Himachal Pradesh High Court
Smt. Satya Devi vs . Yash Pal on 6 April, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Smt. Satya Devi vs. Yash Pal .
Civil Suit No.6 of 2016 6.04.2022 Present Mr. Ajay Sharma, Advocate, for the plaintiff.
Mr. G.D.Verma, Senior Advocate with Mr. B.C.Verma, Advocate, for the defendants.
Pursuant to summons issued in terms of order dated 2.12.2021, plaintiff witnesses namely Vipin Lal and Chotte Ram have come present. Statement of PW-3, Sh. Vipin Lal stands recorded. Learned counsel representing the plaintiff states that he does not wish to get the statement of PW-4, Chotte Lal recorded being witness of same facts and as such, he gives him up. Statement of learned counsel for the plaintiff is taken on record.
Learned counsel representing the plaintiff prays for and is granted two weeks' time to take steps for summoning the remaining plaintiff witnesses, enabling the Registry to issue notices for a date to be fixed by learned Additional Registrar (Judicial).
(Sandeep Sharma) Judge 6th March, 2022 (shankar) ::: Downloaded on - 06/04/2022 20:13:40 :::CIS