Himachal Pradesh High Court
Ambuja Cement Ltd. vs . Bimla Devi & Anr. on 17 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Ambuja Cement Ltd. vs. Bimla Devi & Anr.
.
CMPMO No. 569 of 2023.
17.10.2023 Present: Mr. Neeraj Gupta, Senior Advocate, with Mr. Sunil Mohan Goel, Advocate, for the petitioner.
of Mr. Ram Krishan Sharma, Advocate, for respondent No.1.
Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. rtRajesh Kumar, Advocate, for respondent No.2.
CMPMO No. 569 & CMP No. 14883 of 2023.
Notice. Mr. Ram Krishan Sharma, Advocate, waives service of notice on behalf of respondent No.1 and Mr. Rajesh Kumar, Advocate, waives service of notice on behalf of respondent No.2. They seek time to file reply. Be filed on or before the next date.
List on 1st November, 2023.
This Court has been apprised that the appeal under Order 43, Rule 1(r) of the CPC is pending before the learned Additional District Judge-I, Solan, against the order dated 25.09.2023 passed by learned Civil Judge, Arki, District Solan, H.P. which is listed on 20.10.2023.
It is made clear that the pendency of these proceedings before this Court and subsequent order passed by learned trial Court on 13.10.2023 on an ::: Downloaded on - 17/10/2023 21:09:03 :::CIS application of the plaintiff under Section 151 of the .
CPC will not in any manner affect or influence the decision in appeal to be rendered by the learned Appellate Court.
of (Satyen Vaidya) Judge 17th October, 2023.
(jai) rt ::: Downloaded on - 17/10/2023 21:09:03 :::CIS