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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Shiv Giri Chela vs . Shiv Mandir & Ors. on 14 March, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Shiv Giri Chela vs. Shiv Mandir & Ors.

.

RSA No.39 of 2008 14.03.2022 Present: Ms. Meera Devi, Advocate for applicant Sunder Puri Mahant in CMP(M) No.183 of 2021.

Mr. Ashwani Pathak, Sr. Advocate with Ms. Kamna Advocate, for applicant Mahant Mangal Giri in CMP(M) No.850 and 851 of 2020 None for respondents No. 1 and 2.

Respondent No.3 is ex­parte vide order dated 12.08.2021 Mr. Naresh K. Gupta, Advocate for respondent No.4.

CMP(M) Nos.850 of 2020 & 851of 2020 Replies stated to have been filed. Rejoinders thereto as prayed, be filed within three weeks.

List after three weeks.

CMP(M) No.183 of 2021

No rejoinder is intended to be filed. Reply on behalf of one Mangal Giri, applicant in CMP(M) No.850 of 2020, as prayed, be filed within three weeks.

List after three weeks.

(Vivek Singh Thakur) Judge March 14, 2022 (veena) ::: Downloaded on - 14/03/2022 20:14:05 :::CIS