Himachal Pradesh High Court
Harvant Singh Cheema vs . Raj Cheema on 29 April, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Harvant Singh Cheema vs. Raj Cheema .
CMPMO No. 46 of 2022 29.04.2022 Present: Mr. Dinesh Kumar Sharma, Advocate, for the petitioner.
Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate for the respondent.
Learned counsel for the parties state that petitioners as well as respondent are senior citizens of 90 years of age and there are chances of amicable settlement between the parties.
In these circumstances, the matter be listed after four weeks', so that the possibility of some settlement to make them to leave in peace, can be explored.
After hearing learned counsel for the parties, this Court finds that ultimate goal of the litigation is to make the parties understand to leave in peace.
In view of this, the matter is adjourned by four weeks. List on 2nd June, 2022.
Copy dasti.
(Chander Bhusan Barowalia) Judge 29th April, 2022 (himani) ::: Downloaded on - 29/04/2022 20:08:00 :::CIS