Himachal Pradesh High Court
Sewa Dassi vs Nain Kali Alias Padam Pati & Others on 8 October, 2015
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CMPMO No.361 of 2015 Date of Decision: 9 .10.2015 .
Sewa Dassi ....Petitioner.
Versus Nain Kali alias Padam Pati & others ....Respondents .
Coram:
of The Hon'ble Mr. Justice Sanjay Karol, Judge. Whether approved for reporting? 1 No. For the Petitioner:
rt Mr. Dheeraj K.Vashista, Advocate, for the petitioner.
For the Respondents: Mr. R.S.Verma, Additional Advocate General for respondents No.6 & 7.
Sanjay Karol, J (oral) .
Despite pass-overs, none has entered appearance for private parties. It is a Legal Aid case argued by a Legal Aid Counsel. Having heard the learned counsel for the appearing parties, as also perused the record made available before this Court, interest of justice would be met, if the petition is disposed of in the following terms:-
1. Impugned order dated 21.02.2015 is quashed and set-aside, for the reason that the petitioner could have 1 Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 15/04/2017 19:10:07 :::HCHP 2
been afforded another opportunity for taking steps in the matter. S atisfactory explanation stood furnished by her.
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2. The suit is restored to its original number and position.
3. Parties shall appear before the trial court on 30th October, 2015.
of
4. The Court shall fix a date for enabling the petitioner to take all steps in accordance rt with law.
5. Trial is expedited.
Pending application, if any, also stands disposed of.
(Sanjay Karol), Judge.
October,9 2015.
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