Himachal Pradesh High Court
Cantonment Board Kasauli, District ... vs . Rajesh Kapoor And Another on 15 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Cantonment Board Kasauli, District Solan, H.P. Vs. Rajesh Kapoor and another CMP (M) No. 135 of 2020, CMP No. 2974 of 2020 & .
CMP No. 7404 of 2022 in RSA No. 642 of 2008 15.06.2022 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, for the applicant/appellant.
Mr. K.D. Sood, Senior Advocate, with Ms. Ranjana Chauhan, Advocate, for the non applicant/respondent No. 1.
The Court stands informed that in terms of order dated 05.01.2022, passed by the Court of learned District Judge, Solan, application filed under Section 152 of the Code of Civil Procedure stands disposed of by ordering necessary corrections in the memo of parties. In light thereof, let an amended memo of parties be filed by the applicant/appellant within a period of one week. List thereafter.
(Ajay Mohan Goel) Judge June 15, 2022 (bhupender) ::: Downloaded on - 16/06/2022 20:03:12 :::CIS