Citation : 2021 Latest Caselaw 2663 HP
Judgement Date : 9 April, 2021
Civil Suit No. 60 of 2019
9.4.2021 Present: Mr.N.K. Bhalla, Advocate, for the plaintiffs.
.
Mr.Sudhir Thakur, Senior Advocate, along with Mr.Karun Negi, Advocate, for the defendants.
OMP No. 497 of 2019 Learned counsel for the defendants submits that this
application may be considered an application filed in furtherance
to summons of judgment served upon them in Form 4A, as
prescribed under Order 37 Rule 3(4) CPC. Prayer is accepted.
Reply to the application as well as rejoinder thereto stand filed.
As prayed, by learned counsel for defendants, list for
consideration on 26th April, 2021.
(Vivek Singh Thakur), Judge
9th April, 2021 (Keshav)
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