Himachal Pradesh High Court
Laxmi & Ors. vs . Smt. Rup Devi & Ors. on 17 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
RFA No.301 of 2004 .
Laxmi & Ors. vs. Smt. Rup Devi & Ors.
17.03.2022 Present: Mr. Karan Singh Kanwar, Advocate, for appellant No.2 Appellant No. 1 and 3 have expired.
Ms.Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondent No.1.
respondents No. 2 to 10 are exparte.
RSA No.301 of 2004 Fresh power of attorney on behalf of respondent No.1 has not been filed.
Learned counsel appearing for respondent No.1 submits that in view of averments made in application being CMP No.14010 of 2021, in which reply is yet to be filed by appellant No.2, it is not possible to file fresh power of attorney at this stage, and, therefore, prayer for passing appropriate order after adjudication of aforesaid application has been made.
Accepting the prayer, matter is adjourned.
List in the 1st week of May, 2022.
CMP(M) No.512 of 2021Supplementary affidavit on behalf of applicant(s)/ appellant(s), as prayed, be filed within four weeks positively.
List alongwith main appeal on next date of hearing.
CMP No14010 of 2021 In view of order dated 15.6.2018 passed by Coordinate Bench, it will be necessary for the appellant(s) to file reply to ::: Downloaded on - 17/03/2022 20:13:39 :::CIS this application. Be filed within four weeks.
List alongwith main appeal on next date of hearing.
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(Vivek Singh Thakur)
Judge
March17 , 2022
(veena)
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