Himachal Pradesh High Court
Prakash Kaur vs Rajwant Singh Manta on 12 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Prakash Kaur Vs Rajwant Singh Manta .
CR No. 27 of 2023 12.7.2023 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Nitin Thakur, Advocate, for the respondent.
CR No. 27 of 2023 Learned counsel for the respondent seeks adjournment for one week.
r As prayed, list after one week for consideration.
CMP(M) No. 67 of 2023.
This application stands disposed of in terms of order dated 3.5.2023.
CMP 1508 of 2023 This application stands disposed of in terms of order dated 28.3.2023.
CMP No. 1507 of 2023 Learned counsel for the respondent seeks one weeks' further time to file reply. Be filed, as prayed. List for consideration alongwith main petition on the next date of hearing.
In the meanwhile, status quo qua operation of the order passed by the Appellate Authority-II vide its order dated 30.07.2022 in Rent Appeal N.4-S/13(b) of 2021 and order dated 30.07.2019 passed by learned Rent Controller Shimla in rent case No. 115-II of 2016, titled as Rajwant Singh Manta Vs Smt. Prakash Kaur, shall be maintained till further orders.
(Vivek Singh Thakur), Judge.
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