Himachal Pradesh High Court
CR/150/2009 on 20 June, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
C.R. No. 150/2009 20.6.2019 Present: Mr. Janesh Gupta, Advocate, for the petitioner.
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Mr. B. R. Verma, Advocate, for respondents No. 2 and 3.
Mr. Ashok Sood, Senior Advocate with Mr. Dhiraj Thakur, Advocate, for respondent No.4.
CMP No. 2079/2019By medium of this application, the petitioner has sought impleadment of Ms. Vidushi Sood, as party respondent on the ground of devolution of interest in respect of demised premises in her favour. The application is allowed, as not opposed, by impleading Ms. Vidushi Sood, whose particulars have been mentioned in para 4 of the application, as respondent No.4.
C.R. No. 150/2009At the joint request of learned counsel for the parties, list on 27.6.2019.
(Tarlok Singh Chauhan) Judge 20.6.2019 (pankaj) ::: Downloaded on - 28/09/2019 23:43:32 :::HCHP