Himachal Pradesh High Court
Leela Devi & Others vs . Veena Devi & Others. on 26 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Leela Devi & others Vs. Veena Devi & others.
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FAO No. 212 of 2020 26.7.2022 Present: Mr.Ishan Sharma, Advocate, for the appellants.
Mr.K.D. Sood, Senior Advocate, alongwith Mr.Rahul Gathania, Advocate, for respondents No. 1 to 7 and 20 to 25.
Mr.B.C. Verma, Advocate, for respondent No. 8.
r to Mr.Bhuvnesh Sharma, Advocate, for respondents No. 9(a) to 9(c).
Ms.Kiran Negi, Advocate, for respondents No. 10 to 12. Respondents No. 13 to 19 already ex parte vide order dated 27.4.2021.
FAO No. 212 of 2020 Mr.B.C. Verma and Ms.Kiran Negi, Advocates have put in appearance on behalf of respondents No. 8, 10 and 12, respectively. On their oral request ex-parte order passed against respondents No. 8, 10 and 12, dated 27.4.2021 is recalled and set aside and they are permitted to join the proceedings henceforth.
List for consideration on 14th September, 2022.
CMP Nos. 9851 and 9852 of 2020 List alongwith main petition on next date.
(Vivek Singh Thakur), Judge.
26th July, 2022 (Keshav) ::: Downloaded on - 27/07/2022 20:04:28 :::CIS