Himachal Pradesh High Court
Om Parkash vs Subhash Chand And Anr on 20 March, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
RSA No. 4380/2013 along with CWP
No. 17/2009
Decided on: 20.3.2019
.
_______________________________________________________________
RSA No. 4380/2013
Om Parkash .....Appellant
Versus
Subhash Chand and anr. ....Respondents
CWP No. 17/2009
Om Parkash
r Versus
The Financial Commissioner (Appeals) and anr. ....Respondents
.....Petitioner
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1 No
For the appellants/ Mr. Sanjeev Kuthiala, Advocate,for
petitioners: the appellant in RSA No. 4380/2013
and for the petitioner in CWP No.
17/2009.
For the respondents: Mr. K. D. Sood, Senior Advocate
with Mr. Shubham Sood, Advocate,
for respondent No.1 in RSA No.
4380/2013 and for respondent No.2
in CWP No. 17/2009.
Mr. Vinod Thakur and Mr. Sudhir
Bhatnagar, Addl. A.Gs. with Mr.
Bhupinder Thkaur and Ms. Svaneel
Jaswal, Dy.A.Gs. for respondent
No.1 in CWP No. 17/2009
__________________________________________________________
1
Whether reporters of the local papers may be allowed to see the judgment? Yes.
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Justice Tarlok Singh Chauhan, Judge (oral)
.
RSA No. 4380/2013It is jointly represented by the learned counsel for the parties that the appeal be disposed of in terms of the Local Commissioner's reports dated 12.12.2018 and 12.3.2019 coupled with statements recorded and site plans appended along with the reports and the same be made part and parcel of the decree.
2 Accordingly, the impugned judgments and decrees passed by both the leaned courts below are modified to the extent that the parties shall be bound by the Local Commissioner's reports dated 12.12.2018 and 12.3.2019 coupled with statements recorded and site plans appended along with the reports, which are made part and parcel of the decree.
3 The appeal stands disposed of, in the aforesaid terms, so also the pending application(s), if any. The parties are left to bear their own costs.
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4 In view of the compromise arrived at between the parties in RSA No. 4380/2013, nothing survives in this writ petition and the same is accordingly disposed of, so also the pending application(s), if any. The parties are left to bear their own costs.
(Tarlok Singh Chauhan) Judge 20.3.2019 (pankaj) ::: Downloaded on - 22/03/2019 22:00:07 :::HCHP