Himachal Pradesh High Court
Anil Verma vs . Mohinder Walia on 19 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Anil Verma vs. Mohinder Walia .
Civil Revision No. 43 of 2021 19.07.2022 Present: Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate for the petitioner.
Mr. Parmod Singh Thakur, Advocate for respondent No.1.
None for respondent No.2.
CR No. 43 of 2021 & CMP No. 10412 of 2021 Learned counsel for parties submit that petitioner has made some offer to respondent No.1 with respect to vacation of premises, which is the subject matter of present lis and in reference thereto, respondent No.1 has to respond and therefore, adjournment has been sought.
Considering the submissions made by learned counsel for parties, matter is adjourned.
List on 24th August, 2022.
July 19, 2022 (Vivek Singh Thakur)
(ms) Judge
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