Sheilesh Jung And Others vs . Rakesh Jung And Others on 8 April, 2022

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Himachal Pradesh High Court

Sheilesh Jung And Others vs . Rakesh Jung And Others on 8 April, 2022

Bench: Vivek Singh Thakur

Sheilesh Jung and others vs. Rakesh Jung and others .

Civil Suit No. 3 of 2002 08.04.2022 Present: Mr.G.D. Verma, Sr. Advocate with Mr. Bhagwati Chander Verma, Advocate for the plaintiffs.

Mr. Ashok Kumar, Advocate vice Mr. Karan Singh Kanwar, Advocate for defendants No. 1, 3 to 6.

None for defendants No. 2, 8 to 10 and 24 though represented by Mr. Raman Sethi, Advocate.

None for defendant No.7 though represented by Mr.Dinesh Bhanot, Advocate.

None for defendant No.12.

Mr. Vivek Sharma, Advocate for defendant No.25.

Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate for defendant No.26.

OMP No. 286 of 2019

Rejoinder stands filed. List for consideration after one week.

OMP No. 435 of 2021

No rejoinder is intended to be filed. List for consideration after one week.

OMP No. 188 of 2022

In terms of order dated 9.3.2022, passed in CMP No. 1931 of 2022 (in RSA No. 457 of 2011), Registry is directed to maintain a separate file of this application along with Civil Suit No. 3 of 2002 and the suit be listed separately.

Reply on behalf of respondent No.1 be filed within two weeks.

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Dasti notice to respondents No. 2 and 3, returnable on .

25th April, 2022, be issued, on taking steps during course of day.

OMP No. 189 of 2022

Allowed and plaintiffs are exempted from filing English translation of documents, Annexures P-7 and P-9, subject to filing of same within seven days as and when directed to do so.

Application stands disposed of.

OMP No. 30 of 2018

Reply(ies) on behalf of defendants No. 1, 2, 3 to 6 and 26 stand filed. Rejoinder(s) thereto have also been filed.

No reply has been filed by other defendants till date.

Considering the averments made in application, order dated 12.1.2018, whereby parties have been directed to maintain status quo qua nature, possession and alienation of suit property, is made absolute during the pendency of suit.

Application stands disposed of.

OMP No. 98 of 2018

This application was filed in the year 2018. But till date, reply(ies) have not been filed by respective defendants.

As prayed, two weeks' time is granted to file reply(ies).

No further opportunity shall be granted.

This application has been filed seeking police help to implement the order. It is expected from parties to obey the order passed by Court as disobedience of order shall invite adverse order.

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List on 25th April, 2022. Dasti copy on usual terms.






    April 08, 2022                               (Vivek Singh Thakur)





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Himachal Pradesh High Court