Himachal Pradesh High Court
Rattan Chand vs . Om Prakash And Others on 18 October, 2023
Rattan Chand Vs. Om Prakash and others CMP(M) No. 1642 of 2022 .
18.10.2023 Present: Mr. Ashish Verma, Advocate, for the applicants.
Mr. Aman Parth Sharma, Advocate, for non- applicants/respondents No.1 to 3.
It has been stated that Power of Attorney on of behalf of respondents No.2 and 3 has also been filed.
Registry to trace and place the same on record, if otherwise rt in order.
Time prayed for filing rejoinder. Let the rejoinder be filed within a period of two weeks.
Heard.
From the pleadings of the parties, following issues are framed:-
1. Whether the respondent has violated the order dated 15.10.2022 willfully? OPA.
2. Whether the petition is not maintainable in the present form? OPR.
3. Whether the order dated 15.10.2022 is being effected for non-compliance of Order 39 Rule 3 of CPC.
The issues have been read over and explained to the learned counsel for the parties. No other issue claimed nor arise.
List the matter before Additional Registrar (Judicial) for fixing the date for recording of the evidence.
::: Downloaded on - 18/10/2023 20:44:59 :::CISLearned counsel for the applicants/ respondents No.1 to 3 has sought permission to delete .
para-4 of the preliminary submissions, which prayer is allowed and para-4 of the preliminary submission is ordered to be deleted.
Let the amended reply after deleting para-4 of of the preliminary submissions be filed within a period of two weeks. rt (Rakesh Kainthla) Judge October 18, 2023 (Chander) ::: Downloaded on - 18/10/2023 20:44:59 :::CIS