Himachal Pradesh High Court
Khem Sigh vs . Bhim Singh & Another on 2 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Khem Sigh vs. Bhim Singh & another .
RSA No. 39 of 2023 02.03.2023 Present: Mr.Kapil Dev Sood, Senior Advocate, alongwith Mr.Rahul Gathania, Advocate, for the appellant.
RSA No. 39 of 2023 Notice, returnable within four weeks, on taking steps within three days, be issued to the respondents.
Records be requisitioned.
CMP No. 1717 of 2023 Notice in the aforesaid terms. In the meanwhile, parties are directed to maintain status quo qua nature, title, possession and are restrained from selling, transferring and encumbering the suit property, in any manner, till further orders.
Appellant is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy but if required, may verify passing of order from Website of the High Court.
(Vivek Singh Thakur) Judge March 2, 2023 (Purohit) ::: Downloaded on - 02/03/2023 20:36:25 :::CIS