Himachal Pradesh High Court
Kashmiro vs . Arun & Others A/W Connected on 22 August, 2023
Kashmiro vs. Arun & others a/w connected .
matter CMP(M) No. 149 of 2023 in RSAST No.2345 of 2023 & RSA No.291 of 2022 CMP(M) No. 149 of 2023 in RSAST No.2345 of 2023 of 22.08.2023 Present: Mr. Vikrant Chandel, Advocate, for the applicant/appellants.
Ms.Anu Tuli Azta, Advocate, for respondents Nos. rt 1 and 2.
Ms.Rajni Kumari, Advocate, for respondent No.3.
Ms.Vandana Kumari, Advocate, vice Mr.Sanjay Jaswal, Advocate, for respondent No.5.
RSA No.291 of 2022 Ms.Vandana Kumari, Advocate, vice Mr.Sanjay Jaswal, Advocate, for the appellants.
Ms.Anu Tuli Azta, Advocate, for respondents Nos. 1 and 2.
Ms.Rajni Kumari, Advocate, for respondent No.3.
Mr. Vikrant Chandel, Advocate, for respondent No.5.
CMP(M) No.149 of 2023 in in RSAST No.2345 of 2023 Learned counsel appearing for the respondents has stated that they have no objection, in case, the application is allowed. In view of this, as well as the fact that the delay is properly explained in the application, the delay in filing the appeal is ordered to be condoned. The present application stands disposed of.
::: Downloaded on - 22/08/2023 20:37:51 :::CISRSA No.____ of 2023 (RSAST No.2345 of 2023) .
Appeal be registered.
Notice. Ms. Anu Tuli Azta, Advocate, Ms Rajni Kumari, Advocate & Ms. Vandana Kumari, Advocate, appear and waive service of notice on behalf of respondents No.1 & of 2, respondent No. 3 and respondent No. 5, respectively. Let the copy of the appeal be supplied during the course of the rt day.
Issue notice to respondent No.4, returnable within a period of four weeks, on taking steps within a period of one week.
RSA No.291 of 2022List the matter along with RSAST No.2345 of 2023.
(Rakesh Kainthla) Judge August, 22, 2023 (pathania) ::: Downloaded on - 22/08/2023 20:37:51 :::CIS