Himachal Pradesh High Court
Kaushalya Rani vs . Pnb & Ors. on 3 June, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kaushalya Rani vs. PNB & Ors.
RSA No. 129 of 2022 .
03.06.2022 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Rajiv Rai, Advocate, for respondent No. 1. Caveat Petition No. 177 of 2020 Allowed and discharged.
RSA No. 129 of 2022 Notice. Mr. Rajiv Rai, Advocate, appears and accepts service of notice on behalf of respondent No. 1. Issue notice to respondents No. 2 to 4 returnable within four weeks. Steps be taken within one week. Records be called for.
List thereafter.
CMP No. 6842 of 2022 Notice in the aforesaid terms.
Subject to deposit of entire decreetal amount within four weeks, the operation and execution of the impugned judgment and decree dated 28.02.2022 passed by the learned Additional District Judge (I), Shimla in Civil Appeal No. 49-S/13 of 2018 shall remain stayed. Application stands disposed of. CMP No. 6844 of 2022
The application is allowed and disposed of. The certified copy of judgment and decree passed by learned trial court be filed well before the next date of hearing.
Jyotsna Rewal Dua
June 03, 2022 (vs) Judge
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