Himachal Pradesh High Court
Shri Ram Lal Thakur vs . Shri Randhir Sharma And Others. on 19 June, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shri Ram Lal Thakur Vs. Shri Randhir Sharma and others.
El. Petition No. 1 of 2022 .
19.6.2023 Present: Mr.Peeyush Verma, Advocate, for the petitioner.
Mr.Satya Pal Jain, Senior Advocate, with Mr.A.K. Bansal, Advocate, for respondent No. 1.
Respondent no. 2 is ex parte.
Mr.Pushpender Jaswal, Additional Advocate General, for respondent No. 5.
Mr.Ankush Dass Sood, Senior Advocate, with Ms.Sanjeeveni, Advocate vice Mr.Arjun Lal, for respondents No. 6 and 7.
EMP No. 6 of 2023 (U/O 7 Rule 11 CPC) Reply by non-applicant/petitioner stands filed.
Rejoinder thereto, as prayed, be filed within four weeks.
List for consideration on 7th August, 2023.
EMP No. 7 of 2023 (U/S 82 & 87 of RP Act 1952) Reply on behalf of non-applicant/petitioner stands filed. No reply is intended to be filed on behalf of other non-
applicants. Rejoinder, as prayed, be filed within four weeks.
List for consideration on 7th August, 2023.
EMP No. 4 of 2023 (U/S 151 CPC) Reply by non-applicant/petitioner stands filed. No rejoinder is intended to be filed.
List for consideration on 7th August, 2023.
El. Petition No. 1 of 2022On behalf of respondent No. 5, EMP No. 4 of 2023 has been filed through Office of Advocate General, whereas another application EMP No. 7 of 2023 has also been filed on ::: Downloaded on - 20/06/2023 20:32:12 :::CIS behalf of respondents No. 5 to 7, but in this application respondent No. 5 is being represented by Mr.Arjun Lal, .
Advocate. Mr.Pushpinder Jaswal, Additional Advocate General as well as Mr.Arjun Lal, Advocate are directed to have complete instructions as through whom respondent No. 5 is to be represented in future. Necessary instructions be obtained by next date.
r List on 7th August, 2023.
(Vivek Singh Thakur), Judge.
19th June, 2023 (Keshav) ::: Downloaded on - 20/06/2023 20:32:12 :::CIS