Himachal Pradesh High Court
Pawan Kapoor & Others vs . State Of Himachal Pradesh & Others on 23 January, 2023
Author: Virender Singh
Bench: Virender Singh
Pawan Kapoor & others vs. State of Himachal Pradesh & others Civil Suit No. 2 of 2023 23.01.2023 Present: Mr. Ajay Kumar Dhiman, Advocate, for the plaintiffs.
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Mr. Harinder Singh Rawat and Mr. Y.P.S. Dhaulta, Additional Advocates General, for respondents No. 1 and 2/State.
Civil Suit No. 2 of 2023 Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2/State. Issue notice to respondent No. 3, returnable on 20.03.2023, on taking steps within one week.
List before the appropriate Bench on 20th March, 2023.
OMP No. 37 of 2023Notice in the aforesaid terms.
List alongwith the main case, on the date fixed. In the meanwhile, by exercising the powers under Section 151 CPC, the operation of order dated 16.06.2021, passed by Deputy Commissioner, Kullu, District Kullu, H.P., in Case No. 01/DC/Revenue/2021, titled State of Himachal Pradesh vs. Pawan Kapoor & others (Annexure P5) shall remain stayed.
OMP No. 38 of 2023The application is disposed of with a direction to the plaintiffs to file translated copy of the documents before the next date of hearing.
( Virender Singh ) Vacation Judge 23rd January, 2023 (virender) ::: Downloaded on - 23/01/2023 20:31:46 :::CIS