Himachal Pradesh High Court
Kala Pant vs . Bhagat Ram. on 23 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
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RSA No. 233 of 2022 23.8.2022 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Pranjal Munjal, Advocate, for the appellant.
Notice be issued to the respondent, returnable for 27.9.2022, on steps being taken within one week.
r CMP No. 11505 of 2022 Notice in the aforesaid terms. In the meanwhile, the parties are directed to maintain status quo qua the nature and possession of the suit land. Further, the respondent is also restrained from alienating, encumbering or charging the suit land in any manner till next date.
CMP No. 11506 of 2022 The prayer made in the application is allowed. However, the applicant is directed to file certified copy of the judgment of the trial Court within eight weeks. The application stands disposed of.
(Satyen Vaidya) Judge 23rd August, 2022 (kck) ::: Downloaded on - 23/08/2022 20:04:50 :::CIS