Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Himachal Pradesh High Court

Gurdas Lal vs . Rano Devi And Others on 16 May, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Gurdas Lal vs. Rano Devi and others .

RSA No. 175 of 2022 16.05.2023 Present: Mr. Vikas Rajput, Advocate for the appellant.

Mr.Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate for respondents No. 1 and 2.

CMP No. 17896 of 2022 Notice. Ms. Kavita Kajal, learned Counsel, accepts notice on behalf of non-applicants No. 1 and 2. On her instructions, Mr. Ajay Sharma, learned Senior Counsel has also put in appearance on behalf of non-applicants No. 1 and 2. Response, as prayed for, be filed within two weeks. In the interregnum, parties shall maintain status quo qua the nature and possession of the suit property.

(Ajay Mohan Goel) Judge May 16 2023 (narender) ::: Downloaded on - 16/05/2023 20:39:40 :::CIS