Himachal Pradesh High Court
Raghubir Singh vs Nandana Devi on 27 November, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA FAO No. 238 of 2018 .
Date of decision: 27.11.2018 Raghubir Singh .....Appellant.
Versus Nandana Devi ....Respondent. Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge. Whether approved for reporting?1 For the appellant:
For the Respondent:
r to Mr. Atul G. Sood, Advocate.
Mr. Dheeraj K. Vashishat, Advocate.
Sureshwar Thakur, J (oral) In view of the disclosure made in Annexure R1, qua, the respondent, in, the interregnum interse, the, pronouncement of the impugned verdict, and, preferment, of, the instant appeal before this Court, rather, solemnizing marriage, hence, the learned counsel for the appellant seeks permission of this Court, to, withdraw the instant appeal, it, being hence rendered infructuous. Prayer accepted. Accordingly, the instant appeal is dismissed as infructuous. All pending applications, if any, also disposed of.
27th November, 2018 (Sureshwar Thakur),
(kck) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 28/11/2018 22:57:06 :::HCHP