Himachal Pradesh High Court
Jagdish Chand vs . Smt. Sulochna Mittal & Another on 14 March, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Jagdish Chand Vs. Smt. Sulochna Mittal & another CMPMO No.263 of 2021 14.03.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
None for respondent No.1.
Respondent No.2 ex parte.
CMPMO No.263 of 2021 & CMP No.12811 of 2021 When this case was taken up for consideration, learned counsel for the petitioner submits that he has been intimated by learned counsel representing respondent No.1 that said respondent has died. Accordingly, he prays that the matter be taken up after four weeks to enable him to take appropriate steps. Ordered accordingly.
As prayed for, list after four weeks.
(Ajay Mohan Goel) Judge March 14, 2022 (Rishi) ::: Downloaded on - 14/03/2022 20:14:36 :::CIS