Himachal Pradesh High Court
Jagdish Singh vs . Roshan Lal on 16 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Jagdish Singh vs. Roshan Lal .
Civil Revision No.25 of 2019 16.03.2022 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. V.D. Khidtta, Advocate, for the respondent.
CMP No.10907 of 2021 Despite granting last opportunity to file reply, reply has not been filed, however, on persuasive request of learned counsel for the respondent on the ground that some mis happening has occurred in the family of the non applicant respondent, further three weeks time is granted to file reply to the application, as prayed.
It is made clear that no fuhrer opportunity shall be granted.
List for consideration after three weeks.
CMP No.13380 of 2021List for consideration along with CMP No.10907 of 2021.
(Vivek Singh Thakur) Judge March16 , 2022 (veena) ::: Downloaded on - 16/03/2022 20:18:01 :::CIS