Himachal Pradesh High Court
Renu Devi & Another vs . Ajudhya Devi & Cox on 21 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
21.07.2022 Renu Devi & another vs. Ajudhya Devi & cox CMPMO No.3:
Present: Mr.Anirudh Sharma, Advocate, for ne petoe s, CMPMO No.313 of 2022 ~N ~S | Petitioners have approached: this Court against rejection of application filed by them ae respondent Nos.3 to 12 for their impleadment, AS | plaintifis- arid, therefore, no notice is required to be issued to, the att this stage.
Considering ubiisin of learned counsel for the petitioners, dasti_ sotice, returnable on 29.07.2022, on taking steps by... tonto, ie. "22, 07.2022, be issued to respondent Nos.1 and. ¢ a XS "Me No.9725 of 2022 Notice in the aforesaid terms.
Prayer for interim shall be considered on next date of CMP No.9726 of 2022 Applicants-petitioners are exempted from filing certified copy of the order dated 13.07.2022 (Annexure P-7), at this stage, subject to filing the same within four weeks from today.
Application is allowed and disposed of. (Vivek Singh Thakur) Judge July 21, 2022 (Purohit) :1: Downloaded on - 22/07/2022 20:03:12 ::: & cis