Asa Nand & Sons & Others vs . Arvind Kumar Sood on 5 March, 2022

[Cites 1, Cited by 10]

Himachal Pradesh High Court

Asa Nand & Sons & Others vs . Arvind Kumar Sood on 5 March, 2022

Bench: Vivek Singh Thakur

Asa Nand & sons & others Vs. Arvind Kumar Sood .

Civil Revision No. 52 of 2018 along with Civil Revision Nos. 63, 120 and 137 of 2018 Civil Revision No.52 of 2018 5.3.2022 Present: Mr.Bimal Gupta, Senior Advocate along with Mr.Gurinder Singh Parmar, Advocate, for petitioners No. 1, 3 and legal heirs of petitioner No. 2. r to Mr.Vipin Pandit, Advocate, for the respondent.

Civil Revision No. 63 of 2018 Mr.Bimal Gupta, Advocate, along with Mr.Gurinder Singh Parmar, Advocate, for the petitioner.

Mr.Vipin Pandit, Advocate, for the respondent.

Civil Revision No. 120 of 2018 Mr.Vipin Pandit, Advocate, for the petitioner.

Mr.Bimal Gupta, Senior Advocate, along with Mr.Gurinder Singh Parmar, Advocate, for respondents No. 1 and 3.

Respondent No. 2 has expired.

Civil Revision No. 137 of 2018

Mr.Vipin Pandit, Advocate, for the petitioner.

Mr.Bimal Gupta, Senior Advocate, along with Mr.Gurinder Singh Parmar, Advocate, for the respondent.

CMP(M) No. 589 of 2021 and CMP No. 6855 of 2019 in CR No. 52 of 2018 List for consideration after one week.

CR No. 120 of 2018

Time to remove objections in the application preferred for taking consequential steps on account of death of respondent No. 2, as prayed, is extended for one week.

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List for consideration after one week.

CR Nos. 63 of 137 of 2018 List along with Civil Revision No. 52 of 2018.

(Vivek Singh Thakur), Judge.

     5th March, 2022
          (Keshav)




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