Himachal Pradesh High Court
Bahar Murtaza Fazal Ali & Ors vs Rohini Wahi @ Roohani. on 27 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Bahar Murtaza Fazal Ali & ors versus Rohini Wahi @ Roohani.
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Civil Suit No. 4084 of 2013.
27.04.2022 Present: Ms. Anu Tuli, Advocate, for the plaintiffs.
Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the defendant.
OMP No. 231 of 2022 This application has been filed on behalf of the defendant for placing additional documents on record i.e. report of the hand-writing Expert dated 30.10.2021 alongwith documents referred in the report.
No objection has been communicated for allowing the application.
Report of the hand-writing Expert alongwith documents referred therein is taken on record, subject to all just exceptions. Documents be placed in the record at appropriate place alongwith the documents of the defendant.
Application stands disposed of.
OMP No. 623 of 2021Reply, as prayed, be filed within two weeks.
List for consideration on 26th May, 2022.
OMP No. 503 of 2019Pleadings are complete. List for consideration alongwith OMP No. 623 of 2021 on the next date of hearing.
April 27, 2022 (Vivek Singh Thakur),
(PK) Judge.
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