Himachal Pradesh High Court
Bahar Murtaza Fazal Ali vs . Rohini Wahi @ Roohani on 26 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Bahar Murtaza Fazal Ali vs. Rohini Wahi @ Roohani .
Civil Suit No. 4084 of 2013 26.05.2022 Present: Mr. B.C. Negi, Sr. Advocate with Ms. Anu Tuli, Advocate for the plaintiffs.
Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate for the defendant.
None for applicant in OMP No. 326 of 2020.
OMP Nos. 503 of 2019 & 623 of 2021 On request made on behalf of learned counsel for defendant, consideration of these applications is adjourned.
List on 3rd June, 2022, as prayed.
OMP No. 326 of 2020 This application was filed on 11th August, 2020.
Thereafter, matter has been listed number of times, but nobody has come forward to represent and pursue this application. Hence this application is dismissed in default for want of prosecution.
OMP No. 311 of 2022List for consideration on 3rd June, 2022.
OMP No. 435 of 2019This application has been filed on behalf of plaintiff for placing additional documents on record.
No objection has been communicated for allowing the application, subject to all just exceptions.
In view of above, documents are permitted to be placed on record for consideration subject to all just and legal exceptions.
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Application stands disposed of.
OMP No. 641 of 2018After filing of this application, matter has been listed number of times in the Court and is being adjudicated. Hence, this application has lost its relevancy and accordingly disposed of.
May 26, 2022
(ms)
r to (Vivek Singh Thakur)
Judge
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