Himachal Pradesh High Court
Labh Singh vs Vivek Kumar &Anr. on 16 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Labh Singh versus Vivek Kumar &Anr.
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RSA No.542 of 2019 alongwith RSA No. 550 of 2019 and CO No.16 of 2020 & RSA No.241 of 2020 RSA No. 542 of 2019 16.03.2022 Present: Mr. Munish Dhatwalia, Advocate, for the appellant Mr. Bimal Gupta, Sr. Advocate, along with Mr. Gurinder Singh Parmar, Advocate, for respondents No.1 and 2.
RSA No. 550 of 2019 and CO No.16 of 2020 Mr.Munish Dhatwalia, Advocate, for the appellant in RSA No. 550 of 2019 and for noncross objector in CO No.16 of 2020 r Mr. Bimal Gupta, Sr. Advocate, along with Mr. Gurinder Singh Parmar, Advocate, for respondent in RSA No. 550 of 2019 and for crossobjector in CO No.16 of 2020. RSA No. 241 of 2020.
Mr. Bimal Gupta, Sr. Advocate, along with Mr. Gurinder Singh Parmar, Advocate, for the appellant.
Mr. Munish Dhatwalia, Advocate, for the respondent.
RSA No.542 of 2019,RSA No.550 of 2019 alongwith CO No.16 of 2020 & RSA No.241 of 2020 Mr. Bimal Gupta, Sr. Advocate, submits that he is not feeling well today, therefore, on his request, matter is adjourned.
List in the 1st week of May, 2022 (Vivek Singh Thakur) Judge March16 , 2022 (veena) ::: Downloaded on - 16/03/2022 20:17:40 :::CIS