Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Himachal Pradesh High Court

Om Prakash And Another vs . Duni Chand on 8 May, 2023

Author: Virender Singh

Bench: Virender Singh

Om Prakash and another vs. Duni Chand .

Thakur and others CMPMO No. 463 of 2020 08.05.2023 Present: Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate for the petitioner.

Mr. Vikrant Chandel, Advocate for respondents No. 1 to 6.

rRespondents No. 7 and 8 already ex-parte.

On 17.09.2021, the Court passed the following order:-

"CMPMO No.463 of 2020 Learned counsel appearing for respondents No.1 to 6 seeks time to remove objection raised by the Registry with respect to reply filed on behalf of these respondents. Be removed within a week.
Rejoinder to the reply, if any, be filed within three weeks. List after four weeks.
CMP No.13565 of 2020
Reply, if any, be filed well before next date of hearing. List alongwith main petition after four weeks.
CMP No.10975 of 2021
No violation has been alleged on the part of respondents No.7 and 8. Therefore, for adjudication of this application, presence of respondents No.7 and 8, is not necessary. Reply, as prayed, be filed within four weeks. List after four weeks."
Till date, reply filed by respondents No. 1

to 6 is not on record. Learned counsel appearing for ::: Downloaded on - 09/05/2023 20:38:58 :::CIS respondents No. 1 to 6 is directed to pursue the .

matter with the Registry to remove objections.

Rejoinder to the reply, if any, be filed within three weeks from today.

List on 2nd June, 2023.

CMP No. 13565 of 2020

r Reply is stated to have been filed, however, the same is lying under objection.

Learned counsel for respondents No. 1 to 6 is directed to pursue the matter with the Registry to remove objections. List along-with the main case on the date already fixed.

CMP No. 10975 of 2021

Reply to the application be filed within three weeks. List on the date already fixed.

CMP No. 5043 of 2023

Notice. Mr. Vikrant Chandel, learned counsel appears and waives service of notice on behalf of respondents No.1 to 6/non-applicants.

Reply be filed within three weeks.

List along-with main petition on the date already fixed.


     May 08, 2023                               ( Virender Singh )
       (naveen)                                      Judge




                                           ::: Downloaded on - 09/05/2023 20:38:58 :::CIS