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Himachal Pradesh High Court

Smt. Davinder Parmar & Another vs Chander Kanta & Another on 10 November, 2017

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

          IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA
                                                  CS No. 4080 of 2013
                                                  Decided on : 10.11.2017




                                                                                .

    Smt. Davinder Parmar & another                                              .....Plaintiffs.
                                         Versus





    Chander Kanta & another                                                    ....Defendants.
    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





    Whether approved for reporting?1.

    For the plaintiffs:    r                      None.

    For the defendants:                           Mr. Vivek Sharma, Advocate.

    Sureshwar Thakur, J (oral)

The case is called at 10.30 A.M and 12.45 A.M. respectively but the plaintiffs neither appeared in person nor were represented by their authorized representative(s) or counsel, hence the instant suit is dismissed in default AND for non prosecution. All pending applications also disposed of.

    10th November, 2017                                     (Sureshwar Thakur),
         (kck)                                                   Judge.




    1

Whether reporters of the local papers may be allowed to see the judgment?