Himachal Pradesh High Court
Shiv Om Thakur vs . Kavita Negi Thakur & Ors. on 10 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Shiv Om Thakur Vs. Kavita Negi Thakur & Ors.
CMPMO No. 622/2019.
10.04.2023 Present: Ms. Manjula, Advocate, vice Mr. Aditya Thakur, Advocate, for the petitioner. Mr. Vipin Pandit, Advocate, for respondent No. 1.
Mr. Raj Kumar Negi, Addl. AG with Ms. Leena Guleria, Dy. AG, for respondent No. 6.
CMP No. 17921/2022 By way of instant application under Section 151 of CPC, a prayer for placing on record the documents, i.e. Annexure P-1 to P-7 has been made.
Learned counsel for the non-
applicant/petitioner has no objection in case the application is allowed.
In view of the averments made in the application, which are duly supported with the affidavit of Kavita Negi Thakur, the same is allowed and additional documents, i.e. Annexures P-1 to P-7, appended with the application, are ordered to be taken on record.
The application stands disposed of.
CMP No. 17922/2022The application is disposed of with a direction to applicant/respondent No. 1 to file English translated copies of Annexures P-1 to P-7 within a period of six weeks.
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CMPMO No. 622/2019.
Steps for the service of respondents No. 2 to 5 have not been taken. Learned counsel for the petitioner undertakes to do the needful within a period of one week.
Let notice be issued for the service of respondents No. 2 to 5 returnable within six weeks, on doing the needful within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 10th April, 2023 (raman) ::: Downloaded on - 10/04/2023 20:43:12 :::CIS