Himachal Pradesh High Court
Himuda & Anr. vs . Yad Ram & Anr. A/W Connected Matter on 16 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
HIMUDA & anr. Vs. Yad Ram & anr. a/w connected matter RFA No.4090 of 2013 a/w RFA No.219 of 2014 .
RFA No.4090 of 2013 16.03.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.Vedant Ranta, Advocate, for the appellants. Ms. Manjula Bhardwaj, Advocate vice Mr. Aditya Thakur, Advocate, for respondent No.1. Mr. B.N. Sharma, Additional Advocate General with Mr. R.P. Singh & Ms. Avni Kochhar Mehta, Deputy Advocates General, for respondent No.2/ State.
RFA No.219 of 2014 None for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr.Vedant Ranta, Advocate, for respondents No.1 and 2.
Mr. B.N. Sharma, Additional Advocate General with Mr. R.P. Singh & Ms. Avni Kochhar Mehta, Deputy Advocates General, for respondent No.3/ State.
Learned vice counsel for respondent No.1 in RFA No.4090 of 2013, prays for an adjournment on the ground that the arguing counsel is not well today. As prayed, list after four weeks.
( Sushil Kukreja )
March 16, 2023 Judge
(VH)
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