Himachal Pradesh High Court
Ramesh Chand vs . Leela Devi And Others. on 1 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ramesh Chand Vs. Leela Devi and others.
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Cr.MMO No. 150 of 2020 1.4.2022 Present: Mr.Tara Singh Chauhan, Advocate, for the petitioner.
Mr.Dheeraj K. Vashisht, Advocate, for the respondents.
Rejoinder has not been filed. In view of order passed on previous date, right to file rejoinder stands closed.
At this stage learned counsel for the petitioner has suggested to call the parties to explore possibility of amicable settlement.
Learned counsel for the respondents submits that before directing the parties to remain present, it would be appropriate to have instructions in this regard.
In view of above, for instructions, matter is adjourned for 8th April, 2022.
(Vivek Singh Thakur), Judge.
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