Himachal Pradesh High Court
Haripriya Mann vs . Sonal Chaudhari Dhillon on 25 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Haripriya Mann Vs. Sonal Chaudhari Dhillon .
Civil Suit No. 111 of 2021 25.4.2022 Present: Mr.Ajay Kumar, Senior Advocate with Mr.Rohit, Advocate, for the plaintiff.
Mr.Bhupinder Gupta, Senior Advocate, alongwith Mr.Ajeet Pal Jaswal, Advocate, for defendant No. 1. Mr.Surinder Saklani, Advocate, for defendant No. 2. Defendants No. 3 and 4 already ex parte vice order r dated 30.3.2022.
Civil Suit No. 111 of 2021 & OMP No. 472 of 2021 Steps for service of defendants No. 5 and 6 in terms of order dated 30.3.2022 were to be taken within two weeks, but no steps have been taken till date. Be taken well before next date of hearing.
In the meanwhile, written statement on behalf of defendant No. 2 also be filed.
List on 17th May, 2022.
OMP No. 473 of 2021List for consideration on 17th May, 2022.
Registry is directed to reflect the name of Mr.Surinder Saklani, Advocate in the cause list in future.
(Vivek Singh Thakur), Judge.
25th April, 2022 (Keshav) ::: Downloaded on - 25/04/2022 20:09:00 :::CIS