Himachal Pradesh High Court
Meena Kumari vs Thakur Singh And Ors. on 28 June, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Meena Kumari Vs Thakur Singh and Ors.
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CMP No. 7724 of 2023 28.06.2023 Present: Mr. Karan Sharma, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Rahul Thakur and Mr. Ravi Chauhan, Deputy Advocates General, for respondents.
CMP No. 7724 of 2023 By way of instant application filed under Order 1 Rule 10(2) CPC, a prayer has been made on behalf of the applicant/petitioner for deletion of the names of respondents No.5 and 9, as despite best efforts put in, they are not being served. It has been averred in the application that respondents No. 5 and 9 are not the contesting parties.
This Court finds from the record the contesting parties in the case at hand are respondents No. 1 and 2 and, as such, no prejudice shall be caused to either of the parties, if the prayer of applicant-petitioner is accepted for deletion of respondents No. 5 and 9. Accordingly, the present application is allowed subject to just all exceptions. Registry to carry out the necessary corrections in the memo of parties. Amended memo of parties is already on record.
CR No. 135 of 2006Since pleadings are complete and the parties are duly represented, the same be listed for hearing on 07.07.2023.
(Sandeep Sharma), Judge 28th June, 2023 Bhardwaj/gaurav ::: Downloaded on - 28/06/2023 20:37:40 :::CIS