Himachal Pradesh High Court
Sh. Paras Ram And Others vs Sh. Gian Chand on 24 May, 2016
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
RFA No. 1 of 2008 .
Decided on: 24th May, 2016 Sh. Paras Ram and others. ......Appellants.
Versus Sh. Gian Chand ...Respondent.
of Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?1 No. rt For the appellants: Mr. Basant Thakur, Advocate vice Ms. Devyani Sharma, Advocate.
For the respondent: Mr. B.C. Verma, Advocate.
Dharam Chand Chaudhary, Judge (Oral).
Learned counsel representing the appellants has pleaded no instructions. He submits that an application for withdrawal of power of attorney has been filed in the Registry during the course of the day. Since the appellants have failed to turn up despite intimation given by learned counsel, therefore, they seem to be not interested in prosecuting this appeal any further. The appeal is, therefore, dismissed in default. Pending application(s), if any, shall also stand disposed of.
May 24, 2016 (Dharam Chand Chaudhary)
(naveen) Judge
1
Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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