Himachal Pradesh High Court
Ashok Kumar vs . Parkash Chand (Deceased) Through on 2 September, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Ashok Kumar vs. Parkash Chand (Deceased) through LRs RSA No. 262 of 2022 .
02.09.2022 Present: Mr. Sunny Modgil, Advocate, for the appellant.
RSA No. 262 of 2022 Issue notice to the respondent returnable for 19th September, 2022 on taking steps within three days.
List on 19th September, 2022 CMP No. 12199 of 2022 Notice in the aforesaid terms. After hearing the learned counsel for the appellant and going through the record, this court finds that in case the status quo is not ordered, the applicant will be dispossess from his residential place and in case the appeal is allowed he will suffer irreparable loss.
At this stage, taking into consideration the balance of convenience and other aspect of the case, till the next date of hearing, the parties are directed to maintain status quo.
The respondent, however, may show cause by filing reply or otherwise, why this order be not made absolute till the final disposal of the appeal.
Copy dasti.
(Chander Bhusan Barowalia) Judge 2nd September, 2022 (himani) ::: Downloaded on - 02/09/2022 20:07:33 :::CIS