Himachal Pradesh High Court
Hardish Kaur And Ors. vs . Jai Shree Kalhota And Ors. on 2 January, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Hardish Kaur and ors. Vs. Jai Shree Kalhota and ors.
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CR No. 197 of 2022 02.01.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Suneet Goel, Advocate, for the respondent.
CR No. 197 of 2022 & CMP No.16505 of 2022 Mr. Suneet Goel, Advocate has put in appearance on behalf of respondent/landlord.
r He states that he has already filed power of attorney as well as reply to the stay application bearing CMP No. 16505 of 2022, but the same are not on record. One application praying for grant of use and occupation charges is also stated to have been filed, however, the same is also not on record. Registry to trace and place the same on record, if in order. In the meantime, reply to the aforesaid application be also filed by learned counsel for the petitioner. Since copy of reply stands received by learned counsel representing the petitioner, he prays for and is granted four weeks time to file rejoinder.
In the meantime, interim to continue.
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(Sandeep Sharma) Judge January 02, 2023 (subhash) ::: Downloaded on - 02/01/2023 20:35:24 :::CIS