Himachal Pradesh High Court
State Of H.P. & Another vs Gori Nand & Others on 17 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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State of H.P. & another Versus Gori Nand & others CMP(M) No.127 of 2019 17.06.2022 Present: Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General and Mr. Manoj Bagga, Assistant Advocate General, for applicants/ appellants.
M/s Ramesh Sharma and Naresh Sharma, Advocates, for nonapplicants/ respondents No.2 to 5, 8, 10 to 12 and 14.
Names of nonapplicants/ respondents No.7 and 13 stand deleted.
Nonapplicants/ respondents No.1 and 9stated to have died.
CMP(M) Nos. 2013 & 2014 of 2019 and 458, 459 of 2021 When the case was taken up for consideration, Mr. Ramesh Sharma, learned counsel appearing for some of the nonapplicants/ respondents submits that an application has been filed before the learned Reference Court, under Section 152 of the Code of Civil Procedure for correction of memo of parties. He submits that it will be in the interest of justice in case this case is heard after orders are passed on the said ::: Downloaded on - 17/06/2022 20:04:42 :::CIS .
2 application by learned Reference Court. Ordered accordingly.
As prayed for, list after six weeks.
(Ajay Mohan Goel) Judge June 17, 2022 (Rishi) ::: Downloaded on - 17/06/2022 20:04:42 :::CIS