Himachal Pradesh High Court
Mridula Sood And Ors. vs . Himanshu Sood And Anr. on 1 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Mridula Sood and ors. Vs. Himanshu Sood and anr.
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CS No. 140 of 2022 01.09.2023 Present: Mr. Ajay Sood, Sr. Advocate, with Mr. Rohit, Advocate, for the plaintiffs.
Mr. K.D. Sood, Sr. Advocate, with Mr. Het Ram, Advocate, for defendant No. 1.
of Mr. Vivek Negi, Advocate, vice counsel, for defendants No. 2 to 7.
rt OMP No. 249 of 2023 The issues are yet to be framed in the suit and only thereafter the prayer made in the application can be considered by comparing the issues framed in this suit and also in the suit which is sought to be transferred from the files of learned Additional District Judge, Shimla, H.P. to this Court.
C. S. No. 140 of 2022Replication stands filed. From the cause title, it appears that all the parties are closely related to each other and it is also revealed from the contents of plaint that the subject matter of this suit pertains to the partition of the joint property inter se parties.
In view of this, it will be appropriate in case mediation is tried between the parties. Let parties appear before this Court on 07.10.2023.
::: Downloaded on - 01/09/2023 20:35:17 :::CIS OMP No. 391 of 2023.
Allowed. The applicant is exempted from filing the English translation of the vernacular documents in issue.
Application stands disposed of.
( Satyen Vaidya ) of Judge 1st September, 2023 (sushma)rt ::: Downloaded on - 01/09/2023 20:35:17 :::CIS