Himachal Pradesh High Court
Master Saurav vs . Suman Kumar A/W Connected Matters on 9 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Master Saurav vs. Suman Kumar a/w connected matters .
RSA No. 264 of 2014 a/w RSA No.641 of 2014, RSA No.12 of 2015, RSA No.60 of 2015 and RSA No.61 of 2015 09.11.2022 Present Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants.
Ms. Komal Chaudhary, Advocate, for the appellant in RSA No.641 of 2014.
Mr. K.D.Sood, Senior Advocate with Ms. Ranjana Chauhan, Advocate for the respondents in RSA No.264 of 2014, RSA No.12 of 2015, RSA No.641 of 2014 for respondents No.1 and 2 and in RSA No.61 of 2015 for respondent No.3.
RSA No.641 of 2014Pursuant to order dated 19.09.2022, appellant Master Saurav has come present. He states that he has already removed the wall unauthorizedly constructed by him. However, such fact is disputed by learned counsel for the respondents. Let above named appellant file affidavit that he has removed the wall/construction raised by him in violation of status quo order passed by this Court, within a period of two weeks.
List on 28.11.2022 .
(Sandeep Sharma) Judge 9th November, 2022 (shankar) ::: Downloaded on - 10/11/2022 20:35:07 :::CIS