Himachal Pradesh High Court
Kanta Devi vs . Tek Chand & Ors. on 31 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Kanta Devi vs. Tek Chand & Ors.
CMPMO No. 65 of 2022.
.
31.03.2022. Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondents.
CMPMO No. 65 of 2022 and CMP No. 2629 of 2022.
Mr. G.R. Palsra, Advocate, has put in appearance on behalf of the respondents. He prays for and is granted three weeks' time to file power of attorney as also reply.
In the meanwhile, non-applicants/respondents are restrained from changing nature as also alienating or creating any charge over the suit the land till the next date of hearing.
List on 12.05.2022.
CMP No. 2633 of 2022.
Allowed as prayed for. The applicant/petitioner shall file translation of Annexures P-3 and P-7 within a period of four weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge 31st March, 2022.
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