Himachal Pradesh High Court
Harbhajan Singh & Ors. vs . Parmatma Devi & Ors. A/W on 7 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Harbhajan Singh & Ors. vs. Parmatma Devi & Ors. a/w connected matter.
RSA No.142 of 2016 a/w RSA No.384 of 2014. RSA No.142 of 2016 07.03.2023 Present: Mr. Vijay Panchata, Advocate, for the appellants.
Mr. Divya Raj Singh, Advocate, for respondents No.1(a), 2 and 3.
RSA No.384 of 2014 Mr. Divya Raj Singh, Advocate, for the appellants No.1(a), 2 and 3.
Mr. Vijay Panchata, Advocate, for the respondents. CMP(M) Nos. 1803 of 2022 & 1804 of 2022 in RSA No.142 of 2016 Notice be issued to the proposed LRs of deceased appellant No.1 late Sh. Harbhajan Singh, returnable within four weeks, on taking steps within a period of three days. CMP No.18514 of 2022 ` The application is disposed of with a direction to the applicant to file English translation of Annexure A-1 within a period of four weeks.
CMP(M) Nos. 109 & 110 of 2022 in RSA No.384 of 2014 Notice be issued to the proposed LRs of deceased respondent No.1 late Sh. Harbhajan Singh, returnable within four weeks, on taking steps within a period of three days. ::: Downloaded on - 07/03/2023 20:37:30 :::CIS
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CMP No.1995 of 2023 ` The application is disposed of with a direction to the applicant to file translated copies of Annexures within a period of four weeks.
r ( Sushil Kukreja )
Judge
7th March, 2023
(reena)
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