Himachal Pradesh High Court
Notice In The Aforesaid Terms. Reply vs The Cmd Bharat Sanchar Nigam on 6 March, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
RSA No.85 of 2020 6.03.2020 Present: Mr. Vijay Kumar Arora, Advocate, for the .
appellants.
RSA No.85 of 2020 Notice be issued to the respondent, returnable for 1.4.2020, on taking steps within a period of one week.
CMP No.2939 of 2020 Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, operation and execution of judgment dated 29.3.2019, passed by learned Civil Judge (Senior Division), Court No.1, Una, District Una, H.P., in Civil Suit RBT No.372/18/13, titled as Kishan Dass versus The CMD Bharat Sanchar Nigam Ltd. and others, shall remain stayed copy Dasti.
(Sandeep Sharma) Judge 6th March, 2020 (shankar) ::: Downloaded on - 06/03/2020 20:28:09 :::HCHP