Himachal Pradesh High Court
Jag Mohan Jinta vs Manju Jinta A/W Connected Matter on 19 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Jag Mohan Jinta Vs Manju Jinta a/w connected matter Cr. MMO No.399 of 2020 with Cr.MMO No.341 of 2016 .
Cr. MMO No.399 of 2020 19.06.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the petitioner.
Mr. Y.K. Thakur, Advocate, for the respondent. Cr. MMO No.341 of 2020 Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioners. Mr. Y.K. Thakur, Advocate, for the respondent.
Cr. MMO No.399 of 2020 Learned counsel for the petitioner prays for six weeks' more time to deposit the balance amount in terms of the compromise. As a matter of indulgence, prayer of the learned counsel for the petitioner is accepted and in case the petitioner fails to deposit the balance amount in terms of the compromise on or before the next date of hearing, the matter shall be heard on its merit on the said date.
List for consideration on 08.08.2023.
Cr. MMO No.341 of 2020List alongwith the connected matter on 08.08.2023.
( Sushil Kukreja ) Judge June 19, 2023 (VH) ::: Downloaded on - 19/06/2023 20:35:59 :::CIS