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 0, Cited by 1]

Himachal Pradesh High Court

Surender Kumar & Ors. vs . Monika & Ors. on 26 August, 2022

Author: Satyen Vaidya

Bench: Satyen Vaidya

Surender Kumar & Ors. vs. Monika & Ors.

.

RSA No. 242 of 2022.

26.08.2022 Present: Mr. Janesh Gupta, Advocate, for the appellants.

RSA No. 242 of 2022.

Issue notice to respondents, returnable on 11 th November, 2022. Steps be taken within one week.

r CMP No. 11715 of 2022.

Notice in the aforesaid terms. In the meantime, execution of impugned decree dated 29.04.2022, passed by the learned Additional District Judge (II) Kangra at Dharamshala in Civil Appeal No. 384 of 2015 is stayed in so far as it relates to khasra No. 568 only.

(Satyen Vaidya) Judge.

26th August, 2022.

(jai) ::: Downloaded on - 26/08/2022 20:07:50 :::CIS