Himachal Pradesh High Court
Pushpa Devi vs . Amit Kumar And Others. on 8 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pushpa Devi Vs. Amit Kumar and others.
.
RFA No. 8 of 2001 and CO No. 119 of 2001 8.9.2022 Present: Mr.Bhupender Gupta, Senior Advocate, alongwith Mr.Janesh Gupta and Ms.Rinki Kashmiri, Advocate, for the appellants/non-cross objectors.
Mr.Anuj Gupta, Advocate, for respondent No. 1.
Mr.Anand Sharma, Senior Advocate, alongwith Mr.Karan Sharma, Advocate, for respondent No. 2.
Mr.Vinod Gupta, Advocate, for respondent No. r 3(a).
Name of respondent No. 3(b) stands struck off vide order dated 21.11.2017 in CMP No. 1157 of 2007.
Mr.Rajinder Kumar Sharma, Advocate, vice Mr.Gaurav Gautam, Advocate, for respondents No. 4(a) to 4(c).
Respondent No. 6 stands deleted vide order dated 2.8.2018 passed in CMP no. 7168 of 2018.
Respondents No. 5, 7 to 12 ex parte vide order dated 8.7.2021.
Mr.Vinod Gupta, Advocate appearing for respondent No. 3(a) submits that today learned arguing counsel Mr.Nareshwar Singh Chandel, Senior Advocate is pre-
occupied in other case listed before co-ordinate Bench and, therefore, he seeks adjournment. Accepting his request, matter is adjourned.
As prayed, list on 15th September, 2022.
(Vivek Singh Thakur), Judge.
8h September 2022 (Keshav) ::: Downloaded on - 08/09/2022 20:11:51 :::CIS .
::: Downloaded on - 08/09/2022 20:11:51 :::CIS