Himachal Pradesh High Court
Kuldeep Kumar vs . Om Parkash ( Since Deceased) Through ... on 12 December, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Kuldeep Kumar Vs. Om Parkash ( since deceased) through LRs. Smt. Kanra Devi and others and connected matter RSA No. 251 of 2020 a/w RSA No. 252 of 2020 .
RSA No. 251 of 2020 12.12.2022 Present: Mr. K.D. Sood, Senior Advocate, with Mr. Het Ram Thakur, Advocate, for the appellant.
Mr. Ajay Thakur, Advocate, vice Ms. Anandita Sharma, Advocate, for respondents No. 1(a) to 1(e), 2(b) to 2(d) and 4.
Name of respondent No. 2(a) is stated to have been deleted vide order dated 26.11.2018.
None for respondent No. 3.
Mr. G.D. Verma, Senior Advocate, with Mr. B.C. Verma, Advocate, for respondents No. 5(a), 5(b) and 6.
Mr. Rajan Kahol, Advocate, for respondent No. 7.
Mr. Ramakant Sharma, Advocate, for respondent No. 8.
Mr. Jai Ram, Advocate, vice Mr. Gaurav Gautam, Advocate, for respondent No. 1.
None for respondents No. 2 and 3.
Respondent No. 4 is stated to have died.
RSA No. 252 of 2020Mr. K.D. Sood, Senior Advocate, with Mr. Het Ram Thakur, Advocate, for the appellant.
Mr. Ajay Thakur, Advocate, vice Ms. Anandita Sharma, Advocate, for respondents No. 1(a) to 1(e), 2, 4(b) to 4(d).
None for respondent No. 3.
Name of respondent No. 4(a) is stated to have been deleted vide order dated 26.11.2018.
::: Downloaded on - 12/12/2022 20:42:18 :::CISMr. Ramakant Sharma, Advocate, for respondent No. 5.
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CMP(M) No. 1359 of 2022 in RSA No. 251 of 2022 Learned counsel appearing for non-
applicants/respondents No. 5(a), 5(b) and 6 submits that reply to the application has been filed. Registry is directed to place the same on record, if in order by the next date of hearing. List for consideration after three weeks.
r CMP(M) No. 1610 of 2022Notice. Mr. Het Ram Thakur, learned counsel accepts notice on behalf of the non-applicant/appellant and on his instructions Mr. K.D. Sood, learned Senior Counsel has also put in appearance on behalf of the said non-applicant.
Mr. B.C. Verma, learned counsel accepts notice on behalf of non-applicants No. No. 5(a), 5(b) and 6 and on his instructions, Mr. G.D. Verma, learned Senior Counsel has also put in appearance on behalf of the said non-applicants.
As prayed for, reply be filed within three weeks. List thereafter.
In the meanwhile, the parties to abide by the interim directions already passed by the Court.
Downloaded copy of this order is valid for compliance.
(Ajay Mohan Goel) Judge December 12, 2022 (bhupender) ::: Downloaded on - 12/12/2022 20:42:18 :::CIS