Himachal Pradesh High Court
Shiv Giri Chela vs Shiv Mandir Sudhar Sabha on 1 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shiv Giri Chela vs Shiv Mandir Sudhar Sabha .
RSA No. 39 of 2008 01.09.2022 Present: Mr. G.C. Gupta, Sr. Advocate with Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate for applicant in CMP(M) No. 183 of 2021.
Mr. Ashwani Pathak, Sr. Advocate with Mr. Dev Raj, Advocate for applicant Mahant Mangal Giri in CMP(M) No. 850 and 851 of 2020.
Mr. Ajay Kumar, Sr. Advocate with Mr. Rohit, Advocate for respondents No. 1 and 2.
Respondent No.3 is ex-parte vide order dated 12.8.2021.
Mr. Naresh K. Gupta, Advocate for respondent No.4.
CMP(M) No. 851 of 2020 In view of order passed by the Supreme Court in Suo Motu Writ Petition No. 3 of 2020 dated 10 th January, 2020, delay in filing the application for substitution i.e. CMP(M) No. 850 of 2020 is condoned.
Application stands disposed of.
CMP(M) No. 850 of 2020Mr. Ashwani Pathak, learned Senior Advocate, under instructions, submits that inadvertently there is duplicacy in filing rejoinder(s) to this application on behalf of applicant Mangal Giri. He further submits that rejoinder filed to reply by Sunder Puri presently on record at pages No. 241 to 252 and rejoinder filed to reply of respondents No.1 and 2 presently at pages 265 to 274 are to be retained for consideration on record and duplicate rejoinder to reply of respondents No. 1 and 2 presently at pages No. 253 to 262 may be taken out from record.
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Ms.Tamanna Kumari, Advocate, presently at pages No. 277 to 288 also be taken out from record to avoid duplicacy as another rejoinder is already on record.
No objection has been communicated for allowing the prayer made by Mr. Ashwani Pathak, Sr. Advocate. In view of above, rejoinder(s), as prayed, on record from pages No. 253 to 262 and 277 to 288 are directed to be taken out from record and be placed in Part-B of record.
List for consideration during third week of September, 2022.
CMP(M) No. 183 of 2021Mr.Ashwani Pathak, Sr. Advocate, under instructions, submits that by mistake in this application, two reply(ies) have been filed on behalf of Mangal Giri and therefore, he has submitted that reply filed through Ms.Tamanna Kumari Advocate, available at pages 302 to 310 be taken out from record as another reply is already on record from pages 292 to 301 filed by Mr. Dev Raj, Advocate.
No objection has been communicated for allowing the prayer made by Mr. Ashwani Pathak, Sr. Advocate. In view of above, reply, as prayed, on record from pages No. 302 to 310 is directed to be taken out from record and be placed in Part-B of record.
No rejoinder is intended to be filed to reply(ies) filed on behalf of respondents No. 1 and 2 as well as Mangal Giri.
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third week of September, 2022 along with CMP(M) No 850 of 2020.
September 01, 2022 (Vivek Singh Thakur)
(ms) Judge
r to
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