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[Cites 1, Cited by 12]

Himachal Pradesh High Court

Vinod Kumar Thakur vs . Rattan Singh & Ors. on 17 May, 2022

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Vinod Kumar Thakur vs. Rattan Singh & ors.

RSA No. 332 of 2019 .

17.5.2022 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the appellant.

Mr. Adarsh K. Vashisht, Advocate, for the respondents.

During hearing of the case, learned counsel for the parties jointly submitted that in view of the nature of the dispute between the parties, who are otherwise cousins and joint owners of the land in question, there is possibility of amicable settlement of the lis. It is further submitted that the parties will make an endeavour for settling the matter inter se. At their request, list the matter on 23rd May, 2022. Parties to remain present on the said date.







                                                   Jyotsna Rewal Dua
            May 17, 2022                                 Judge





              (vs)




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