Himachal Pradesh High Court
Bhagi Rath vs Parkash Chand And Another on 15 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Bhagi Rath versus Parkash Chand and another .
RSA No.164 of 2019 15.03.2022 Present: Mr. G.D. Verma, Senior Advocate, along with Mr. B.C. Verma, Advocate,for the appellant.
Mr. K.D. Sood, sr. Advocate, alongwith Mr. Mukul Sood, Advocate, for the respondents.
CMP N.4584 of 2019 This application is being adjudicated independent of proceedings in RSA No. 164 of 2019, therefore, in terms of order dated 9.3.2022 passed in CMP No.1931 of 2022 in RSA No.457 of 2011, record of this application also be separated and be maintained in separate file along with photo copy/certified copies of order sheets with regard to this application, but with the main appeal. Registry to do needful well before next date of hearing.
Statements of AW 4 HHC Sanjay Kuamr, AW5 Sunita Devi and AW6 Dharam Singh have been recorded on oath.
List for recording of evidence of applicant and remaining witnesses, regarding which steps be taken within one week. On taking such steps, be listed before the Additional Registrar(Judicial) for fixing a date for recording the evidence in this application.
(Vivek Singh Thakur) Judge March15 , 2022 (veena) ::: Downloaded on - 16/03/2022 20:12:50 :::CIS