Himachal Pradesh High Court
Sita Ram vs Brij Lal And Others on 21 August, 2017
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
FAO No. 493 of 2010
.
Date of decision: 21st August, 2017.
Sita Ram .....Appellant
Versus
Brij Lal and others ....Respondents
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1 No
For the Appellant
r : Mr. Basant Thakur, Advocate, vice
Ms. Devyani Sharma, Advocate.
For the Respondent s : Mr. Prashant Sharma, Advocate, vice
Mr. Rajiv Jiwan, Advocate, for respondent
No.1.
None for respondents No. 2 to 6.
Tarlok Singh Chauhan, Judge (Oral)
CMP No. 6667 of 2017
By medium of this application, the applicant/appellant has sought permission to withdraw the case on the ground that a compromise has been arrived at between the parties, a copy whereof is annexed with this application as Annexure A-1.
2. Without commenting upon the correctness or the validity of the compromise, the applicant/appellant is permitted to withdraw the appeal. Accordingly, the appeal is dismissed as having been withdrawn, so also the pending application(s), if any.
( Tarlok Singh Chauhan )
August 21, 2017 Judge
(GR)
1
Whether reporters of Local Papers may be allowed to see the Judgment ?Yes ::: Downloaded on - 21/08/2017 23:56:25 :::HCHP