Himachal Pradesh High Court
Ashwanit @ Neeta (Deceased) Through Lrs vs . on 5 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ashwanit @ Neeta (deceased) through LRs vs. Ranjeet Singh .
RSA No.527 of 2019 05.12.2022 Present: Mr.Surinder Saklani, Advocate, for appellants No.1(a) to 1(d) and appellant No.2.
Mr.Atharv Sharma, Advocate, vice Ms.Aanandita Sharma, Advocate, for the respondent.
RSA No.527 of 2019 & CMP No.13131 of 2019 Learned counsel for the respondent submits that in view of order dated 17.05.2022 passed by a Division Bench in RSA No.57 of 2017, present appeal is not maintainable.
Learned counsel for the appearing appellants, as prayed, is permitted to look into the matter and respond by next date of hearing.
List during next week.
(Vivek Singh Thakur) Judge December 5, 2022 (Purohit) ::: Downloaded on - 06/12/2022 20:32:18 :::CIS