Himachal Pradesh High Court
Shiv Giri Chela & Another vs . Shiv Mandir Sudhar on 19 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shiv Giri Chela & another vs. Shiv Mandir Sudhar Sabha & others .
RSA No.39 of 2008 19.04.2022 Present: Mr.G.C. Gupta, Senior Advocate, alongwith Ms.Meera Devi, Advocate, for the applicant in CMP(M) No.183 of 2021.
Mr.Ashwani Pathak, Senior Advocate, alongwith Ms.Tamanna, Advocate, for applicant Mahant Mangal Giri in CMP(M) Nos.850 and 851 of 2020.
Mr.Rohit, Advocate, vice Mr.Gautam Sood, Advocate, for respondents No.1 and 2. Respondent No.3 is ex parte vide order dated 12.08.2021.
r None for respondent No.4.
CMP(M) No.850 of 2020Rejoinder is stated to have been filed today itself. Be taken on record, if in order.
List for consideration after two weeks alongwith CMP(M) No.851 of 2020.
CMP(M) No.851 of 2020No rejoinder is intended to be filed.
List for consideration alongwith CMP(M) No.850 of 2020.
CMP(M) No.183 of 2021Reply on behalf of Mangal Giri, applicant in CMP(M) No.850 of 2020, is stated to have been filed today itself. Be taken on record, if in order. Rejoinder thereto, as prayed, be filed within two weeks.
List after two weeks alongwith CMP(M) Nos.850 and 851 of 2020.
(Vivek Singh Thakur) Judge April 19, 2022 (Purohit) ::: Downloaded on - 19/04/2022 20:09:29 :::CIS