Himachal Pradesh High Court
Rattani Devi And Others vs Mohar Singh on 4 January, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
FAO No. 467 of 2018
Decided on : 4.1.2019
Rattani Devi and others ...Appellants.
Versus
Mohar Singh ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the Appellants: Mr. Mandeep Chandel, Advocate.
For the Respondent: Mr. Chander Shekhar Sharma,
Advocate.
Sureshwar Thakur, J (oral)
Learned counsel for the appellants, prays for, and, is permitted to withdraw the instant appeal. Accordingly, the present appeal is dismissed, as, withdrawn with liberty reserved to the appellants, to, file it afresh in accordance with law. All pending applications stand disposed of accordingly.
4th January, 2019` ( Sureshwar Thakur ),
(priti) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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