Himachal Pradesh High Court
Prakash Chand And Another vs Sanjeev Kumar And Others on 2 July, 2015
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.107 of 2015 Date of Decision : July 2, 2015 .
Prakash Chand and another ...Petitioners.
Versus Sanjeev Kumar and others ...Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
For the Petitioners : Mr. Suneet Goel, Advocate. For the Respondents : Mr. Bimal Gupta and Mr. Rohit Chauhan, Advocates.
Sanjay Karol, Judge Undisputedly, prior to passing of impugned order dated 13.3.2015, passed by Civil Judge (Senior Division), Court No.1, Paonta Sahib, District Sirmaur, in Civil Suit No.24/1 of 2008, titled as Ramesh Chand and others v. Jeet Singh and others, no opportunity of hearing was afforded to the parties. As Such, without expressing any opinion on merit, on this short ground alone, the impugned order is set aside, with a direction to the trial Court to decide the application, so filed by the plaintiffs, afresh, within a period of three months.::: Downloaded on - 15/04/2017 18:29:36 :::HCHP
...2...
2. Parties are directed to appear before the trial Court on 3.8.2015. Registry is directed to send the .
record to the trial Court immediately.
Petition stands disposed of, so also pending application(s), if any.
( Sanjay Karol ),
July 2, 2015(sd) Judge.
r to
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