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Bal Krishan vs Kirna Devi
2025 Latest Caselaw 313 HP

Citation : 2025 Latest Caselaw 313 HP
Judgement Date : 1 May, 2025

Himachal Pradesh High Court

Bal Krishan vs Kirna Devi on 1 May, 2025

Bench: Tarlok Singh Chauhan, Sushil Kukreja

Bal Krishan Vs Kirna Devi Cr. Rev. (FC) No.65 of 2024

01.05.2025. Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Divya Raj Singh, Advocate, for the respondent.

The petitioner is stated to be posted somewhere in

Jammu and Kashmir in the Indian Army and during this time of

problem, he has not been able to avail of or take leave. In such

circumstances, we deem it appropriate to defer these

proceedings by two months. Ordered accordingly.

List on 10.7.2025 when both the parties shall

appear personally before this Court.

It is made clear that this Court is not granting any

interim relief in this case and, therefore, the respondent is free

to execute the judgment in question.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja) Judge May 01, 2025 (mamta)

 
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