Himachal Pradesh High Court
Rohit Dawan vs . Barlazoo And Others on 26 June, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Rohit Dawan vs. Barlazoo and others .
CMP(M) No.676 of 2025 26.06.2025 Present: Ms.Anjali Soni Verma, Advocate, for the applicant-
appellant.
Mr.Sudhir Bhatnagar, Advocate, for respondent No.1.
Ms.Kamakshi Tarlokta, Advocate, for respondent No.2.
Ms.Shivani Tegta, Advocate, for respondent No.3.
CMP(M) No.676 of 2025 As prayed by learned counsel for respondents, two weeks' time, is granted to file reply to the application.
List for consideration on 23.07.2025.
CMP No.14332 of 2025 Learned counsel for the applicant-appellant submits that this application has been filed seeking interim protection during pendency of application under Section 5 of Limitation Act, but due to inadvertent ministerial mistake, which could not be rectified at the time of filing of the application due to oversight, this application, has been reflected to have been filed in main proposed appeal.
Whereas, this application was intended to be filed in CMP(M) No.676 of 2025.
Considering aforesaid submissions, learned counsel for the applicant-appellant, is permitted to carryout necessary correction in the application under her signatures and this application is treated to have been filed in CMP(M) No.676 of 2025.
Reply to the application, if any, be filed within two weeks.
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Execution Petition No.02 of 2025, titled as The New India Assurance Company Limited vs. Kartar Singh and another, pending adjudication before Motor Accident Claims Tribunal-I, Mandi, District Mandi, H.P., shall be deferred.
List alongwith main application on the date already fixed.
June 26, 2025
r to (Vivek Singh Thakur)
Judge
(Purohit)
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