Himachal Pradesh High Court
Lac & Others vs Shanti Devi & Others on 12 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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LAC & others Versus Shanti Devi & others RFA No.206 of 2016 12.05.2022 Present: Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Manoj Bagga, Assistant Advocate General, for the appellants.
Mr. R.K. Gautam, Sr. Advocate, with Mr. Rishab Chandel, Advocate, for respondent No.1(a).
Mr. O.C. Sharma, Advocate, for respondents No.1 (b), 1 (d), 1 (e), 2 (a), 2 (b), 3 to 12, 13(a) to 13 (f) and 14.
Appeal is ordered to be abated visavis respondent No.1 (c) vide order dated 26.10.2020.
None for the applicants in CMPs No.18 and 19 of 2017.
CMPs No.14443 & 14444 of 2021 On the request of learned Additional Advocate General, list for consideration after three weeks. In the meanwhile, response CMP No.14444 of 2021 be filed.
(Ajay Mohan Goel) Judge May 12, 2022 (Rishi) ::: Downloaded on - 12/05/2022 20:08:24 :::CIS