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[Cites 1, Cited by 13]

Himachal Pradesh High Court

Nand Lal &Another vs . Roshni Devi & Another on 4 July, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Nand Lal &another vs. Roshni Devi & another .

CMPMO No.440 of 2020 04.07.2022 Present: Mr. Sanjay Verma, Advocate, vice Ms., Punam Kumari Advocate, for the petitioners.

Mr. Rohit Thakur, Advocate, vice Mr. Ajit Jaswal, Advocate, CMPMO No.440 of 2020 & CMP No.12736 of 2020 Learned original counsel for the parties are not available on account of sudden demise of Mr. Vijay Pandit and Mr.S.S. Parmar, Advocates, therefore, as prayed, matter is adjourned.

List after two weeks.

Interim to continue.

CMP No.8158 of 2022 Petitioners are exempted from filing translation of vernacular documents filed with the petition, at this stage, subject to filing of the same within 7 days as and when directed to do so.

Application stands disposed of.

(Vivek Singh Thakur) Judge July 04, 2022 (veena) ::: Downloaded on - 05/07/2022 20:02:52 :::CIS