Himachal Pradesh High Court
Vishnu Dutt vs . Surender Dutt. on 28 April, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Vishnu Dutt vs. Surender Dutt.
.
Cr. R. No. 38 of 2021.
28.04.2022 Present: Mr. Mehar Chand, Advocate, for the petitioner.
Mr. Rupender Singh Thakur, Advocate, for the respondent.
On 7th April, 2022, learned counsel for the petitioner had submitted that the remaining amount in terms of order dated 6.12.2021 would be positively paid by petitioner within a period of eight weeks. The matter was adjourned and was ordered to be listed for today i.e. 28.04.2022. It appears that the date was fixed by inadvertence, whereas eight weeks from 17 th April, 2022 would expire on 6th June, 2022. Accordingly, list this matter now on 14th June, 2022.
(Satyen Vaidya) Judge.
28th April, 2022.
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