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[Cites 2, Cited by 0]

Himachal Pradesh High Court

Malti Devi & Ors vs . Gopi Chand & Ors. on 14 March, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Malti Devi & ors vs. Gopi Chand & Ors.

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RSA No.262 of 2020 alongwith Rsa No. 602 of 2019 RSA No. 262 of 2020 14.03.2022 Present: Mr. Romesh Verma, Advocate, for the appellants.

Ms. Seema K. Guleria, Advocate, for respondents No.1 to 5.

Respondents No. 6 and 7 ex­parte vide order dated 22.09.2020 RSA No. 602 of 2019.

Ms. Seema K. Guleria, Advocate, for the appellants.

Mr. Romesh Verma, Advocate, for respondents No. 1,3(a) to 3(e) Respondent No. 2 ex­parte vide order dated 12.7.2021.

CMP No.6553 of 2020 ( under Order 39 Rule 2(a) CPC) in RSANo. 602 of 2019 Following points arise for determination:

1. Whether the non applicants/appellants have disobeyed the order dated 30.12.2019 passed by this Court in CMP No. No.15570 of 2019, willflly and intentionally?
2. Relief List for recording the evidence on behalf of applicants on a date to be fixed by Additional Registrar(Judicial).

RSA No.262 of 2020 & RSA No.602 of 2019 List for hearing in due course.

(Vivek Singh Thakur) Judge March 14, 2022 (veena) ::: Downloaded on - 15/03/2022 20:11:28 :::CIS