Himachal Pradesh High Court
Anand Kumar Sethi & Others vs . Nishant Thakur on 15 March, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Anand Kumar Sethi & others Vs. Nishant Thakur & others CMPMO No.61 of 2022 15.03.2022 Present: Mr. Vipin Pandit, Advocate, for the petitioners.
CMPMO No.61 of 2022 Issue notice to the respondents, returnable for 18.05.2022, on steps being taken within one week.
At this stage, learned counsel for the petitioners informs the Court that the respondents are pursuing the matter before the learned Trial Court through this Special Power of Attorney Rajinder Kumar and it will be in the interest of justice in case the petitioners are permitted to serve the respondents through said Special Power of Attorney. Ordered accordingly.
List on 18.05.2022.
CMP No.2460 of 2022Notice in above terms. Till next date of hearing, proceedings in Civil Suit No.161/1 of 2010, titled as Sh. Jagdish Chander Vs. Sh. Anand Kumar ::: Downloaded on - 15/03/2022 20:12:48 :::CIS .
Sethi, shall remain stayed.
CMP No.2461 of 2022This application is disposed of with the direction that the applicants shall file English translated copy of Annexure P8, i.e. affidavit of Sh.
Rajinder Kumar, within a period of four weeks.
(Ajay Mohan Goel) Judge March 15, 2022 (Rishi) ::: Downloaded on - 15/03/2022 20:12:48 :::CIS