4.01.2023 Present Mr. N.K.Thakur, Senior Advocate with Mr.R.S.Verma, and Mr. Karan Veer Singh, Advocates, for the appellant.
Mr. Vijay Chaudhary, Advocate, for the respondent.
Pursuant to order dated 1.11.2022, respondent Yash Pal has come present but appellant Smt. Shanto Devi is not present.
Respondent namely, Yash pal states that sum of Rs. 6 lakh as agreed to be paid by him on 6.09.2022 stands paid and as such, respondent may be called upon to withdraw the appeal as undertaken by her.
Learned counsel representing the appellant states that no instruction has been imparted to him by the appellant and as such, matter may be adjourned to some other date, so that on the next date of hearing, statements of both the parties are recorded and appropriate order is passed.
In view of the above, list this matter on 14.03.2022, on which date, appellant shall remain present in Court and in case appellant fail to cause her presence on the next date of hearing, this Court would be constrained to presume that appellant is no more interested in prosecuting the case.
(Sandeep Sharma) Judge January 4, 2023 (shankar) ::: Downloaded on - 04/01/2023 20:38:37 :::CIS