Himachal Pradesh High Court
Banti Devi & Another vs . Rakesh Sharma & Others on 24 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Banti Devi & another vs. Rakesh Sharma & others .
RSA No. 314 of 2022 24.03.2023 Present: Mr.H.C. Sharma, Advocate, for the appellants, except appellant No.1.
Appellant No.1 is stated to have expired.
Mr.Harmohan Thakur, Advocate, vice Mr.Navlesh Verma, for respondents No.1 and 2. None for respondent No.3.
Mr.Lokender Paul Thakur, Senior Panel Counsel, for respondent No.4.
Mr.Arvind Sharma, Advocate, for respondent No.5. RSA No. 314 of 2022 On request of learned counsel appearing for the surviving appellants, matter is adjourned, enabling him to take appropriate steps on account of death of appellant No.1. Be taken within four weeks.
List thereafter.
CMP No. 15403 of 2022Reply to the application has not been filed.
Appellants have deposited `90,000/-, but they have not deposited future use and occupation charges thereafter.
On request of learned counsel for the surviving appellants, appellants are permitted to deposit balance use and occupation charges up-to-date on or before 29.04.2023. Subject to depositing future use and occupation charges, as already directed vide order dated 07.11.2022 every month on or before 7th of the said month, order dated 07.11.2022 is made absolute, subject to alteration/vacation/modification on motion. It is made clear that failure in depositing use and occupation charges, shall result into vacation of interim protection.
Accordingly, application stands disposed of.
(Vivek Singh Thakur) Judge March 24, 2023 (Purohit) ::: Downloaded on - 25/03/2023 20:34:04 :::CIS