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Himachal Pradesh High Court

Kiran Sharma vs . Dharam Singh And Another A/W Connected ... on 2 January, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Kiran Sharma Vs. Dharam Singh and another a/w connected matter Cr. Rev. No. 167 of 2020 a/w Cr. Rev. No. 166 of 2020 .

02.01.2023 Present: Ms. Leena Guleria, Advocate, for the petitioner(s) in both the petitions.

Mr. H.S. Rangra, Advocate, for respondent No. 1 in both the petitions.

M/s Pushpender Jaswal and Baldev Negi, Additional Advocate Generals, for respondent No. 2 in both the petitions.

Learned counsel for the petitioner submits that as son of the petitioner is still undergoing treatment in Fortis Hospital, Mohali (Punjab), therefore, it will be in the interest of justice in case the matters are taken up for consideration after the ensuing winter vacations. She further submits that in the interregnum, in case the petitioner can settle the matter with the respondent, so be it otherwise, she will assist the Court on merit on the next date of hearing. She further submits that the petitioner is having no objection in case the amount which has been deposited by her before the learned Trial Court is released in favour of the respondent. Ordered accordingly. In the meanwhile, without prejudice to the respective contentions of the parties, the amount which has been deposited by the petitioner with the learned Trial Court, be released in favour of respondent No. 1, in his bank account, details whereof shall be provided by learned counsel for respondent No. 1 with the office of learned Trial Court.

As prayed for, list for consideration on 13th March, .

2023.

                                                     (Ajay Mohan Goel)
                                                           Judge





    January 02, 2023
       (bhupender)




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