Himachal Pradesh High Court
Mohar Singh vs . Khazan Singh & Ors. on 7 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Mohar Singh vs. Khazan Singh & ors.
CMPMO No.84 of 2023 07.03.2023 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
CMPMO No.84 of 2023 Notices be issued to respondents No.1 to 4, returnable for 26.04.2023, on taking steps within a period of one week.
CMP No.1989 of 2023 Notice in the aforesaid terms.
Leaned counsel for the applicant/petitioner submits that despite the interim order passed by learned trial court, respondents have raised substantial construction over the land of the petitioner and in case the police protection is not granted to implement the interim order passed by learned trial court, then the petitioner will suffer irreparable loss and injury, which cannot be compensated in any terms.
Heard.
In view of the facts and circumstances of the case, in the interim, Superintendent of Police, Sirmaur, is directed to provide necessary police assistance to the applicant/petitioner towards the implementation of the order dated 16.03.2022, passed by learned Senior Civil Judge, Shillai in Civil Suit No.31 of 2021, titled Mohar Singh vs. Khazan Singh and ors.
List on 26.04.2023.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 07/03/2023 20:40:18 :::CIS