Himachal Pradesh High Court
Hari Dutt And Ors. vs . Mandir Kalisthan, Nahan. on 10 August, 2023
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Hari Dutt and Ors. vs. Mandir Kalisthan, Nahan.
RSA No.110 of 2022 10.08.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
of CMP No.6049 of 2022 rt Learned counsel for the applicants/appellants submits that he wants to file an appropriate application for staying the operation and execution of the judgment and decree dated 18.01.2020, passed by the learned Trial Court and he may be permitted to withdraw the present application seeking stay of the operation and execution of judgment and decree dated 12.01.2002, passed by the learned Appellate Court.
In view of above, learned counsel for the applicants/appellants is permitted to withdraw the present application with liberty to file an appropriate application, if otherwise permissible under law.
Application stands disposed of.
RSA No.110 of 2022List after four weeks, as prayed.
(Rakesh Kainthla) Judge August 10, 2023 (reena) ::: Downloaded on - 10/08/2023 20:36:50 :::CIS