Himachal Pradesh High Court
Kapil & Another vs Kailash Gupta & Others on 9 April, 2026
Author: Virender Singh
Bench: Virender Singh
Kapil & Another versus Kailash Gupta & Others .
CMPMO No. 154 of 2026 09.04.2026 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioners.
Mr. Aditya Singh Thakur, Advocate vice Mr. Virbahadur Verma, Advocate, for respondent of No.9.
rtAfter hearing learned counsel for the petitioners, this Court is of the view that there are certain arguable points involved in the present petition, as such, notices are ordered to be issued. Mr. Aditya Singh Thakur, Advocate vice Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of respondent No.9.
Let notice be issued to the remaining respondents for 28th May, 2026, on taking steps within a period of seven days.
CMP No. 7045 of 2026Notice in the aforesaid terms. Till then, further proceedings in Civil Suit No.128 of 2025, titled as Kailash Gupta & Others versus Trilochan & Others, pending adjudication before the learned Senior Civil Judge, Kasauli, District Solan, are ordered to be stayed.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 09/04/2026 20:37:32 :::CIS