Himachal Pradesh High Court
Rashmi Gupta vs . Navneet Gupta. on 27 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Rashmi Gupta vs. Navneet Gupta.
FAO No. 436 of 2009.
.
27.04.2022. Present: Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Vinod Gupta, Advocate, for the respondent.
CMP No. 2916 of 2022.
Learned counsel for the respondent prays for and is granted four weeks' further time to file reply. List on 25.05.2022. r In the meanwhile, the respondent is restrained from disposing of his property either through himself or transferring the same in favour of his second wife.
CMP No. 2917 of 2022.
The application is disposed of with a direction to the applicant/appellant to file English translation of Annexures P/1 and P-2 within a period of four weeks.
(Tarlok Singh Chauhan) Judge 27th April, 2022.
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