Himachal Pradesh High Court
Kasturi Dev & Anr. vs . Rajeev Sharma & Ors. on 4 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kasturi Dev & Anr. vs. Rajeev Sharma & ors.
CR No. 193 of 2015 .
04.03.2022 Present Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Neeraj K. Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for respondents No. 2 & 3.
Learned counsel representing the parties state that an application under Order 9 Rule 13 CPC stands finally decided by learned Sr. Civil Judge-cum-Rent Controller, Shimla, but an appeal has been filed against the aforesaid order and therein, operation and execution of that order has been stayed. However, aforesaid fact has been seriously disputed by learned counsel representing the respondent-landlord.
Consequently, in view of the above, one week's time is granted to learned counsel representing the petitioner/tenant to place on record copy of stay order, if any, granted in aforesaid appeal.
List on 11.03.2022.
(Sandeep Sharma) Judge 4th March, 2022 (reena) ::: Downloaded on - 04/03/2022 20:20:08 :::CIS