Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Himachal Pradesh High Court

Yuv Raj vs . Ses Ram on 21 April, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Yuv Raj vs. Ses Ram .

RSA No. 81 of 2021 21.04.2023 Present: Mr. Sanjeev Kuthiala, Sr. Advocate with Ms. Anaida Kuthiala, Advocate, for the appellant.

Mr. Paras Dhaulta, Advocate vice Mr. Sunil Mohan Goel, Advocate, for the respondent.

CMP No. 18421 of 2022 Reply, if any, be filed by the non-applicant, before the next date of hearing.

RSA No. 81 of 2021 In terms of the report furnished by the learned mediator, the parties could not arrive at amicable settlement of the dispute. Hence, the mediation proceedings have failed. List the matter before the appropriate Court after two weeks.






                                                           (Jyotsna Rewal Dua)





             21st April, 2023                                    Judge
                (tarun)




                                                     ::: Downloaded on - 24/04/2023 20:36:37 :::CIS