Himachal Pradesh High Court
Supna Devi vs Yog Ram And Others on 25 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Supna Devi vs Yog Ram and others .
RSA No. 112 of 2022 25.07.2022 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate for the appellant.
Ms. Manjula Bhardwaj, Advocate vice Counsel for respondent No. 1.
Respondents stand served. Ms. Manjula Bhardwaj, learned Counsel has put in appearance on behalf of respondent No. 1.
As none has put in appearance on behalf of respondents No. 2 to 5, accordingly, said respondents are ordered to proceeded against ex parte.
At this stage, learned Senior Counsel appearing for the appellant submits that as the present appeal has been filed for the award of interest on the amount envisaged in the agreement, therefore, the order which has been passed by this Court in CMP No. 6404 of 2022 be recalled. Ordered accordingly. Order as stands reflected having been passed in CMP No. 6404 of 2022 in terms of order dated 26.05.2022 is hereby recalled.
List after four weeks.
In the meanwhile, as prayed for, power of attorney be also filed.
(Ajay Mohan Goel) Judge July 25, 2022 (narender) ::: Downloaded on - 25/07/2022 20:03:35 :::CIS