Himachal Pradesh High Court
Kartar Chand vs . Jhonfi Ram on 14 September, 2023
Kartar Chand Vs. Jhonfi Ram RSA No. 123 of 2023 14.09.2023 Present: Mr. I.S.Chandel, Advocate, for the appellant.
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Ms. Anchal Sharma, Advocate, for the respondent.
Memo of appearance filed today on behalf of respondent. Let Power of attorney be filed within a period of four weeks.
Records received.
rt The matter be listed for admission and hearing after four weeks.
CMP No. 7063 of 2023 Time prayed for filing of reply, which is allowed.
Reply be filed within a period of two weeks. Rejoinder, if any, be filed within a period of one week thereafter.
CMP No. 7064 of 2023Heard. The present application is disposed of with a direction that certified copy of judgment and decree of learned Trial Court be filed within a period of four weeks.
CMP No. 7066 of 2023Learned counsel for the respondent prays for and is granted two weeks' time to file reply. Rejoinder, if any, be filed within a period of one week thereafter.
(Rakesh Kainthla) Judge September 14, 2023 (gaurav) ::: Downloaded on - 14/09/2023 20:38:05 :::CIS