Himachal Pradesh High Court
Swaran Kanta Sood vs Jagmohan Sood on 11 April, 2016
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No. 133 of 2016.
Date of decision: 11/4/2016.
Swaran Kanta Sood Petitioner.
.
Versus
Jagmohan Sood Respondent.
Coram
The Hon'ble Mr.Justice Sureshwar Thakur, J.
Whether approved for reporting?
of
For the petitioner: Mr. G.C.Gupta, Sr. Advocate with Ms.
Meera Devi, Advocate.
For the respondent: Nemo
rt
Sureshwar Thakur, J. (oral)
Given the limited prayer asked for in the petition for a direction being rendered to Civil Judge (Sr. Division), Shimla, to in pursuance to a preliminary decree draw up a final decree, the interest of justice demands its being accepted. Consequently, the prayer made in the petition is accepted. The learned Civil Judge (Sr. Division), Shimla is directed to within three months pass appropriate orders in case No. 235/6 of 13/11 titled as Smt. Swaran Kanta Sood Vs. Jagmohan Sood. The petition is disposed of accordingly.
11th April, 2016 (Sureshwar Thakur)
™ Judge.
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