Himachal Pradesh High Court
Vijaya Gupta & Ors. vs . Kamal Kumar Gupta & Ors. on 13 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vijaya Gupta & Ors. Vs. Kamal Kumar Gupta & Ors.
CMP(M) No.427 of 2023 .
13.09.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the applicants/petitioners.
Mr. G.R. Palsra, Advocate, for respondents No.1, 2, 3(b) and 3(c).
Respondents No.3(a)(i) to 3(a)(v) ex-parte.
of The office reports that no application has been filed by the applicants/petitioners under Order 5 Rule 20 rt of the Code of Civil Procedure. Learned counsel for the applicants/petitioners states that such an application has been filed in the Registry. Learned counsel for the applicants/petitioners to follow up the matter in the Registry and to ensure that objections, if any, lying in the application are removed, so that the same reaches the case file.
List on 18.10.2023.
Jyotsna Rewal Dua
September 13, 2023 Judge
Mukesh
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