Himachal Pradesh High Court
M/S Htl Associates Pvt. Ltd. vs . Vinod Sood & Ors. on 9 July, 2024
.
M/s HTL Associates Pvt. Ltd. Vs. Vinod Sood & Ors.
Civil Suit No. 12 of 2021 09.07.2024 Present: Mr. C.N. Singh and Mr. Suneel Awasthi, Advocates, for the plaintiff.
Mr. Vikram Thakur, Advocate, for defendants No. 1 and 2.
Mr. Ram Murti Bisht, Advocate, for defendant No. 3.
It has been pointed out that OMP No. 733 of 2022 and OMP Nos. 805 and 806 of 2022 have been disposed of on 18.11.20222 and 22.06.2023, respectively, however, the same are being reflected in the cause list, Perusal of the record shows that aforesaid OMPs have already been disposed of. Registry is directed not to reflect the number of the aforesaid OMPs in the cause list henceforth.
OMP No. 379 of 2021The application is disposed of with a direction to the applicant to file translated copies of the Jamabandi and one year assessment within a period of four weeks and as and when directed to do so.
OMP No. 489 of 2024It has been submitted that reply to the application has been filed in the Registry but the same is ::: Downloaded on - 09/07/2024 20:35:02 :::CIS not record. Registry is directed to trace it and place the same on record, if otherwise in order.
.
Rejoinder, if any be filed within a period of one week thereafter.
(Rakesh Kainthla) Judge 9th July, 2024 (Shamsh Tabrez) ::: Downloaded on - 09/07/2024 20:35:02 :::CIS