Himachal Pradesh High Court
Nand Lal vs Roshan Lal & Others on 25 August, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
RSAs No. 443 & 444 of 2003
Date of Decision: 25.8.2015
1. RSA No. 443 of 2003
.
Nand Lal ..Appellant
Versus
Roshan Lal & others
..Respondents
2. RSA No. 444 of 2003
Anokhi Ram
...Appellant
Versus
of
Roshan Lal & others
..Respondents
Coram
rt
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the appellant(s) : Mr. K.D. Sood, Senior
Advocate with Mr. Mukul
Sood, Adv.
For the respondents : Mr. Tanuj Thakur, Advocate.
Rajiv Sharma, Judge (oral):
CMPs No. 9311 & 9314 of 2015 Heard. Allowed.
Mr. Mukul Sood, learned counsel prays for and is permitted to withdraw the present appeals. The present applications are disposed of.
RSAs No. 443 & 444 of 2015 In view of the order passed in CMPs No. 9311 & 9314 of 2015, the present appeals are dismissed as withdrawn, so also the pending application(s), if any. No costs.
(Rajiv Sharma), Judge August 25, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:48:17 :::HCHP 2 .
of rt 2 ::: Downloaded on - 15/04/2017 18:48:17 :::HCHP