Himachal Pradesh High Court
Jhabe Ram vs . Sunder (Deceased) Through Lrs on 30 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Jhabe Ram vs. Sunder (deceased) through LRs .
RSA No. 386 of 2022 30.12.2022 Present: Mr.Anil, Advocate, vice Mr.Sudhir Bhatnagar, Advocate, for the appellant.
Ms.Kiran Verma, Advocate, vice Mr.Jitender P. Ranote, Advocate, for respondent No.2.
CMP No.1890 of 2022 Application is allowed and delay in re-filing the appeal is condoned.
Application stands disposed of.
RSA No. 386 of 2022 Notice. Ms.Kiran Verma, Advocate, under instructions of original counsel, Mr.Jitender P. Ranote, Advocate, for respondent, appears, waives and accepts service of notice on behalf of respondent No.2 and seeks time to have instructions.
Be obtained by next date of hearing.
As prayed, for non availability of original counsel for the appellant right now, matter is adjourned.
List for consideration on 04.01.2023.
CMP No. 18001 of 2022Notice in the aforesaid terms.
CMP No. 18002 of 2022Applicant-appellant is exempted from filing translated copies of Annexures, at this stage, subject to filing the same within seven days as and when directed to do so.
Application is allowed and disposed of.
(Vivek Singh Thakur) Judge December 30, 2022 (Purohit) ::: Downloaded on - 30/12/2022 20:36:55 :::CIS