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[Cites 1, Cited by 3]

Himachal Pradesh High Court

Oriental Insurance Co. Ltd. vs . Ankush Kapoor on 20 April, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Oriental Insurance Co. Ltd. vs. Ankush Kapoor .

CMPMO No. 71 of 2022 20.04.2022 Present: Mr. Lalit K. Sharma, Advocate for the petitioner.

Mr. Vijay Chaudhary, Advocate, for respondent No.1.

Mr. Diwan Singh Negi, Advocate vice Ms. Vandana Kuthiala, Advocate for respondent No.2.

CMPMO No. 71 of 2022 Learned counsel for respondent No.1 seeks time to file power of attorney. Be filed, as prayed, within one week. As per report of Registry, power of attorney on behalf of respondent No.2 has also not been filed.

Four weeks' time, as prayed, is granted to file reply as well as power of attorney on behalf of respondents. List for consideration on 25th May, 2022.

CMP No. 2811 of 2022

Order dated 22.3.2022 is made absolute during pendency of petition.

Application stands disposed of.


             April 20, 2022                                   (Vivek Singh Thakur)
             (ms)                                                    Judge




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