Himachal Pradesh High Court
Veena Devi vs . Rattani Devi & Anr. on 2 August, 2024
Author: Sushil Kukreja
Bench: Sushil Kukreja
Veena Devi vs. Rattani Devi & Anr.
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CMPMO No.309 of 2024 02.08.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
CMP No.12948/2024 The present application has been filed to amend the petition on the ground stated in para-3 of the application.
Heard. Having regard to the averments made in the application, which is duly supported with the affidavit of Ms. Veena Devi, the same is allowed and the petitioner is permitted to amend the present petition.
Application stands disposed of.
CMPMO No.309/2024 & CMP No.9073/2024 Amended petition be placed on record. Let notice be issued to the respondents, returnable within four weeks, on taking steps during the course of day today.
List on 13.09.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (subhash) ::: Downloaded on - 02/08/2024 20:37:16 :::CIS