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Himachal Pradesh High Court

R/O The Monastery vs Hima Devi on 14 October, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE  14th DAY OF OCTOBER, 2022
                             BEFORE
         HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA




                                                                                                    .
                          REGULAR SECOND APPEAL NO. 296 OF 2011





         Between:-

         RANDIP SINGH PARMAR, S/O SH. PARAMJEET SINGH





         R/O THE MONASTERY, OPPOSITE, I.G.M.C, SHIMLA

                                              ...APPELLANT
         (BY MR. SUNIL MOHAN GOEL AND MR. VIVEK SHARMA,
         ADVOCATE)





         AND

         1. HIMA DEVI, W/O LATE SH. SHAMBHU NATH
         2. SUNIL DUTT, SON OF LATE SH. SHAMBHU NATH
         3. SHESH RAM, S/O LATE SH. SHAMBHU NATH

                 ALL C/O NOVELTIES, SHOP NO.33, THE MALL SHIMLA

                                                                                             ...RESPONDENTS


         (BY MR. AMAN SOOD, ADVOCATE)



         1   WHETHER APPROVED FOR REPORTING?




                 This petition coming on for orders this day, the Court passed
         the following :-





                                                              ORDER

Learned counsel for the petitioner states that the matter has been compromised between the parties and he may be permitted to withdraw the present Regular Second Appeal. Permission granted.

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.

2. In view of the compromise arrived at between the parties, the instant appeal does not survive and the .

same is dismissed as such. The pending application(s), if any, also stand disposed of.

(Chander Bhusan Barowalia ) Judge 14th October, 2022 (himani) r to ::: Downloaded on - 14/10/2022 20:04:07 :::CIS