Himachal Pradesh High Court
Baba Balak Nath Temple Trust & Ors vs Sulekha Sharma & Anr on 15 November, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Baba Balak Nath Temple Trust & Ors. Versus Sulekha Sharma & Anr.
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LPA No.184 of 2022 15.11.2022 Present: Mr. K.D. Sood, Senior Advocate with Ms. Ranjana Chauhan, Advocate, for the appellants.
Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for respondent No.1. Ms. Ritta Goswami, Additional Advocate General, for respondent No.2.
CMP No.15771 of 2022 By way of this application, the applicants/appellants seek permission to deposit an amount of Rs.40,90,697/- in this Court.
Without prejudice to the rights and contentions of the parties and subject to further orders, we permit the applicants/appellants to deposit the aforesaid amount in Court.
Office is directed to invest the said amount in Fixed Deposit in a Nationalized Bank.
The application to stand disposed of accordingly.
CMP No.15875 of 2022Let the respondents file reply to the application.
Stand over till 07.12.2022.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
November 15, 2022 Judge
Mukesh
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