Himachal Pradesh High Court
Haripriya Mann vs . Sonal Chaudhari Dhillon on 4 July, 2024
Haripriya Mann Vs. Sonal Chaudhari Dhillon CS No. 111 of 2021 .
04.07.2024 Present: None for the plaintiff.
Mr. Vedhant Ranta, Advocate, defendant No.1. Mr. Surinder Saklani, Advocate, for defendant No.2.
Defendants No.3 to 6 proceeded ex-parte. OMP No. 439 of 2024 The present application under Order 18 Rule 3A read with Section 151 CPC has been filed on behalf of the applicant/plaintiff, seeking permission to appear after the examination of other witnesses.
It has been stated that the suit is listed on 25.6.2024 but the applicant/plaintiff will not be able to attend the Court on 25.6.2024. Two official witnesses have been summoned, therefore, permission has been sought to appear at a later stage.
No reply is to be filed to the application. A perusal of the order sheets shows that no witness was present on 25.6.2024, therefore, the prayer that other witnesses be examined before the plaintiff and plaintiff be permitted to appear after the witnesses examined on 25.6.2024, has become infructuous. Hence, the application stands disposed of having become infructuous.
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date to be fixed by the learned Registrar (Judicial).
(Rakesh Kainthla)
Judge
4th July, 2024
(Chander)
r to
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