Himachal Pradesh High Court
Ramesh Chand vs . Vandana Kumari & Anr on 16 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Ramesh Chand Vs. Vandana Kumari & anr .
FAO(Fc) No. 10 of 2022 16.6.2022 Present: Mr. Ashwani Sharma, Advocate, for the appellant.
Mr. N.K. Thakur, Senior Advocate with Mr.Divya Raj Singh, Advocate, for the respondents.
On 30.5.2022, this Court passed the following order:
"Learned counsel for the petitioner undertakes to deposit a sum of Rs. 50,000 in the account of maternal grand father of the minor respondent No. 2. As prayed for, list on 16.6.2022."
2. The appellant has failed to deposit the amount in question. Thefore, let movable and/or immovable property of the appellant be attached, list whereof shall be furnished by the respondents withintwo weeks.
3. In addition thereto, the appellant is restrained from selling any of his movable and/or immovable property till further orders. Copy of this order be sent to the Collector, Hamirpur for its enforcement by making red ink entry in the relevant records.
4. List on 30.6.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 16, 2022 (Kalpana) ::: Downloaded on - 20/06/2022 20:02:34 :::CIS