Himachal Pradesh High Court
State Of H.P. And Others vs Neemo Devi And Others on 30 December, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
LPA No.217 of 2015
Decided on: December 30, 2015.
.
State of H.P. and others ..........Appellants.
versus
Neemo Devi and others ...........Respondent.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
of
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
rt
For the Appellants: Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma and Mr.V.S.
Chauhan, Addl.A.Gs.
For the Respondents: Nemo.
___________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
CMP No.12844 of 2015, CMP(M) No.1572 of 2015 & LPA No.217 of 2015:
Applicants/appellants have moved CMP No.12844 of 2015 for the withdrawal of the Letters Patent Appeal.
2. A perusal of the record does disclose that the Letters Patent Appeal is time barred and the application for condonation of delay is yet to be granted.
3. At this stage, Mr.Romesh Verma, learned Additional Advocate General, stated that he may be ::: Downloaded on - 15/04/2017 19:37:14 :::HCHP ...2...
permitted to withdraw the application for condonation of .
delay alongwith the Letters Patent Appeal.
4. In view of the above, the application for condonation of delay and the Letters Patent Appeal are dismissed as withdrawn, alongwith other pending CMPs, if of any.
rt (Mansoor Ahmad Mir)
Chief Justice.
December 30, 2015. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 19:37:14 :::HCHP