Himachal Pradesh High Court
Dalip Kumar vs . Mahesh Prashad & Anr. on 1 September, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Dalip Kumar Vs. Mahesh Prashad & Anr.
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RSA No. 260/202201.09.2022 Present: Mr. Sanjeev Kuthiala, Sr. Advocate with Ms. Anaida Kuthiala, Advocate, for the appellant.
RSA No. 260/2022Issue notice to the respondents returnable for 27.10.2022, on taking steps within a week.
List on 27th October, 2022.
CMP No. 12115/2022 Notice in the aforesaid terms.
Heard. As the main appeal is pending adjudication, to avoid multiplicity of litigation, it is ordered that till the next date of hearing valuation of the property may not be done.
The respondents may however show cause by filing reply or otherwise why this application be not allowed till final disposal of the appeal.
Copy dasti.
(Chander Bhusan Barowalia) Judge 1st September, 2022 (raman) ::: Downloaded on - 01/09/2022 20:15:02 :::CIS