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Himachal Pradesh High Court

Shri Ishwar Singh vs Shri Ishwar Singh on 30 March, 2022

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE 30th DAY OF MARCH, 2022.




                                                        .

                             BEFORE

    HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





               REGULAR SECOND APPEAL No.233 of 2009.

         Between:-

         JAGDISH SINGH SON OF





         SHRI ISHWAR SINGH, RESIDENT OF
         VILLAGE SAMWI, TAPPA BAMSON,
         TESHIL BHORANJ, DISTT. HAMIRPUR,
         (HP).
                   r             ......APPELLANT/PLAINTIFF.

         (BY SH. NEEL KAMAL SHARMA, ADVOCATE)

         AND

         SH. RANJEET SINGH SON OF



         SHRI ISHWAR SINGH, RESIDENT OF
         VILLAGE SAMWI, TAPPA BAMSON,
         TESHIL BHORANJ, DISTT. HAMIRPUR,




         (HP).

                                .....RESPONDENT/DEFENDANT.





         ( BY SH. SURENDER SHARMA, ADVOCATE)





               This appeal coming on for hearing this day, the
    Court delivered the following:
                         JUDGMENT

Learned counsel for the appellant states that he is under instructions not to press this appeal. His statement is taken on record.

2. Consequently, the instant appeal is dismissed as not pressed.

.

(Tarlok Singh Chauhan) Judge 30th March, 2022.

    (krt)




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