Himachal Pradesh High Court
Dharam Lal Alias Dharam Pal vs . Mahinder Pal & Ors. on 30 June, 2023
Author: Virender Singh
Bench: Virender Singh
Dharam Lal Alias Dharam Pal .
vs. Mahinder Pal & Ors.
RSA No. 148 of 2023 30.6.2023 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Applicant in person with Mr. Adarsh K. Vashista, Advocate.
CMP No. 8023 of 2023 Considering the factual position, the application is allowed and the applicant-appellant is exempted form serving the proforma respondents No. 4 to 23. The application is, thus, disposed of.
RSA No. 148 of 2023 Let, notice be issued to respondents No. 1 and 2, calling upon them as to why the appeal be not admitted for hearing.
Notices be issued to the respondents, returnable for 8th September, 2023. Steps be taken within a week from today.
CMP No. 8022 of 2023Notice in the aforesaid terms.
Till then, respondents No. 1 and 2 are directed to maintain status quo qua nature and possession of the suit property, as it exists today. Compliance of order 39 Rule 3 CPC be made immediately.
( Virender Singh ) Judge June 30, 2023 (vs) ::: Downloaded on - 30/06/2023 20:35:27 :::CIS