Himachal Pradesh High Court
Suraj Pal & Another vs Usuf & Others on 13 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Suraj Pal & another Versus Usuf & others RSA No.268 of 2022 13.09.2022 Present: Mr. Servedaman Rathore, Advocate, for the appellant.
r RSA No.268 of 2022 Heard. Admit on the following substantial question of law:
1. Whether the findings returned by the learned Appellate Court while reversing the findings returned by the learned Trial Court are perverse findings being contrary to the pleadings and evidence on record?
2. Relief.
Post admission notice to the respondents, returnable for 03.11.2022. Steps for service be taken within two weeks. For the purpose of service, the matter be listed before the Additional Registrar (Judicial).
CMP No.12832 of 2022For the reasons stated therein, this application is allowed and disposed of.
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2 CMP No.12835 of 2022 This application is disposed of with the direction that the applicants shall file English translated and true type copy of the Jamabandi Annexure A1, within a period of four weeks.
CMP No.12830 of 2022Notice in above terms. In the meanwhile, parties are directed to maintain statusquo, qua the suit property.
(Ajay Mohan Goel) Judge September 13, 2022 (Rishi) ::: Downloaded on - 14/09/2022 20:08:24 :::CIS