Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Himachal Pradesh High Court

Hira Singh Rayta & Another vs . Amin Chand Opens on 17 October, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Hira Singh Rayta & another vs. Amin Chand OPENS CMPMO No. 1i of 2021 17.10.2022 Present: Ms.Pooja Thakur, Advocate, vice, Ra inder S gh Chandel, Advocate, for the petition rs... ~ Mr.Neeraj Gupta, Senior > / voc, slongwith Ms.Rinki Kashmiri, Advocate, r respondents No.1, 2,4 and 5. aw Respondent No.3 has expired, CMPMO No. 111:0F 2021 * Notice issued td epoddent No.3 has been received back with the rept Wa the said respondent has expired. Appropriate information 'aS well steps on account of his death be taken well. before next date of hearing.

A No reply is intended to be filed by the appearing respondents "with submission that present petition can be od on the basis of material already on record.

os ae Learned counsel for the appearing respondents ~~ submits that a separate application, pointing out that certain documents filed with present petition which were never part of the record of the Courts below, has also been filed with prayer for not taking those documents into consideration for the purpose of adjudication of the petition. The application be taken on record, if in order.

Copy of the aforesaid application has been supplied to the counsel for petitioners. Response to the said application also be filed within three weeks.

List for consideration on 21.11.2022.

CMP No.5426 of 2021

Reply, stated to have been filed, is not on record. Be taken on record, if in order. Removal of objection, if any, also be ensured well before next date of hearing.

:1: Downloaded on_ - 18/10/2022 20:03:41

ucls CMP No.5427 of 2021 Applicants-petitioners are exemptet from filing English translation of vernacular documents,"at\ t is' stage, subject to filing the same within seven days 'as and when directed to do so. SS mS if ™~ Application is allowed and disposed of. N ee oo : Sy (Vivek Singh Thakur) REND? Judge October 17, 2022 (Purohit) oo. \ N fo ' ff 4 YON , SOLON i?

eo :1: Downloaded on_ - 18/10/2022 20:03:41 :::