Himachal Pradesh High Court
Reena Devi vs . Navneet Kumar on 10 April, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Reena Devi Vs. Navneet Kumar .
CMP(M) No. 1433 of 2022 10.4.2023 Present: Mr. Mukul Sood, Advocate, for the appellant/applicant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Mediation has failed.
For the reasons stated in the application, duly supported by an accompanying affidavit, delay of 70 days in filing the present appeal is condoned. The application stands disposed of.
FAO No. ___________ Be registered.
Admit.
Records be called for.
CMP No. ____________ Be registered.
In view of the admission of the instant appeal, the execution of the judgment dated 26.5.2022, passed by the Principal Judge, Family Court, Hamirpur, in HMA No. 66 of 2020, is ordered to be stayed. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge April 10, 2023 (kalpana) ::: Downloaded on - 10/04/2023 21:08:16 :::CIS