Himachal Pradesh High Court
Lesar Ram & Anr vs Chiru Ram on 17 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA RSA No.482 of 2008 Decided on: 17 July, 2023 _________________________________________________________________ .
Lesar Ram & Anr. ....Appellants
Versus
Chiru Ram ...Respondent
_________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting?
_________________________________________________________________ For the appellants: None.
For the respondent: Mr. Vijay Chaudhary, Advocate.
Jyotsna Rewal Dua, Judge None appeared for the appellants in this matter on the previous two occasions. Today again, there is no appearance on behalf the appellants. It appears that the appellants are not interested to pursue the matter any further. Accordingly, the present appeal is dismissed in default, so also the pending miscellaneous application(s), if any.
Jyotsna Rewal Dua Judge July 17, 2023 R.Atal 1 Whether reporters of Local Papers may be allowed to see the judgment?
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