Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 5]

Himachal Pradesh High Court

Jeevan Parkash vs . Amit Kalia on 12 September, 2022

Author: Sandeep Sharma

Bench: Sandeep Sharma

Jeevan Parkash Vs. Amit Kalia .

RSA No.312 of 2019 12.09.2022 Present Mr. Sunny Modgil, Advocate, for the appellant..

Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.

Learned counsel representing the appellate states that as per the instructions imparted to him appellant-defendant is ready and willing to handover the possession to the respondent-plaintiff, subject to payment of mortgage money of Rs. 2,50,000/-, as has been held by both the courts below. Learned counsel representing the respondent prays for and is granted two weeks' time to have instructions. List thereafter.

(Sandeep Sharma) Judge 12th September, 2022 (shankar) ::: Downloaded on - 12/09/2022 20:06:51 :::CIS