Himachal Pradesh High Court
Pushkar Kashmiri vs . Ashmin Kashmiri on 20 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pushkar Kashmiri Vs. Ashmin Kashmiri .
Cr. Revision No. 301 of 2019 20.12.2022 Present: Mr.Arjun Lall, Advocate, for the petitioner.
Mr.Anand Sharma, Advocate, for the respondent.
Learned counsel for respondent submits that an affidavit has been filed on behalf of respondent which is not on record.
Learned counsel for the petitioner has submitted that such affidavit for absence of order of the Court, is not permissible to be considered for adjudication of present Revision Petition as the impugned order is to be considered on the basis of material available before the Court passing the same, and therefore, he intends to file counter to the affidavit.
Be filed within two weeks.
List for consideration on 7th January, 2023.
(Vivek Singh Thakur), Judge.
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