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Bindu Sood vs . Ram Kumari & Others
2023 Latest Caselaw 18009 HP

Citation : 2023 Latest Caselaw 18009 HP
Judgement Date : 16 November, 2023

Himachal Pradesh High Court
Bindu Sood vs . Ram Kumari & Others on 16 November, 2023
Bench: Bipin Chander Negi

Bindu Sood vs. Ram Kumari & others

.

alongwith connected matter

C.R. Nos. 85 & 86 of 2015

C.R. Nos. 85 of 2015

16.11.2023 Present: Mr. Ajay Shama, Senior Advocate, with Mr. Athrav Sharma, Advocate, for the petitioner.

Ms. Meera Devi, Advocate, for respondents No. 1 to 4.

Mr. Manish Kansra, Advocate, vice Mr. Rohit

Sharma, Advocate, for respondents No. 5 and 6.

C.R. Nos. 86 of 2015

Mr. Manish Kansra, Advocate, vice Mr. Rohit

Sharma, Advocate, for the petitioner.

Ms. Meera Devi, Advocate, for respondents

No. 1 to 4.

CMP No. 6864/2015 in C. R. No. 85/ 2015

Interim order dated 06.07.2015 is made

absolute. Application stands disposed of.

CMP No. 6865 of 2015 in C. R. No. 85/ 2015

For the reasons stated in the application, same

is allowed. Applicant/ petitioner is permitted to file certified

copy of the judgment in question with four weeks.

Application stands disposed of.

CMP No. 8152 of 2015 in C. R. No. 85/ 2015

Learned counsel for the applicants/

respondents submits that no rejoinder is intended to be

filed.

Pleadings are complete.

List for consideration after four weeks.

.

CMP No. 720 of 2017 in C. R. No. 85/ 2015

Issue notice to the proposed legal

representatives of respondent No.5, details whereof have

been given in para 1 of the application, on taking steps

within three days.

r Civil Revision No. 85 of 2015

Issue notice to respondent No.7, returnable

within four weeks, on taking steps within three days. List

thereafter.

CMP No. 7066/2023 in C.R. No. 86/2015

Interim order dated 06.07.2015 is made

absolute. Application stands disposed of.

CMP No. 721 of 2017 in C.R. No. 86/2015

Issue notice to legal heir of deceased

proforma respondent No.6, details whereof are given in

para 2 of the said application, returnable within four weeks,

on taking steps within three days. List thereafter.

C.R. No. 86/ 2015

Issue notice to respondents No. 5 & 7,

returnable within four weeks, on taking steps within three

days. List thereafter.

(Bipin C. Negi) Judge

16th November, 2023(Nisha)

 
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